MOHZ IZAZ ABDUL RAFIQUE Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) In view that the pleadings are complete, appeals are taken up for hearing.

(2.) Heard learned Adv. Mr. J. B. Kasat for the appellants and learned Asstt. Govt. Pleader for respondents concerned. Perused the record.

(3.) Orders challenged in these appeals are passed by learned Single Judge in various Writ Petitions. The question which is argued is common in all appeals and, therefore, all these appeals are heard and decided by a common judgment.