- (1.) All the above writ petitions are based upon similar and identical facts and challenges the action of the State of U.P. and the Y.E.I.D.A. (Yamuna Expressway Industrial Development Authority) regarding demand of extra amount from the petitioners in respect of plots of land leased out to all of them separately and independently.
(2.) The Writ Petition No. 28968 of 2018 of M/s Shakuntla Educational and Welfare Society is taken as the lead case to which counsel for the parties have consented during the course of the arguments. Accordingly, we narrate below only the facts in relation to the said writ petition and proceeds to refer the petitioner therein as the sole petitioner.
(3.) The petitioner is an educational society registered under the Societies Act (Societies Registration Act, 1860). It had invoked the extraordinary jurisdiction of the High Court for the quashing of the demand of additional amount in respect of the land leased out to it, the resolution of the Board of Y.E.I.D.A. dated 15.09.2014 and the Government Order dated 29.08.2014 whereby the aforesaid demand was permitted and was allowed to be recovered from the allottees. The petitioner has also sought a direction that the State as well as Y.E.I.D.A. be restrained from demanding any additional amount over and above the one mentioned in the lease deed.;