- (1.) Intervention application in CA No. 1092 of 1998 is dismissed.
(2.) The appellants have already made an application for reallotment of the land. The respondents agree to consider the application in accordance with the rules and on payment of amounts becoming payable under the rules. If there is no good reason to reject the application, we direct the respondents to consider the application of the appellants favourably and see that the appellants are able to retain possession of the land. The respondents shall dispose of the application within two weeks from today. If the appellants remain present before the authority on the date fixed by it then they may be heard. If they do not remain present it will be open to the respondents to pass an order on that application. The appeals are disposed of accordingly.;