- (1.) Writ Petition No. 333 (Tax) of 2000 has been filed inter alia for the following reliefs : "(a) Issue an appropriate writ order or direction in the nature of certiorari to quash the order dated 18-1-2000 and 9-2-2000 passed by respondents no. 2 & 3 respectively (As contained in Annexure Nos. 5 and 8) (b) to issue any other further writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case."
(2.) Writ Petition No. 377 (Tax) of 2000 has been filed inter alia for the following relief : "(a) Issue an writ order or direction in the nature of certiorari to quash the impugned communications/orders dated 27-1-2000, 9-2-2000 and 22-3-2000 (Annexure No. 5) issued by the respondents. (b) to issue writ, order or direction in the nature of mandamus directing/ commanding the respondents not to give effect to the impugned communications/ orders dated 27-1-2000, 9-2-2000 and 22- 3-2000 (Annexure No.5) issued by the respondents.
(3.) Since the points involved in these two writ petitions are similar, therefore, these petitions are disposed of together by common order.;