Saurabh Shyam Shamshery, J. - (1.) As the controversy involved in all these matters are similar and arise from the common order dated 04.10.2018 passed by the learned Single Judge whereby bunch of writ petitions, leading matter being the Writ Petition No.14724 of 2018, Sanjay Sharma and 37 Ors. Vs. State of U.P. & Anr, filed by the appellants have been dismissed, therefore, all are being decided by this common judgment.
(2.) In Special Appeal Defective No.850 of 2018, the delay is condoned in view of the facts mentioned in the affidavit filed in support of the delay condonation application.
(3.) The factual matrix sans unnecessary details, leading to filing of present special appeals are as follows-;