(1.) Since, the order under challenge in both the letters patent appeals are common, they are heard together and disposed of by this common judgment.
(2.) Both the appellants have challenged the judgment and order of the learned Single Judge, Dated : 25.07.2013, rendered in Special Civil Application Nos. 11770 & 11784 of 2013, whereby, the petitions filed by the appellants, herein, were summarily dismissed.
(3.) This Court passed following order on 23.10.2013, while admitting the appeals;