- (1.) Leave granted.
(2.) Application for impleadment allowed.
(3.) These appeals by Special Leave, arise from the judgment and orders of the Division Bench of the Allahabad High Court, made on February 27, 1997 and March 2, 1997 in C. M. Application No. 1255 (W)/97 in Writ Petition No. 775 (MB)/97 and Writ Petition No. 775/MB/97.;