(1.) Since all these petitions are identical in nature, therefore, all these petitions are clubbed together and are being decided by a common judgment. Writ Petition No.2271 of 2019 shall be the leading petition.
(2.) These Writ Petitions are heard through Video Conferencing.
(3.) The nature of litigation and the dispute, as has been agitated in the present bunch of writ petitions, has been a consistent issue of debate before the different courts both in State of U.P., as well as, State of Uttarakhand before their respective High Courts, ultimately the issue after a series of judicial deliberations, had culminated and laid to rest, by the Hon'ble Apex Court judgment dated 02.09.2019, as rendered in Civil Appeal No.6798 of 2019, Prem Singh vs. State of Uttar Pradesh and others, by the Larger Bench of Hon'ble Apex Court, on a reference made in Habib Khan's case, wherein in the said judgment in paragraphs 33, 34, 35 and 36 the following prepositions have been laid down, which are quoted hereunder:-