RAM SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri R.N. Tripathi, learned counsel for the petitioners and learned Standing Counsel for the State.

(2.) The petitioners in the present petition claim to be the owners of Bhumidhari land situate at village Chaka Tehsil Karchhana District Allahabad and claim to be in possession of the property in question since for the last about 65 years.

(3.) The present petition seeks a writ of mandamus declaring the proceedings initiated against the petitioners under the Urban Land (Ceiling and Regulation) Act No.36 of 1976 (herein after referred to as 'the Act') as abated in view of the Repealing Act of 1999.