S.J.MUKHOPADHAYA, J. - (1.) IN all cases as a common question raised by all the petitioners and have challenged the Circulars dated 11th July, 2000 and 16th August, 2000 they were heard together and are being disposed of this common order. 2000 (3) PLJR 552. 3. It is further submitted that the rate of fuel surcharge having, wrongly fixed vide, circulars aforesaid the consequential bills are fit to be set aside. 4. Counsel for the parties brought to the notice of the Court that the circulars dated 11th July, 2000 and 16th August, 2000 have already been challenged before this Court in CWJC No. 2757 of 2000 and 2758 of 2000 which are pending hearing before this Court, Decision in those cases will also cover the case of those petitioners. 5. In the facts and circumstances, as suggested by the counsel for the parties instead of keeping these cases pending all the cases are disposed of with following observation and liberty. 6. If the petitioners have acted as per interim orders passed in their respective cases, the respondents shall not take any coercive step against one or other till the final decision as may be passed by this Court in CWJC No. 2757 of 2000 and 2758 of 2000. However, such interim arrangement shall not be applicable in respect of other dues and arrears if any, including the current bills apart from the bills under challenge. 7. The petitioners of all these cases shall be governed by the judgment as may be rendered in CWJC No. 2757 of 2000, 2758 of 2000 subject to their rights and objections if they choose to raise. 8. All the writ petitions stand disposed of with the aforesaid observations and liberty.;