Ashok Bhushan, J. - (1.) Heard counsel for the petitioner.
(2.) These two writ petitions raise similar questions and are being decided by this common order. It is sufficient to note facts of Writ Petition No. 48967 of 2004 for disposal of both the writ petitions.
(3.) By the writ petition, prayer has been made for quashing the orders dated 18th October, 2001 passed by Controlling Authority.;