(1.) While issuing Notice on 22.12.2006, this Court had stayed the further investigation with respect to the impugned complaints till the returnable date and the same was extended from time to time. Today, when the matter was called out, Mr. I. H. Syed learned Advocate for the petitioner produced on record Draft Amendment in each of the petitions praying to amend the Prayer Clause by incorporating the following Paragraph in each of the petitions;
(2.) Common questions on law and facts arise in these petitions and. therefore, they are disposed of by this common judgment.
(3.) The brief facts giving rise to the filing of these petitions are as under;