NEETA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Facts of the case reveal that a Writ Petition was preferred by the present applicants for quashment of the various orders passed by the Competent Authorities from time to time under the Urban Land Ceiling and Regulation Act i.e. the orders dated 10/12/1994, 7/6/1996, 22/9/1996 and 22/9/1995 passed by the Competent Authority, Urban Land Ceiling (Ceiling and Regulation), Indore. A prayer was also made for quashment of the notifications published in the Official Gazette dated 22/10/1993 and 24/5/1996. A further prayer was made for quashment of the orders dated 10/6/1996, 24/7/1996 and 21/8/1996 passed by the Competent Authority from time to time. The learned Single Judge by a detailed and exhaustive order, has dismissed the Writ Petition on 25/4/2006 and this Court has dismissed the Writ Appeal also.

(2.) The undisputed facts of the case reveal that the proceedings under the Urban Land and Ceiling took place prior to 1/5/1996 and the land was purchased by the applicants on 1/5/1996 and in those circumstances, the Writ Petition as well as the Writ Appeal has been dismissed.

(3.) It has been argued by the learned counsel that the land is in Nipania village and the Ceiling Act is not applicable in respect of the land situated in village Nipania. The contention raised by the learned counsel is misplaced. Nipania is certainly a part of Indore township and, therefore, there is no error apparent on the face of the record warranting review.