- (1.) Shri Avadh Behari Rohtagi and Shri V.C. Mahajan, learned counsel for the parties submit that the questions raised in this writ petition are covered by the decision of this Court between the same parties in Mandir Sita Ramji v. Lt. Governor of Delhi, 1975(1) SCR 597 and that this case may be disposed of in terms of the directions given by this Court in the said decision. We accordingly quash the declaration published under section 6 of the Land Acquisition Act in this case also and direct the Land Acquisition Collector to enquire into the objections after giving an opportunity to the appellant of being beard and make necessary recommendation to the appropriate Government. The appropriate Government will proceed to take a decision regarding the acquisition of the land in the light of such recommendation. The petition is accordingly allowed but without costs.;