Rajesh Bindal, J. - (1.) This order will dispose of a bunch of petitions bearing CWP Nos. 11585, 12304, 12442, 12465, 12541, 12564, 12597, 12677, 12686, 14523, 14758, 14780, 14825, 15939, 15959, 16661, 17284, 17287, 17558, 21082, 21731, 26165 and 26191 of 2015, 186 and 4087 of 2016.
(2.) The facts have been taken from CWP No. 12304 of 2015.
(3.) The issue raised in all the petitions is identical as the petitioners are aggrieved against the action of Haryana Housing Board (for short, 'the Board'), whereby service tax which, according to the Board, was payable in its hands, is sought to be deducted from the bills of the petitioners.;