SANDEEP MEHTA,J. - (1.) Today, the matters are listed on interlocutory application No. 1408/2018 preferred by the petitioners requesting to be allowed to make following additional prayer: "D. That the respondent be directed to refund 50% of the amount as deposited by humble petitioner under protest as per clause no. 11(1)(Kha)."
(2.) With the consent of the learned counsel for the parties, the writ petitions are being heard and are decided today itself.
(3.) The instant bunch of writ petitions involves common question of facts and law and is thus being decided together by this single order.;