ACRES AND METERS INFRASTRUCTURE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by the consent of the learned Counsel for the parties.

(2.) The petitioners seek a declaration that the proceedings initiated under the provisions of the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as "Principal Act" for brevity) have abated in view of the provisions of Sec. 4 of the Urban Land (Ceiling and Regulation) Repeal Act, 1999 (hereinafter referred to as "Repeal Act" for brevity). Consequent declaration is also sought to declare that the land of Khasra Nos. 71/1 and 72/2 Mauza Wanadongri does not vest in State Government.

(3.) Petitioner No.1 is a partnership firm and is an owner of land Kh. Nos.71/1 and 71/2, admeasuring 26700 square meters, situated at Mouza Wanadongri, Nagpur. Petitioner No.1 purchased the said land from one Jaswinder Kaur Gurmitsingh Chawla and Kailash Pandurang Thakre by registered sale-deeds dtd. 23/10/2015 and 5/12/2015, respectively.