Sudhir Agarwal, J. - (1.) Both these appeals have been filed by petitioner-appellant (hereinafter referred to as the "petitioner") N.C. Ganguli and being connected involving common questions of fads and law, have been heard together as requested by learned Counsel for the parties and are being decided by this common judgment.
(2.) The Special Appeal No. 172/1993 (hereinafter referred to as the "first set") arises from the judgment dated November 26, 1992 of the Hon'ble single Judge dismissing the petitioner's Writ Petition No. 1746/1992.
(3.) Special Appeal No. 176 is also against the judgment dated November 26, 1992 but pressed only to the extent it has dismissed the Writ Petition No. 3766/1991 of petitioner.;