R.K. Mahajan, J. - (1.) In all these writ petitions, there are following common prayers : (a) To issue a writ order or direction in the nature of prohibition commanding the respondent No. 2 from proceeding in pursuance to the order of reference dated 17.1.1992. (b) To issue an ad interim stay order staying the operation of the impugned order of reference.
(2.) In ail the aforesaid writ petitions, common questions of law and facts are involved and they are being disposed of together by a common order with the consent of the parties.
(3.) It appears that Mahendra Pal is a contractor and he supplied labourers to Kishan Co-operative Sugar Factory Ltd., Sarsawa. Saharanpur.;