Sujit Narayan Prasad,J. - (1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties.
(2.) In both the writ petitions since involved similar issue, as such, the same have been ordered to be heard together, accordingly, the matters are heard and are being disposed of by this common order.
(3.) The prayers have been made for direction in the nature of writ of mandamus to allow the petitioners to continue its lawful business from the concerned officer and not to interfere with in any manner in continuing the lawful business which had been sealed by the concerned authority without serving any proper notice and without giving any opportunity to the representative of the petitioners to place their defence.;