(1.) Writ Appeal No.1996/2024 has been filed by the appellant/writ appellant/ petitioner namely Anil @ Pappu Porikar being aggrieved by the order dtd. 30/5/2024 passed by the learned Single Judge dismissing the writ petition i.e. W.P.No.30228/2023 No.30228/2023 filed by the petitioner,, wherein the challenge was made to the order of the respondent-authorities ies declining to grant remission to the petitioner on the basis of remission policy dtd. 22/9/2022.
(2.) Writ Appeal No.100/2024 has been filed by the State being aggrieved by the order dtd. 2/11/2023 passed by the learned Single Judge allowing the writ petition i.e. W.P.No.21655/2023 whereby the matter has been remitted to the authority to reconsider the petitioner's case afresh in light of the order order/remission policy dtd. 10/1/2012 formulated by the State within a period of 30 days from the date of receipt of the order.
(3.) As the issue regarding grant or refusal of remission involves in both the appeals, the same are being disposed of by this common order.
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