- (1.) The first writ application bearing W.P. No.6961(W) 2012 is filed by a registered association of operators of passenger transport vehicles of different routes within the territory of the State of West Bengal and its Assistant Secretary assailing the order issued under memo no.IRDA/NL/NTFN/MOTP/076/03/2012 dated March 27, 2012 passed by the Insurance Regulatory and Development Authority, respondent no.2 for revision of premium rates for Motor Third Party Insurance Liability 2012-13.
(2.) The Second writ application bearing W.P. No.6962(W) of 2012 is filed by a Registered Society of owners/operators of goods vehicles who are plying their vehicles either within the state of West Bengal or all over India and its General Secretary assailing the aforesaid order issued under memo no. ERDA/NL/NTFN/MOTP/076/03/2012 dated March 27, 2012 of Insurance Regulatory and Development Authority, respondent no.2 revising premium rates for Motor Third Party Insurance Liability- 2012-13.
(3.) Since the subject matter of challenge in both the aforesaid writ applications, is the self-same order passed by the respondent no.2 on same or identical grounds, both the writ applications are taken up for analogous hearing with the consent of the parties.;