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Judgment
3 paragraphs · 84 words
Vipin Sanghi, CJ
1.
These special appeals have been preferred to assail the common judgment passed by the learned Single Judge on 07.07.2022 in batch of petitions including the petitions preferred by the present appellants. The learned Single Judge dismissed the writ-petitions by this common judgment which raised identical questions.
2.
We had occasion to deal with one such appeal yesterday i.e. SPA No.238 of 2022 and we dismissed the same by a detailed order. Following the same, we dismiss these appeals as well.