RANDHIR KUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE four petitions raise a common issue and seek similar reliefs and we are, therefore, proposing to dispose them of by this common order.

(2.) THE facts as are relevant for the determination of the present writ petitions are briefly adumbrated as follows:

(3.) IT is the common case of all the Petitioners that the Respondents have taken an erroneous view of the 'gadgil Assurance' by observing that the same did not apply to commercial premises.