Satya Brata Sinha, J. - (1.) Both these writ applications involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.
(2.) Sri Madhusudan Kayal filed this writ application inter alia for issuance of a writ or order in the nature Madamus directing the respondents to recall or rescind the impugned notice dated 2nd April, 1994 purported to have been issued under Section 61 of the Bengal Municipal Act 1932 as contained in Annexure 'P' to the writ application as also for a direction to for bear them from giving effect thereto.
(3.) Sri Naresh Agarwal has filed a writ application inter alia praying for issuance of a writ of or in the nature of Mandamus directing the respondents to withdraw the notices dated 20th April, 1994 together with a copy of the resolution dated 26th March, 1994 and a subsequent letter dated 30th April, 1994 with a copy of purported resolution dated 30-4-94 as contained in annexure 'B' to the writ application as also for a declaration that the notices dated 28th April, 1994 is ultra vires under Section 61 (vi) of the said Act.;