(1.) This order will govern the disposal of WA No.727/2020, WA No.729/2020 and WA No.741/2020 since it is jointly submitted by learned counsel for parties that all these appeals involve common questions in identical fact situation.
(2.) These appeals have been filed by the State against the order of the learned Single Judge dated 13/2/2020 passed in WP No.18128/2019(s), WP No.15511/2019(s) and WP No.27982/2019(s).
(3.) For convenience, facts are taken from WA No.727/2020.