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Judgment
Leave granted.
Heard the Learned Counsel for the parties.
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.
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 (UOI) and Others Vs. Krishan Lal Arneja and Others, . Learned Counsel appearing for the Respondents does not dispute the said submission.
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.
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.