- (1.) Both these appeals witness the assailment of the order dated 09.01.2014, passed in S.B. Civil Writ Petition No.89/2014 and S.B. Civil Writ Petition No.88/2014, thereby dismissing both the proceedings.
(2.) We have heard Mr. Anoop Dhand, the learned counsel for the appellants.
(3.) As the basic factual framework is common, the pleadings of S.B. Civil Writ Petition No.89/2014 would be adverted to.;