- (1.) The above writ petitions involve similar question of law and facts, therefore, they are heard together and being disposed of by this common judgement.
(2.) In the above writ petitions, the petitioners prayed for issuance of a writ in the nature of Certiorari for quashing the orders dated 16.03.1999 & 23.03.1999, contained in Annexures-18 series of amended writ application, (relating to petitioners Nos.2,4,5,6,7,8,9) Annexure No.I of Amendment Application No.133611, (relating to petitioner no. 11) and Annexure 4 of each writ applications bearing Writ Petition No.69517 and 69518 of 2011, (relating to petitioners of both the writ applications), whereby and where-under the respondent NOIDA had cancelled the allotment of new plots made in favour of the petitioners by way of conversion. The petitioners further prayed for issuance of a direction commanding the respondents to accept the due amount, if any, and hand over the possession of newly allotted plots to the petitioners.
(3.) It is worth mentioning that the petitioner no. 1 namely Shyam Narain Misra has been allowed to withdraw the writ petition filed on his behalf vide order dated 17.08.2016, whereas by the same order the writ petitions filed by the petitioners no. 3 & 10 have been dismissed as not pressed, because none had turned up to press the same on their behalf.;