- (1.) Heard Sri Nirmal Tewari, learned counsel for the petitioner and Sri Virendra Singh, learned counsel for the respondents-U.P. Awas Evam Vikas Parishad.
(2.) In the above captioned writ petitions, the petitioner is challenging the orders dated 24.03.1999 passed by the Competent Authority/Executive Engineer, Construction Division-III, U.P. Avas Evam Vikas Parishad, Lucknow (respondent no.4), whereby the respondent no.4, while invoking the provisions of Section 83 of the U.P. Avas Evam Vikas Parishad Adhiniyam, 1965 (hereinafter referred to as "Adhiniyam", directed the petitioners to remove illegal encroachment and construction made by them over Khasra No. 129 situated at village Bistauli, District Lucknow by 10.4.1999, otherwise, the Parishad will demolish the illegal construction made by them over the land in question for which they are responsible.
(3.) Since common questions of law and facts are involved in the above-captioned writ petitions, therefore, they are being decided by a common order.;