- (1.) L.P.A. 253 of 2013 This Letters Patent Appeal has been preferred by the appellant (original petitioner) against the judgment and order delivered by the learned Single Judge on 01.07.2013 in Civil Review No.26 of 2010, preferred in W.P(S) No.1769 of 2004, decided on 25.02.2010. L.P.A. No.348 of 2013
(2.) This Letters Patent Appeal has been preferred by the appellant (original petitioner) against the judgment and order passed by the learned Single Judge in W.P.(S) No.1769 of 2004 dated 25.02.2010.
(3.) Thus, both these Letters Patent Appeals have been preferred against the order passed in writ petition and order passed in civil review.;