- (1.) Notice, returnable forthwith.
(2.) Respondent Nos. 1 and 2 (hereinafter referred to as the "respondents"), who are the real contesting respondents, have appeared on Caveat and accepted notice. Keeping in view the nature of order which we propose to pass in these appeals, it was not found necessary to serve other respondents. Insofar as counsel for the appellants as well as counsel for the respondents are concerned, they were ready to argue the matter finally. Accordingly, we heard the matter finally at this stage itself.
(3.) Leave granted in both these matters.;