Sunita Agarwal, J. - (1.) Heard Sri Ranjit Saxena, learned counsel assisted by Sri Deepak Saxena, learned Advocate for the petitioners, Sri P.H. Parikh and Sri Ajay Bhanot learned Senior Advocates assisted by Sri Shashank Shekhar Mishra learned counsel for respondent no. 1 namely Noida Toll Bridge Company, Sri C.B. Yadav learned Senior Advocate assisted by Sri Shivam Yadav learned counsel for the respondent no. 2 namely the NOIDA, Sri Piyush Joshi learned counsel for the Infrastructure Leasing and Financial Services Limited (IL FS), respondent no. 9 and Sri C.B Yadav, learned Additional Advocate General has also appeared on behalf of the State and is assisted by Sri Shashank Shekhar Singh, learned Additional Chief Standing Counsel.
(2.) This is a public interest litigation challenging the levy and collection of toll in the name of User fee by NOIDA Toll Bridge Company from the Commuters for using the Eight-lane DND Flyway having stretch of 9.2 km. from NOIDA to Delhi.
(3.) The petitioner Federation Of NOIDA Residents Welfare Association is a society duly registered under the Societies Registration Act, 1860. The aims and objects of the society are to look after the welfare of the denizens of NOIDA, by espousing their cause before the authorities and to ensure that they are provided required Civic amenities and other developments in and around NOIDA.;