B L DHALUKA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) Since a short point of law is involved, with the consent of counsel for the parties, we proceed to dispose of all these matters finally at this stage itself.

(3.) The issue raised in these writ petitions being identical, for the sake of convenience, these are taken up together and this order shall govern all the cases.