Mukundakam Sharma, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) As both the appeals involve identical question of law the same were heard together and are disposed of by this common judgment. Both the present Civil Appeals are filed against the judgment dated 08.10.2010 in the Writ Petition No. 5510 of 2010 and against the judgment dated 08.10.2010 in the Writ Petition No. 5867 of 2010, passed by the Division Bench of the High Court of Judicature at Bombay whereby the Division Bench has dismissed the writ petitions filed by the Appellants herein challenging the validity of the bill issued by the Respondent Corporation, levying and demanding octroi from the Appellants on glass bottles and crates.;