R.H. Zaidi, J. - (1.) In both these petitions, common questions of law and fact are involved, therefore, they were heard together and are being disposed of by this common judgment. Writ Petition No. 4349 of 1982 shall be the leading case.
(2.) Heard learned Counsel for the parties.
(3.) By means of this petition filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 30.1.1982 whereby the appeal filed by the petitioners was dismissed by the Appellate Authority and the order dated 31.8.1981 whereby the application for release of the building in question was dismissed by the Prescribed Authority.;