ANUPAM INSULATING INDUSTRIES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD . By consent the petition is heard finally at the admission stage.

(2.) BY this petition, the petitioner has prayed for quashing and setting aside of the notification dated 02.11.2007 issued under Section 10(3) of The Urban Land (Ceiling and Regulation) Act, 1976 (for short ULCR Act) and also the notice dated 06.11.2007 issued under Section 10(5) of the ULCR Act with a further prayer for declaring the proceedings under ULCR Act as abated in view of the repeal of the Principal Act.

(3.) THUS , the claim of the petitioner having been denied by the respondents, the petitioner has been required to approach this Court by filing the present petition.