VISHNULAL UPADHYAY Vs. STATE OF M P

JUDGEMENT

(1.) Heard on admission.

(2.) Petitioner by way of presnt Writ petition seeks quashment of order dated 1.9.2011 and order dated 24.1.2014 or in the alternative seeks a declaration that the proceedings in the court of the competent Autority under the Urban Land Ceiling Act stands abated as per section 4 Urban Land (Ceiling and Regulation) Repealed Act 1999.

(3.) Pleadings and Material documents on record revels the following facts.