B.K.SHARMA - (1.) Sri Dinesh Dwivedi has appeared for the petitioners in Civil Misc. Writ petition Nos. 4255 and 4189 of 1998 while in rest of the writ petitions, Sri Pankaj Mittal has appeared for the petitioner, Sri Pradeep Kumar, Advocate has appeared for the respondents in each of the petitions. Since in all these writ petitions, common questions of law and fact are involved, the same have been consolidated and have been heard together.
(2.) . The admitted facts are that the Noida Industrial Development Authority (for short GNIDA), is a statutory body which gave an advertisement in local papers on 28-9-1996 inviting applications for allotment of land from Group Housing Societies registered in Uttar Pradesh. The petitioners and certain other societies, including I.A.S. Officers Society (Green Wood Sahkari Awas Samiti Limited) and M/s. Diby and Beverages Society Ltd. applied to GNIDA for allotment of land in response to the aforesaid advertisement. After considering the applications, GNIDA finally accepted in all eight societies applications, including the petitioner' societies as well as the aforementioned I.A.S. Officers Society and M/s. Dibyani Beverages Society for reservation/allotment.
(3.) . N. T.P.C. Sahkari Awas Samiti Ltd., Ghaziabad, the petitioner of Writ Petition No. 4255 of 1998, had sought allotment of 40 acres of land. On 12-9-1997, the reservation letter was issued to them by respondent No. 1 stating that it has been decided to offer 40 acres of land to it at the rate of Rs.650.00 per sq. metre and required it to pay the reservation money less registration amount already deposited, within 30 days from the date of issuance of this letter and it was further mentioned that after the receipt of the reservation money, the allotment letter would be issued to it immediately. A copy of this reservation letter has been filed as annexure 5 to this writ petition. In pursuance of the same, the society sent a compliance letter dated 29-9-1997 (Annexure 6 to the writ petition) accompanied with necessary bank drafts which was received by the respondent No. 1 on the same day.;