SUDIP MITRA Vs. GAYESHPUR MUNICIPALITY

JUDGEMENT

(1.) As facts of both the writ petitions are identical, they are taken up for hearing analogously and disposed of by this common order.

(2.) Can 2 of 2021 have been filed by the petitioners for getting the matter heard on urgent basis. Affidavits in both the matters are over. Both the matters are appearing in the list under the heading 'Application', and by consent of the parties the matter is taken up for final disposal.

(3.) The petitioners are aggrieved by the action on the part of the Gayeshpur Municipality in not extending their service contract which expired on 31st March, 2020.