As per the case facts, there are multiple civil appeals and a writ petition, all arising from various Special Leave Petitions, indicating a complex set of disputes before the Supreme ... Court. The specific details of the underlying cases are not provided in the snippet, but they relate to different appeals and petitions. The appeal to the Supreme Court involves a collection of civil appeals and a writ petition challenging various orders and judgments. The question arose whether the various appeals and the writ petition had legal merit for consideration by the Supreme Court, and how the Court should address the issues presented across these multiple, potentially related, cases. Finally, the Supreme Court, by granting leave, signified its decision to hear and adjudicate on the appeals. The snippet only confirms that leave was granted and that a common judgment would decide the afore-stated appeals. Without further details, the specific outcome for each appeal is not discernible from the provided text, but the Court's action implies a thorough review of the various issues raised in the collective filings. The consolidation of multiple appeals and a writ petition into a single common judgment suggests that there might be overarching legal principles or factual similarities that connect these cases, allowing the Supreme Court to address them efficiently and consistently.