HARISH TANDON,J. - (1.) Both the revisional applications are taken up together for the sake of convenience and to avoid the prolixity of repetition of facts.
(2.) Both the revisional applications are launched by the preemptors/petitioners challenging two independent orders, namely, an order, by which a direction was passed upon them to deposit the market price of the land being the subject matter of the preemption application and other one relates to the dismissal of the main proceeding itself because of non-compliance of the earlier order.
(3.) At the first blush this Court was of the view that the later order by which the main preemption application was dismissed is appealable one and the revisional application, therefore, is not maintainable.;