- (1.)Having regard to the peculiar facts and circumstances of the case noted in the impugned judgment(s), we are satisfied that these are not fit cases for exercise of our jurisdiction under Article 136 of the Constitution of India. Civil Appeals and Special Leave Petition are, accordingly, dismissed.
(2.)No costs. Certain observations made in the impugned order(s) about the status of claimants as 'constitutional claimants' are kept open to be considered in appropriate case, if necessary.