MEHROON ISMAIL SHAIKH Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the issues raised in all the captioned writ applications are the same, those were heard analogously and are being disposed of by this common judgement and order.

(2.) For the sake of convenience, the Special Civil Application No.17586 of 2019 is treated as the lead matter.

(3.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs: