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IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL     APPEAL     NOS.     3300-3301       OF     2012   

(Arising out of SLP(C) Nos.23311-23312/2007)

M/S. JAI BHARAT TRADING CO.                Appellant(s)

                    :VERSUS:

UNION OF INDIA & ORS.                      Respondent(s)

O     R     D     E     R   

1. Leave granted.

2. Heard the learned counsel for the parties.

3. These appeals emanate from the judgments and  

orders dated 9.3.2006 and 7.9.2007 in Writ Petition  

(Civil) No.858 of 1987 and Review Petition No.238 of  

2006 passed by the High Court of Delhi at New Delhi.

4. Learned senior counsel appearing on behalf of  

the appellant submits that these matters are  

squarely covered by the judgment of this Court  

delivered in Union     of     India     and     Ors.   vs. Krishan     Lal    

Arneja     and     Ors.   (2004) 8 SCC 453. Learned counsel  

appearing for the respondents does not dispute the  

said submission.

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5. As a matter of fact, the Notification  

No.F.7(9)/86-L&B dated 6.3.1987 which is the subject  

matter in these appeals, has been reproduced in  

paragraph 7 of the aforementioned judgment wherein  

8-A, Kamla Nagar, Delhi, which is the property in  

question in the present case, is mentioned at Sl.  

No.2.

6. Since the notification dated 6.3.1987 has  

been quashed by this Court, the impugned judgments  

of the High Court are set aside.  These appeals are  

allowed in terms of the said judgment, leaving the  

parties to bear their own costs.

.....................J (DALVEER BHANDARI)

.....................J (DIPAK MISRA)

New Delhi; March 28, 2012.