M.Y.EQBAL, J. - (1.) HEARD Mr. P.K. Sinha learned senior counsel for the petitioner in W.P. (C) No. 5825 of 2001, Mr. S.B. Gadodia, learned senior counsel for the petitioner in W.P. (C) No. 5032 of 2001 and Mr. V.P. Singh learned counsel for the respondent Board in both the writ applications.
(2.) SINCE these two writ applications have arisen out of a common order and similar reliefs have been claimed, the same have been heard together and are disposed of by this common order. In W.P. (C) No. 5032 of 2001, the petitioner Govind Prasad Kanudia has prayed for issuance of direction upon respondent No. 8 to take action on the report of respondent No. 9 and further to quash the order dated 12.9.2001 passed by the Certificate Officer in Certificate Case No. 7/98 -99 whereby he has taken coercive steps against the petitioner and other certificate debtors for the recovery of the electricity dues.
(3.) IN W.P. (C) No. 5825 of 2001. the petitioner Kashi Nath Kanudia has made the similar prayer for quashing the orders dated 28.8.2001, 12.9.2001 and 10.11.2001 passed by the Certificate Officer in Certificate Case No. 7/98 -99 whereby he has directed to issue A/W and D/W against the petitioners and other certificate debtors for recovery of the electric dues.;