- (1.) Having heard learned senior counsel for the appellants, learned counsel for the respondents and on perusal of the record of these appeals, we are inclined to dispose of these appeals with an observation that the Authority to whom the matter was remanded by the High Court by the impugned order shall decide the matter strictly in accordance with law, without being influenced by any observation made by the High Court in the impugned order.
(2.) Parties would be at liberty to raise all objections as are permissible in law and the facts.
(3.) Let the order be passed by the Authority concerned to whom the matter is remanded within a period of six months from today. Depending upon the outcome of the order, parties will be at liberty to question its legality and correctness on all points which are available to them in law.;