- (1.) As common question is involved in all these matters, they are heard together and disposed of by this common Judgment.
(2.) Heard learned counsel for the appellant in the letters patent appeal, and the petitioners in both the connected writ applications, learned counsel for the State, as also learned counsel for private respondents.
(3.) The appellant in the letters patent appeal was not a party to the writ application, W.P.(S) No. 2194 of 2013, out of which this Letters Patent Appeal arises, rather he was granted leave to pursue this appeal by order dated 12.5.2014 passed in I.A. No. 8375 of 2013.;