Sujit Narayan Prasad, J. - (1.) All the writ petitions since involve the same questions, as such the same have been heard together and are being disposed of by this common order.
(2.) The prayer has been made in these writ petitions for issuance of a direction upon the State respondents to ensure establishment of power plant/industry in Tokisood area by respondent No.5 in terms of memorandum of undertaking dated 12.01.2007.
(3.) It has been informed by the learned counsel for the State Respondent that three writ petitions being W.P.(C) No.355 of 2018, 367 of 2018 and 393 of 2018 have been dismissed vide order dated 19th February, 2019 wherein counter affidavit has been filed, therefore, the writ petitions may be disposed of in terms of the said order.;