NITIN Vs. STATE OF M.P.

JUDGEMENT

(1.) Having regard to the similitude of controversy involved, commonality of dispute, these writ appeals are being disposed of by this common order and for the sake of brevity the facts of Writ Appeal No.198/2006 are narrated hereunder.

(2.) This writ appeal under Sec. 2 of Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 has been directed against the order of the writ Court dtd. 17/04/2006 passed in Writ Petition No.1197/2001, whereby the writ petition has been dismissed.

(3.) It is undisputed and a judicial notice can be taken of the facts that Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter for short referred to as 'ULC Act') came into force on 17/02/1976 and was adopted for the State of M.P. on 09/09/1976. It is also undisputed that Urban Land (Ceiling and Regulation) Repeal Act, 1999, came in to force in the Madhya Pradesh on 17/02/2000.