RAJIV KUMAR AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This order shall govern the disposal of CWP Nos. 1420/94 and 2309/94. The property forming subject matter of the two petitions is main building of the property bearing No.4, situated at Keeling Road, now known as Tolstoy Marg, New Delhi (hereinafter - the said property, for short). At one point of time the rights in the property vested in late Shri Ballabdas Aggarwal. On his death the rights have devolved upon Rajiv Kumar Aggarwal, Shakuntala Devi Aggarwal, Govind Dass, Gopal Das and Venktesh Das Aggarwal.

(2.) The facts in so far as relevant for the disposal of the two petitions lie in a narrow campus and are not in controversy.

(3.) CWP 1420/94 has been filed on 24.3.94 by Rajiv Kumar Agarwal impleading (i)Union of India through the Secretary Ministry of Information of Broadcasting and (ii) the Collector Delhi Administration as the respondents No.1 & 2 and (iii)Shakuntala Devi, (iv)Govind Dass, (v)Gopal Das and (vi)Venktesh Das Agarwal as proforma. respondents No.3 to 6 seeking quashing of the notice dated 12.3.94 with a further direction to restore back vacant and peaceful possession over the requisitioned property to the petitioner and the respondents No.3 to 6.