S.B. Sinha, J. - (1.) All these appeals involving common questions of law and fact were heard together and are being disposed of by this common judgment.
(2.) A.P.D.T. No. 30 of 1998, A.P.D.T. No. 31 of 1998, A.P.D.T. No. 32 of 1998, A.P.D.T. No. 33 of 1998, A.P.D.T. No. 34 of 1998, A.P.D.T. No. 35 of 1998, A.P.D.T. No. 36 of 1998, . A.P.D.T. No. 37 of 1998, A.P.D.T. No. 38 of 1998, A.P.D.T. No. 39 of 1998, A.P.D.T. No. 40 of 1998. A.P.D.T. No. 41 of 1998, A.P.D.T. No. 42 of 1998, are directed against the decrees dated 27.1.98 drawn up and filed on 17.4.98 whereas; the rest of the appeals arises out of an order dated 23.4.98 refusing to recall the said orders.
(3.) These appeals arose in the following facts and circumstances.;