R.H.Zaidi, R.D.Shukla, JJ. - (1.) In both these petitions, common questions of law and fact are involved, parties are also same. They were, therefore, heard together and are being disposed of by this common judgment.
(2.) In Writ Petition No. 363 (MB)/1993, petitioner prayed for issuance of a writ order or direction In the nature of certiorari quashing the order dated 15.12.1992 passed by respondent No. 1 whereby the petitioner, which was an approved contractor grade-A, was black-listed, and the amount of contract outstanding against the respondents was directed to be forfeited and adjusted in the alleged amount of excess payment of Rs. 6.56.773.09. Prayer for issuance of a writ of mandamus commanding the respondents to pay forthwith and to release security of the petitioner was also made.
(3.) In Writ Petition No. 745 [MB)/1993, order of the same date i.e., 15.12.1993 has been challenged, whereby registration of the petitioner as approved contractor 'A' grade was cancelled and the petitioner was black-listed.;