SAURABH LAVANIA,J. - (1.) Since the common question of law and facts are involved in these Special Appeals, therefore, with the consent of the counsel for parties these appeals are being decided by a common judgment.
(2.) Heard Sri Vivek Raj Singh, learned counsel for appellants as well as Sri Manjee Shukla, learned Addl Chief Standing Counsel for the State and Sri A.M. Tripathi for respondent No. 4.
(3.) By these appeals the order passed by the Hon'ble Single Judge dated 6.7.2018 has been challenged. The appellants have stated that there are some factual and legal errors in the order of the Hon'ble Single Judge.;