- (1.) Since similar questions of fact and law are involved in these aforementioned writ petitions, they are being taken up together and disposed of by a common judgment and order with the consent of the learned counsel for the parties. Aforesaid Writ C No. 59747 of 2012 (Mr. Yogesh Sabharwal Versus Yamuna Expressway Industrial Development Authority & Others) and Writ C No. 65872 of 2012 (Mr. Radhey Shyam Arora Versus State Of U.P. Thru Secy. And Others) are referred to hereinafter as Writ -A & Writ- B respectively.
(2.) In Writ A, the following prayer has been made:- "(i) Issue a writ, order or direction in the nature of certiorari for quashing the impugned order dated 28.09.2012 passed by respondent no. 2 (Annexure 12 of this writ petition). (ii) Issue a writ, order or direction in the nature of mandamus directing the respondents to pay the amount of Rs.4,17,500/- after deducting the amount of Rs.10,000/- as per 12 II + interest @ 12% p.a. (As per scheme payment rates. YEIDA) has charged from the applicants for the scheme) for the date of surrender of plot letter dated 4th June, 2010. "
(3.) In the connected Writ B the only relief sought is for quashing of the impugned order dated 28.09.2012.;