TEJBHANDAS Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioners, who are agriculturist of village Bhilai have challenged the order (Annexure C) passed by the State Government under action 34 of the Urban Land (Ceiling and Regulations) Act, 1976.

(2.) THE Competent Authority Durg under the Urban land (Ceiling and regulations) Act, 1976 (hereinafter referred to as 'the Act') initiated proceedings against the petitioners in Ceiling Case No. 815 -A/90 (c) (i) of 1977 -78 in respect of the agricultural land held by the petitioners. The petitioners filed their return in the said case challenging the tenability of the proceedings on various grounds.