- (1.) WE have heard learned counsel for the appellants, learned counsel for the respondent in this appeal and learned counsel for the intervenor.
(2.) AN application for intervention being I.A. No. 3479 of 2009 is allowed. Sri Mathura Prasad will be impleaded as the respondent no. 2 in the present appeal.
(3.) THE existing respondent will be numbered as respondent no. 1;