Soumen Sen, J. - (1.) Both the applications are taken up together and disposed of by this common order.
(2.) The plaintiff has filed an application being G.A. no.3181 of 2017 praying inter alia for a mandatory direction upon the respondents to handover peaceful and vacant possession of the property described in scheduled, A to the plaint.
(3.) The defendant has filed an application in G.A. no. 3529 of 2017 for rejection of the plaint.;