Devendra Kumar Upadhyaya, J. - (1.) Since the subject matter of these three petitions filed under Article 227 of the Constitution of India is the same, hence with the consent of learned counsel appearing for the parties, all the petitions are being decided by a following common judgment and order.
(2.) Heard Sri Piyush Kumar Agarwal, learned counsel for the petitioners and Sri P.S. Mehra, learned counsel representing the respondent Nos. 2, 3 and 4 in all these three petitions.
(3.) Petition No.8474 (MS) of 2016 has been filed with the prayer that an appropriate direction be issued for joint trial of Regular Suit No. 349 of 2011, Smt. Aneeta Bajpai & others v. Sukesh Chatuvedi & others , SCC Suit No. 30 of 2011, Rakeshwar Prasad Agarwal & others v. Ashok Narayan Bajpai & others and P.A. Case No. 33 of 2013, Rakeshwar Prasad Agarwal v. Ashok Narayan Bajpai & another.;