Sujit Narayan Prasad,J. - (1.) The matters have been heard through video conferencing with the consent of the learned counsel for the parties. They have no complaint about any audio and visual quality.
(2.) Both the writ petitions have been heard together.
(3.) It has been submitted by the learned counsel for the petitioners that in the order dated 17.12.2020 at paragraph-8 due to typographical error "I.A. No.6200 of 2020" has been typed instead of "I.A. No.6257 of 2020", which requires correction.;