NITYANANDA DEBNATH Vs. ESTATE OFFICER

JUDGEMENT

(1.) These two writ petitions, being interrelated, were heard together and are being disposed of by this common judgment.

(2.) Heard Mr. A. K. Bhowmik, the learned senior counsel, assisted by Mr. S. R. Dey, the learned counsel for the petitioners. Also heard Mr. T. D. Majumder, the Additional Government Advocate for the State respondents and Mr. P. K. Biswas, the learned Assistant S. G. For the respondent-Union of India.

(3.) At the outset, for proper adjudication, it will be necessary to set out the facts of the two cases in seriatim as follows :- W.P.(C) No. 285 of 2001