(1.) This writ petition has been filed seeking issuance of a Writ of Certiorari calling for the records relating to and connected with the proceedings No.M2/ 118(21)97-ZWS-VZM dated 30-4-1998 and quash the same by holding it as being illegal, arbitrary, void and against the principles of natural justice.
(2.) WP MPNo.17591 of 1998 is filed seeking to suspend the operation of the proceedings mentioned supra.
(3.) When the WP MP is listed, both the parties consented to argue the main writ petition itself and accordingly, the writ petition itself is taken up for consideration.