H. K. Sema, J. - (1.) Delay condoned in SLP (C) Nos. 24710 and 24189 of 2002 and leave granted.
(2.) I.A.Nos. 3-4 of 2001 for impleadment and I.A.Nos.7-8 of 2004 for intervention in C.A.No. 5765-5766 of 2002 are rejected.
(3.) These bunch of appeals raise a common question of fact and law and as such they are being disposed of by this common judgment. For the sake of brevity we are taking the facts from Civil Appeal No. 5757-5759 of 2002.;