- (1.) Heard Sri Saurabh Basu, learned counsel for the petitioners, learned counsel for the U.P. Industrial Development Corporation and learned Standing Counsel for the State-respondents in all the writ petitions.
(2.) All these writ petitions raise common questions of law and facts, therefore, clubbed together and are being decided by means of this common order.
(3.) Writ- C- No. 19803 of 2012 (Kanahiya Lal & Others Versus State Of U.P. Thru Secy. And Others) is treated to be the leading writ petition.;