Debangsu Basak, J. - (1.) Three writ petitions are taken up for analogous hearing as they involve the same issues.
(2.) Learned senior advocate appearing in support of the writ petition being W.P. 757(W) of 2018 submits that, the writ petition has since become infructuous.
(3.) In such circumstances, no further order need be passed in the present writ petition.;