PARVATIBAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. The petition is being disposed of finally.

(2.) This petition concerns the release of land, admeasuring 6.43 acres in Survey No.49/1 of Mouza Kamptee, Block (Gat) No.76 (for short, "the land in question") from the proceedings in ULC Case No.2138 of 1976 for declaration of the land in question as surplus and acquisition thereof under the provisions of the Urban Land (Ceiling and Regulation) Act, 1976 (for short, "the said Act").

(3.) The prayer clauses 1 and 2 in the petition are reproduced below: