STATE OF M P Vs. LAXMAN

JUDGEMENT

(1.) Ms. Mini Ravindran, learned Deputy Government Advocate for the appellants.

(2.) The respondents filed the aforesaid writ petition seeking quashment of the notice dated 24-1-1997 issued under section 10(3) of the Urban Land Ceiling Act, 1976, the act of the State Government in taking over the possession on 22-9-1997 and also the order of mutation in revenue record passed pursuant thereto.

(3.) Learned Single Judge, after considering the averments made in the writ petition and in the return, allowed the writ petition vide order dated 31-7-2006. The operative paragraph of the said order dated 31-7-2006 reads thus:--