DEBANGSU BASAK,J. - (1.) Two writ petitions are taken up for consideration, as they involve the same property.
(2.) W.P. No.33859 (W) of 2014 is referred to as the first writ petition for the sake of convenience. It is the case of the writ petitioner in the first writ petition that, the private respondent therein is wrongfully and illegally letting out the 3rd floor of premises no.86A, Topsia Road (South), Kolkata - 700 046 for ceremonial purposes. It is the contention of such petitioner that, the private respondent does not have requisite licence with regard thereto. It is also the contention of such petitioner that, the private respondent does not have requisite fire licence.
(3.) W.P. No.12227 (W) of 2016 is referred to as the second writ petition for the sake of convenience. The writ petition in the second writ petition contends that, Corporation authorities are not renewing its licence wrongfully.;