Sabyasachi Bhattacharyya, J. - (1.) These two revisional applications are taken up together, since both arise from the same proceeding and are thematically connected.
(2.) C.O. No. 721 of 2018 has been preferred against an order dated February 5, 2018, whereby the challenge taken out by the petitioner to the maintainability of a proceeding under Section 5 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (hereinafter referred to as "the 1971 Act") was turned down.
(3.) By virtue of C.O. No. 1034 of 2018, a subsequent order dated May 2, 2018, closing evidence and arguments in the same proceeding, on the prayer of the present petitioner for adjournment on the ground of pendency of C.O. No. 721 of 2018, has been challenged.;