- (1.) Heard learned counsel for the appellant and respondent No. 1. As regards the other respondents in respect of whom service is complete no one has entered appearance on their behalf so far.
(2.) This Appeal has been filed against the impugned judgment & order dated 24.03.2004 passed by the High Court of Sikkim in Writ Petition (Civil) No. 542 of 1998.
(3.) The facts have been given in the impugned judgment and order and hence we are not repeating the same here, except where necessary.;