ABHAY MANOHAR SAPRE, J. - (1.) Civil appeal No. 2099 of 2008 is filed against the final judgment dated 22.01.2004 passed by the High Court of Kerala at Ernakulam in Writ Appeal No. 198 of 2000 whereby the High Court disposed of the writ appeal filed by the appellants herein by granting six months' time to complete the demarcation and to hand over the land in question. 2) Civil Appeal No. 2100 of 2008 is filed against the final order dated 11.06.2004 passed by the High Court of Kerala at Ernakulam in R.P.No. 254 of 2004 filed against the judgment dated 22.01.2004 in W.A. No. 198 of 2000 by which the High Court closed the review petition on the basis of the submission of the Government pleader that the Government is resorting to other remedies.
(2.) We herein set out the facts, in brief, to appreciate the issue involved in these appeals.
(3.) The impugned judgment and order read as under: "Judgment in W.A. No. 198 of 2000 The learned Government Pleader submits that what the Government requires is only some time to demarcate the land in question for the purpose of restoration to the Respondents. Accordingly, the Writ Appeal is disposed of, as suggested by the Government Pleader, granting six months' time from today to complete the demarcation and to hand over the land in question." "Order in R.P. No. 254 of 2004 Government Pleader submits that the Government is resorting to other remedies. Review Petition is closed." ;