Kausik Chanda, J. - (1.) These two appeals arise out of a common judgment and order dated August 25, 2009, passed by the learned Single Judge allowing the writ petition. Both the appeals are being disposed of by this co'mmon judgment.
(2.) The facts leading to filing of these appeals, in brief, are as under.
(3.) The writ petitioner No.1 is a company, registered under the Companies Act, 1956 (hereinafter referred to as the company ) and carries on business of dyeing, bleaching and finishing of cotton knitted fabrics.;