- (1.)The Court: Both these applications involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.
(2.)The petitioners to these applications, inter alia, have prayed for issuance of a writ of or in the nature of mandamus directing the respondents to withdraw and/or cancel and/or rescind the notices issued by the Superintendent, Gariahat Market, Calcutta asking the petitioners to permanently shift their respective business from the places where they have been holding their shops.
(3.)The fact in Satadal Bakshi & Ors. 's case briefly stated is as follows :