- (1.)Leave granted in Special Leave Petition (Civil) Nos. 13085-86/1996.
(2.)All the cases were heard together with the consent of the parties and are being disposed of by this judgment.
(3.)The controversy raised in these cases relate to the validity of the pre-emptive purchase of a building in the city of Bangalore under Section 269 UE of the Income Tax Act, 1961 (for short 'the Act') and its sale by the central government. This is the second round of this litigation to this court. The exercise which started towards the end of 1990 is yet to reach finality.