- (1.) W.P.L.R.T 353 of 2014 is directed against the judgment and order dated November 05, 2014 passed by the West Bengal Land Reforms and Tenancy Tribunal, in O.A No. 2022 of 2014.
(2.) W.P.L.R.T 142 of 2014 is directed against the judgment and order dated May 16, 2013 passed by the West Bengal Land Reforms and Tenancy Tribunal, in O.A No. 1441 of 2013.
(3.) Since, similar questions of facts and law are involved in both the writ petitions, by consent of the learned advocates appearing for the respective parties, we took up the hearing of both the writ petitions simultaneously, to avoid conflicting judicial opinions.;