GOVIND PRASAD YADAV Vs. STATE OF M P

JUDGEMENT

(1.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner is seeking for the quashment and exemption from the Urban Land (Ceiling and Regulation) Act, 1976 (in short 'the Act of 1976').

(2.) The contention of learned Counsel for the petitioner is that possession of the disputed land was not obtained prior to the date of repealing of the Act, Learned Counsel has submitted that on 10-3-2000 this Act was repealed and vide Section 3 of the Repealing Act, the proceedings pending under the Act of 1976 shall stand abated.

(3.) Learned Counsel submits that till the cut off date is 22-3-1999 the possession of the land was not obtained from petitioner although on paper it has been shown that the possession has been obtained and w.e.f. 22-3-1999 the Repeal Act came into force.