KRISHNA MURARI,J. - (1.) These are three connected writ petitions based on identical facts raising common question of law and have been heard together and are being disposed of by this common judgment.
(2.) Heard Sri Lok Nath Shukla, learned counsel for the petitioners, Sri Ramendra Pratap Singh, learned counsel for Greater Noida Industrial Development Authority, Sri Shashi Nandan, Senior Advocate, assisted by Sri Shakti Swaroop Nigam for respondent no. 8, Sri Promod Kumar Pandey for respondent no. 7 and learned Standing Counsel for State respondents.
(3.) Writ petition no. 67597 of 2012 has been filed by three petitioners seeking a writ of mandamus to command the respondents to lease back an area of 2000 sq. meter of plot no. 189 situate in village Chipiyana Khurd, Pargana and Tehsil Dadri, district Gautam Budh Nagar for residential purposes in pursuance of the Government Order dated 24.4.2010. By way of amendment, another relief has been added to quash the order dated 18.9.2012 passed by the respondent no. 4 rejecting the representation of the petitioners claiming allotment of 2000 sq. meter land under the lease back policy.;