MUNNU Vs. STATE OF U P

JUDGEMENT

(1.) In this bunch of writ petitions, common question of facts and law are involved, hence, the writ petitions are taken up together and are being disposed of by the present common judgment with the consent of the parties' counsel.

(2.) The land in dispute falls within the domain of Urban Land (Ceiling and Regulation)Act, 1976. It was repealed by Urban Land (Ceiling and Regulation) Repeal Act, 1999. According to the petitioners' counsel, after repeal of the Act, the proceedings initiated in pursuance to the Repeal Act became nonest and the petitioners are entitled to retain the possession of land in question with hereditary right. Attention of this Court has been invited to the judgment of Hon'ble Supreme Court in the case Mukarram Ali Khan versus State of U.P and others, 2007 11 SCC 90Ritesh Tewari and another versus State of U.P. & others.

(3.) In the case of Mukkarram Ali Khan , their Lordships of Hon'ble Supreme Court ruled that in view of repeal of 1976 Act and being adopted by the State of U.P by a resolution as required under Art. 252(2) of the Constitution and the repealing Act having come into force in the State of U.P with effect from 18.3.1999, all pending proceedings under 1976 Act shall be treated to have abated. The operation portion of the judgment from Mukarram Ali Khan is reproduced as under :