- (1.) Both the aforesaid two writ petitions have been taken out by Calcutta Metropolitan Development Authority challenging two Awards dated 26th June, 1996 passed in LRA Case No. 541 of 1993 (v) dated 26th June, 1996 in LRA Case No. 487 of 1993 (v).
(2.) In both the petitions grounds for challenge are identically same and so the same are heard together in order to decide the same by a common judgment.
(3.) . The case of the petitioner can be put in a narrow compass.;