- (1.) IN the present Writ Petition, this Court by the order dated 6.3.2003 directed for filing of counter affidavit on behalf of the respondents and rejoinder affidavit on behalf of the petitioners. By the said order dated 6.3.2003, this Court further directed that the petitioners would not be dispossessed from their agricultural holding until further orders of this Court. Pursuant to the said order dated 6.3.2003, pleadings were exchanged between the parties. Subsequently, by the order dated 8.12.2005, this Court dismissed the Writ Petition. Against the said order dated 8.12.2005, Special Leave Petition being Special Leave Petition No. 3740 of 2006, was filed before the Supreme Court. Their Lordships of the Supreme Court by the order dated 3.3.2006 directed for issuance of notice on the Special Leave Petition and further directed that "status -quo as of today shall be maintained in the meantime."
(2.) THE aforesaid Special Leave Petition and other connected Special Leave Petitions were subsequently numbered as Civil Appeal Nos. 7985 of 2011, 7986 of 2011 and 7987 of 2011.
(3.) BY the order dated 19.9.2011, their Lordships of the Supreme Court allowed the aforesaid Civil Appeals and set -aside the impugned orders and remitted the matters to the High Court for fresh disposal of the Writ Petitions. Their Lordships further gave liberty to the parties "to file additional affidavits and documents before the High Court within a period of twelve weeks." The present Writ Petition has now come -up before this Court for final disposal.;