- (1.) Heard learned counsel for the parties and perused the entire record.
(2.) As the issues involved have already been adjudicated in the earlier proceedings and as the purport and application of Regulation of 33 of 'the Regulations 2010' alone is required to be considered in these proceedings and pleadings between the parties have already been exchanged in one of the Writ Petition No. 6400 (SS) of 2015, no opportunity is required to be given to the opposite parties for exchanging the pleadings etc. in other writ petitions.
(3.) Since, the controversy involved in all the aforesaid writ petitions including the review petition is similar, therefore, they are being decided by a common order.;