- (1.) Heard learned counsel for the petitioner, Sri Anit Tiwari, Senior Advocate assisted by Sri Wasim Masood, learned counsel for the respondent No.2 and learned Standing Counsel for respondent Nos.1, 3 and 4.
(2.) Since the question of law involved in all the three writ petitions is similar, and as agreed by the counsel for the parties, they are heard together and decided by this common judgment.
(3.) The writ petition No.27147 of 2020, which is taken to be leading case, has been filed with the following prayers: "(i) Issue a writ, order or direction in the nature of Certiorari calling for the records and quashing the recovery certificate dated 27.10.2020 and citation dated 07.11.2020 (Annexure No.1 to the present writ petition) (ii) Issue a writ, order or direction in the nature of Certiorari calling for the records and quashing the impugned order dated 20.03.2020 passed by respondent no.2 (Annexure-2 to the present writ petition). (iii) issue a writ, order or direction in the nature of Certiorari calling the record and quashing the minutes/resolutions dated 14.08.2018 alleged to have been passed by the respondent no.2 (Annexure No.3 to the writ petition). (iv) Issue a writ, order or direction in the nature of Certiorari calling for the records and quashing the minutes/resolution dated 05.12.2018 alleged to have been passed by respondent no.2 (Annexure -4 to the writ petition). (v) Issue an appropriate writ, order or direction for striking down Regulation 24(a) of the U.P. Real Estate Regulatory Authority (General) Regulation, 2019." ;