Ritu Raj Awasthi, J. - (1.) THESE are the bunch of writ petitions involving same facts and challenging the decision/resolution of the Lucknow Development Authority Board dated 13.8.2009 regarding cancellation of allotment of plots of the petitioners and like persons. The petitioners have also prayed for a direction to the opposite parties to adjust the petitioners by allotting them plots by the Lucknow Development Authority in the Gomti Nagar Housing Scheme or Gomti Nagar Extension scheme, Lucknow on the same rates.
(2.) THE leading case is Writ Petition No. 8487 (MB) of 2009; Gaurav Sehgal & Ors. Vs. State of U.P. & Ors. All the aforesaid writ petitions have been connected and they have been heard together and as such being decided by a common judgment.
(3.) HEARD learned counsel for the petitioners, Sri Raghvendra Kumar Singh, learned Sr. Advocate, Sri Manish Kumar, Sri T.N. Tiwari, Sri I.P. Singh, Sri P.C. Agarwal, Sri V. P. Nag, Sri Mahendra Nath Rai as well as learned counsel for the respondents, Sri J.N. Mathur, learned Additional Advocate General, Sri U.N. Mishra, learned Chief Standing Counsel, Sri Rajesh Singh, Chauhan, Sri Anuj Kudesia.;