M.Y.EQBAL, J. - (1.) HEARD the parties.
(2.) IN these two writ petitions since similar question of law and facts are involved, the same are being heard and disposed of by this similar order. The petitioners are aggrieved by the tender notice dated 30.5.2005 published in the newspaper inviting applications for the grant of mining lease in respect of limestone from Semra/Salatuwa Lime Stone Project.
(3.) THE brief facts and that both the petitioners were granted mining lease for two years and the period of lease will expire on 20.10.2005 and 20.7.2005 respectively. Before expiry of period of lease, the impugned tender notice was issued for the grant of mining lease in respect of the same limestone.;