RAICO PRIVATE LIMITED Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) . The petitioner filed the writ petition for quashing of the impugned orders, directing that the excess land of the petitioner under the Urban Land (Ceiling & Regulations) Act, 1976 [hereinafter called 'Act' for short] in respect of property bearing No. W-83, Greater Kailash -II, New Delhi be delivered to the respondents.

(2.) . During the pendency of the writ petition, the Urban Land(Ceiling & Regulations) Repeal Ordinance, 1989[hereinafter called the 'Ordinance' for short] was issued. In terms thereof, the Act aforesaid has been repealed. Section 3 is the saving clause and the relevant portion is as under:

(3.) . The Ordinance also provides that all proceedings relating to the matter shall abate, subject to the saving clause. The said section is as under :- 4. All proceedings relating to any order made or purported to be made under the principal Act pending immediately before the commencement of this Ordinance, before any court, tribunal or any authority shall abate : Provided that this section shall not apply to proceedings relating to sections 11, 12, 13 and 14 of the principal Act in so far as such proceedings are related to the land, possession of which has been taken over by the State Government or any person duly authorised by the State Government in this behalf or by the competent authority.