(1.) Heard both sides.
(2.) Since both the applications are inter-related and they have substantial bearing on the disposal of the main appeal, with the consent of both the parties, they are being disposed of by this common order.
(3.) A.S.M.P. No.12019 of 2004 is filed under Order 1 Rule 10 read with Section 151 of the Code of Civil Procedure to bring the petitioners on record as Respondent Nos.5 to 17 in the appeal.