NIRMALJIT KAUR, J. - (1.) All the above mentioned writ petitions shall stand decided by this common order as the issue involved is identical.
(2.) The present writ petitions are preferred against the action of the respondents in not issuing 'C' form for various quarters of the year 2017-18 and quarters thereafter with a further prayer to direct the respondents to issue 'C' form to the petitioner-companies.
(3.) For convenience, the facts necessitating the filing of the various writ petition are taken from S.B. Civil Writ Petition No. 5506/2018.;