DEEPAK ROSHAN,J. - (1.) Heard learned counsels for the State appellants and learned counsels for the private respondents in all these Letters Patent Appeals.
(2.) As common question of law arises in all these appeals, they are being heard together and are being disposed of by this common Judgment.
(3.) At the very outset it may be stated that in some of the appeals, interlocutory applications are pending for substitution of some of the privates respondents, stating that since they have died, they be substituted with their heirs and legal representatives. Some of such applications have also been allowed, while others are still pending.;