BISWANATH SOMADDER, J. - (1.) Three Intra-Court Mandamus Appeals, being MAT 364 of 2018, MAT 365 of 2018 and MAT 366 of 2018 along with their respective connected applications are taken up together for consideration and disposed of as follows:-
(2.) MAT 364 of 2018 is an appeal filed by All India Trinamool Congress against an order dated 12th April, 2018, passed by a learned Single Judge in CAN 2188 of 2018 arising out of AST 9 of 2018 [WP 4716 (W) of 2018] (Bharatiya Janata Party and Anr. v. The State Election Commission and Ors.).
(3.) MAT 365 of 2018 is an appeal preferred by the State Election Commission and its Commissioner against an order dated 10th April, 2018, passed by a learned Single Judge in AST 9 of 2018 [WP 4716 (W) of 2018] (Bharatiya Janata Party and Anr. v. The State Election Commission and Ors.).;