(1.) It is not disputed by the learned advocate Mr.Parmar, that all these petitions are squarely covered by the order dtd. 29/9/2022 passed in Special Civil Application Nos.19237 of 2022 and 19232 of 2022, which has been incorporated by the Co-ordinate Bench in the order dtd. 30/9/2022 in all these writ petitions. Since a leave note was filed by the learned advocate Mr.Parmar, the matters were adjourned.
(2.) In the order dtd. 30/9/2022, the Co-ordinate Bench has observed thus : -
(3.) Since the issue is squarely covered by the aforesaid order wherein the writ petitions are rejected only on the ground of delay, the present writ petitions also stand rejected summarily on the ground of delay.