Ajoy Nath Ray, C.J. - (1.) Several cases have come up before us for the purpose of completely quashing certain prosecutions which are the subject matter basically of four criminal cases.
(2.) The reason why we dictate this common judgment will appear hereafter. Several facts are interconnected and common and so are several points of law including the extremely important one of obtaining of sanction for prosecution under Section 197 of the Code of Criminal Procedure.
(3.) The genesis of the criminal cases is this. It is well known that in NOIDA the State of U.P., has, by setting up a statutory authority called the NOIDA Industrial Development Authority under the U.P. Industrial Area Development Act, 1976, caused development and distribution of several plots of land. These plots are for different types of intended use. There are residential plots, parks or open spaces, industrial areas as well as areas intended for the service of residents, namely shops and nursing homes.;