GOPABANDHU PRESS Vs. DIRECTOR OF ESTATE

JUDGEMENT

(1.) Heard Mr. A. Patnaik, learned counsel for the Petitioners and Mr. S. Palit, learned Additional Government Advocate for the State-Opposite Parties.

(2.) Both these writ petitions arise from a common set of facts and are disposed of by this common order.

(3.) In both the writ petitions, Petitioner No.1 is M/s. Gopabandhu Press, which is registered as a Small Scale Industrial Unit (SSI Unit) provisionally registered on 6/11/1976, by the District Industries Centre, Puri. In W.P. (C) 12900 of 2011 Petitioner No.2 is Sri Rash Mohan Bhowmick, the erstwhile proprietor of Petitioner No.1. In W.P. (C) 4087 of 2014 Petitioner No.2 is Sri Sanjeeb Bhowmick, the son of late Sri Rash Mohan Bhowmick, and who claims to be the current Proprietor of Petitioner No.1.