- (1.) I. A. Nos. 1330 and 1365. After hearing the learned counsel for the parties, time for depositing the payment of the alternative plot of land is extended up to 31/3/2001. The effect of this would be that no cancellation will be effective or made on account of non-payment of money till 31/3/2001.
(2.) Ias are allowed in the aforesaid terms. LA. No. 1366
(3.) Dismissed. REMAINING matters;