M.Katju, J. - (1.) Heard learned counsel for the parties.
(2.) This special appeal has been filed against the impugned judgment of the learned single Judge dated 7.8.2004. We have heard learned counsel for the parties and have carefully perused the impugned judgment.
(3.) The facts have been given in detail in the judgment of the learned single Judge and we are only referring to the same as and where necessary.;