Binod Kumar Roy, P.K.Jain, JJ. - (1.) We took up this writ petition on our Board today at the request of the learned Counsel for the petitioner in view of the patent fact that the second writ petition of the petitioner which has been listed is founded by and large on the same cause of action which means a bundle of facts on the basis of which this writ petition has been filed.
(2.) We dispose of both writ petitions by this composite order.
(3.) The prayer of the petitioner in writ petition No. 42429 of 1997 is to command respondent Nos. 1 and 2 to dispose of his application representation dated 3.2.1997 and 5.11.1997 respectively as contained in Annexures 3 and 4. Further prayer of the petitioner is to restrain respondent Nos. 1 and 2 from proceeding further with the recovery proceedings till the disposal of the petitioner's representation by issuing a writ in the nature of mandamus.;