- (1.) As agreed by parties, the intra-court appeals were heard finally.
(2.) Both the intra-court appeals are directed against common order of Single Bench dated 13th December, 2011, therefore, both appeals are being disposed off by this common order.
(3.) The challenge, in these intra-court appeals, is the impugned order of Single Bench dated 13th December, 2011, whereby learned Single Judge dismissed the writ petitions, of the petitioner/appellants.;