CHITRA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted in S.L.P. (C) Nos. 22436-22437 of 1997.

(2.) These appeals can be disposed of by this common judgment. It must be first mentioned that these appeals were on board along with three other Civil Appeals. After arguments on behalf of the appellants had taken place Civil Appeal No. 3221 of 1991, Civil Appeal No. 3503 of 1991 and Civil Appeal No. 4133 of 1991 were withdrawn by the appellants therein.

(3.) In these appeals the appellants have land with bungalows in Ambala Cantonment area. As is being pointed out in greater detail hereafter, the cases had, till this stage, proceeded on the footing that the land was granted to the predecessors of these appellants on "old grant terms". These Appeals therefore are fully covered by the decision of this Court in the case of Chief Executive Officer vs. Surendra Kumar Vakil reported in (1999) 3 SCC 555.