- (1.) These two writ petitions and the second appeal relate to the same property. The parties are also common.
(2.) The second appeal has been nominated to this Court by Hon'ble Chief Justice's order dated 31.8.2012 passed in Writ Petition No.12809 of 2003.
(3.) Since pleadings are complete, as agreed and requested by learned counsel for the parties, I have heard all these cases together and proceed to decide the same by this common judgment.;