(1.) These appeals arise out of the same order and involve identical questions on law and facts. Hence, they are decided by this common order.
(2.) These Letters Patent Appeals have been filed under Clause 15 of the Letters Patent challenging the common order dated 09.03.2017 rendered by the learned single Judge in Special Civil Applications No.4534 of 2017 &allied matters whereby, all the petitions have been dismissed.
(3.) The facts in brief are as under;