- (1.) This decision shall dispose of all the writ petitions because as stated by the learned counsel appearing for the parties, all these writ petitions essentially involve common issues.
(2.) These writ petitions are filed by the writ petitioners under Article 32 of the Constitution of India for claiming following reliefs. "(a) Issue a Writ, order or direction in the nature of Mandamus commanding and directing the respondents to accept application for registration and issue Registration Certificate as PTO under Category II for conducting Haj Tour, 2016; Issue a Writ, order or direction in the nature of Mandamus commanding and directing the respondents to consider the right of first registration to the Petitioner for conducting Haj Tour, 2016-2017; Pass such other and further orders as this Hon'ble Court may think fit in the interest of justice and equity."
(3.) The writ petitioners are private tour operators (PTOs) who are sending pilgrims for Hajj. According to them, they are duly registered and qualified tour operators who have so far undertaken several tours for Hajj successfully in the past and there is nothing against any of them, which may debar them from undertaking the similar tour this year also which is essentially a tour for the benefit of pilgrims going for Hajj.;