S.ABDUL NAZEER,J. - (1.) Leave granted.
(2.) The appellant, in these appeals, has challenged the legality and correctness of the judgment and order dated 29.9.2011 in A.P.O. No.213/2009 in A.P. No.35/2006 whereby the Division Bench of the High Court of Calcutta has set aside the judgment and order of the learned Single Judge in A.P. No.35/2006 dated 27.1.2009.
(3.) Brief facts necessary for the disposal of these appeals are as follows:;