ABDUL AZIZ ALISAHEB BHARMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned Assistant Government Pleader for the respondents.

(2.) Petitioners in the present petition are seeking declaration that the proceedings under The Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as "the Act of 1976") in respect of alleged surplus area with regard to Survey No. 25/1 admeasuring 3475 sq. meters of Village Vadavali, Taluka and District Thane, stands abated in view of the provisions of Urban Land (Ceiling and Regulation) Repeal Act, 1999.

(3.) The learned counsel for the petitioners has submitted that the Deputy Collector and the Competent Authority, Thane Urban Agglomeration, passed an order dated 19th October 1988 under Section 8(4) of the Act of 1976 in the Case bearing No. ULC/TA/Kavesar/SR/193 in respect of various lands situate at Village Kavesar, Vadavali and Owale. Survey No. 25/1 of Village Vadavali was in green zone.