(1.) Since common questions of law and fact are involved in the present set of civil revisions, they have been clubbed together for the sake of convenience. Accordingly, both the revisions have been heard analogously and are now being disposed of by this common order.
(2.) By filing CR No.212/2025, the applicant has prayed for following relief(s):-
(3.) By filing CR No.206/2025, the applicant has prayed for following relief(s):-