AJAY KUMAR MISHRA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Since the prayer sought for in both the writ petitions are more or less identical and concerns the very same property, the writ petitions were heard together and are disposed of by this common judgment and order.

(2.) At the request of the learned advocates appearing for the writ petitioner WP No. 7176 (W) of 2012 is taken as the lead case and the facts stated therein are noted which would suffice for arriving at the decision in both the writ petitions.

(3.) We have heard Mr. Anindya Lahiri, Mr. Anish Chakrabory, advocates appearing for the petitioners, Mr. Sirsanya Bandopadhyay, Mr. Tirthankar Dey and Mr. Arka Kumar Nag, advocates appearing for the respondents, Mr. Saptangsu Basu, Ld. Senior Advocate, Mr. Kumar Gupta, Mr. Ayan Banerjee, Mr. Binay Kumar Jain and Mr. Piyush Jian advocates appearing for the respondent no. 4 and for the respondent no. 9.