HIRALAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Though the matters are listed in the 'Orders Category', but they are being heard today itself with the consent of counsel for both the parties.

(2.) Since common questions of facts and law are involved in the present batch of petitions, therefore, this Court deems it appropriate to dispose of these writ petitions by this common order. However, for the sake of convenience, facts of S.B. Civil Writ Petition No.15880/2021 are taken note of.

(3.) The present writ petition (SBCWP No.15880/2021) has been filed under Article 226 and 227 of the Constitution for the following reliefs:-