JAYANT BANERJI,J. - (1.) The aforesaid bunch of writ petitions have been filed before this Court on issue of imposition of infrastructure surcharge, and, in some cases, imposition of corner charge by way of demand notices issued by the Ghaziabad Development Authority, Ghaziabad (GDA). Since detailed submissions on facts and law were advanced in the aforesaid Writ-C No.34 of 2020, that case is made the leading petition and is being adjudicated first. WRIT - C No. - 34 of 2020 (M/S Panchsheel Buildtech Pvt. Ltd. Vs. State Of U P And 3 Others)
(2.) Heard Shri Nikhil Agarwal, learned counsel for the petitioner and the learned Standing Counsel appearing for the respondent no.1-State of U.P. as well as Shri M.C. Chaturvedi, learned Senior Advocate assisted by Shri M.N. Singh, learned counsel appearing for the remaining respondent nos.2, 3 and 4 representing GDA.
(3.) This writ petition has been filed seeking the following reliefs:- "I issue a suitable writ or direction in the nature of certiorari quashing the impugned demand notice dated 10.10.2019 (contained as Annexure no.11 to the writ petition); II issue a suitable writ or direction in the nature of certiorari quashing the Condition no.4 of the Government Order dated 26.07.2019 (contained as Annexure no.14 to the writ petition) so far it makes the Government Order applicable with immediate effect; III issue a suitable writ or direction in the nature of mandamus commanding the Ghaziabad Development Authority, Ghaziabad to forthwith execute sale deed of the land in favour of the petitioner; so that the petitioner would be able to execute sale deeds in favour of their flat buyers; IV issue a suitable writ or direction in the nature of mandamus commanding the Ghaziabad Development Authority, Ghaziabad to grant permission to mortgage to avail loan facility from the Bank concerned." ;