- (1.) Heard Sri Adarsh Bhushan, Advocate holding brief on behalf of Sri Ashok Khare, learned Senior Advocate and Sri Sushil Kumar, Advocate for the Petitioners and learned Standing Counsel for the Respondents.
(2.) All these matters involve similar questions of facts and law, hence as requested and agreed by learned Counsel for the parties, are being decided by this common judgment.
(3.) For the purpose of brevity the facts have been taken from the Writ Petition No. 1591 of 2006 (Mohammad Rati and Ors. v. State of U.P. and Ors.).;