- (1.) Delay condoned.
(2.) Leave granted.
(3.) Notice on Respondents 2, 3 and 4 to 20 has been returned with postal remarks "address Incomplete". Notice on Respondent 22 has been served. Under these circumstances, notice must be deemed to have been served on them, They are not appearing either in person or through counsel. Notice was limited only to the issue of applicability of the provisions of Amendment Act 68 of 1984.;