Bharucha, J. - (1.) It is stated on affidavit filed by respondent No. 50 in S. L. P. (C) No. 11070 of 1994 that the respondents stated below have died. Their legal representatives have not been brought on record. The special leave petitions abate insofar as these respondents are concerned.i) Respondent No. 6 in SLP (C) No. 11058 of 1994; ii) Respondent Nos. 12, 18, 19 and 21 in SLP (C) No. 11059 of 1994; iii) Respondent No. 30 in SLP (C) No. 11061 of 1994; iv) Respondent No. 31 in SLP (C) No. 11082 of 1994; v) Respondent No. 33 in SLP (C) No. 11064 of 1994; vi) Respondent Nos. 45 and 47 in SLP (C) No. 11069 of 1994; vii) Respondent No. 57 in SLP (C) No. 11073 of 1994; viii) Respondent Nos. 59 and 61 in SLP (C) Nos. 11073 of 1994; and ix) Respondent No. 51 in SLP (C) No. 11078 of 1994.
(2.) Delay condoned.
(3.) Special leave granted.;