(1.) AS all the aforemen tioned four writ petitions involve similar question on law and facts, therefore, we proceed to dispose of all the aforemen tioned writ petitions together by a com mon order.
(2.) BY means of above the writ peti tions, the petitioners have prayed for issue of a writ in the nature of certiorari for quashing the impugned orders dated 5-9-98 and 18-7-98 by which the petitioner's licences for running of Saw Mills were cancelled.
(3.) IN Writ Petition No. 3495/98 (MB) it is pointed out by the petitioners' counsel that in view of the order the petitioners had applied for renewal of the licence but the same was also rejected on the ground that there is no change in the Government Order dated 26-7-89. We, therefore, direct the petitioners concerned to apply again for renewal of the licence in question within 15 days and if the same is applied then, the competent authority shall dis pose of the same in accordance with law, within one month.