PRAKASH PLASTIC WORKS Vs. SUPERINTENDENT ENGINEER

JUDGEMENT

(1.) WRIT Petition No.5788 of 2011 is filed praying to issue a WRIT of Certiorari, calling for records in Lr.No.SE/CEDC/W/DFC/AS/H.T.Sc. No.1614/D.No.241/2011 dated 26.2.2011 on the file of the first respondent and quash the notice as illegal.

(2.) WRIT Petition No.5789 of 2011 is filed praying to issue a WRIT of Certiorari, calling for records in Lr.No.SE/CEDC/W/DFC/AS/H.T.Sc. No.1642/D.No.236/2011 dated 26.2.2011 on the file of the first respondent and quash the notice as illegal.

(3.) BOTH the writ petitions are disposed of as above and also in terms of the order passed in W.P.No.4909 of 2001 dated 1.3.2011. No costs. Consequently, connected miscellaneous petitions are closed.