Deepak Gupta, J. - (1.) Applications for permission to file special leave petitions are allowed. Applications for impleadment/intervention are also allowed.
(2.) Leave granted in all the special leave petitions.
(3.) By this order we are disposing of all the aforesaid civil appeals as well as interlocutory application(s) relating to the State of Uttar Pradesh in Writ Petition (C) No. 76 of 2015. Keeping in view the urgent nature of the dispute, the appeals and the interlocutory application (s) relating to the State of Uttar Pradesh in the Writ Petition (C) No.76 of 2015 are taken up for final hearing with the consent of the parties.;