Abhay M. Thipsay, J. - (1.) Both these applications can be conveniently disposed of by this common order as the parties are the same and the question needing determination is one and the same.
(2.) Heard Mr. P.K.Lakhotiya, the learned counsel for the applicants. Heard Mr. A.S.Gandhi, the learned counsel for respondent No.1. Heard Mr. S.B.Pulkundwar the learned APP for the respondent no. 2 State.
(3.) RULE. By consent, rule made returnable forthwith. By consent, heard finally.;