- (1.) These four writ petitions filed by Registered Housing Cooperative Societies raising common questions of facts and law have been heard together and are being decided by this common judgement.
(2.) Counter and rejoinder affidavits have been exchanged in all the writ petitions, with the consent of the learned counsel for the parties, we proceed to decide all the writ petitions finally.
(3.) The Writ Petition No. 48641 of 2007 (Ashyana Sahkari Awas Samiti Ltd. Vs. State Of U.P. Thru' Principal Awas Vikas U.P. & Others) is being treated as leading writ petition. It is sufficient to note the facts and pleadings in Writ Petition No. 48641 of 2007 to decide all the writ petitions.;