NEETA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present Writ Appeal is arising out of the order dated 25.04.2006 passed by the learned Single Judge in W.P. No.1415/2000 (Dr. Neeta W/o Dr. Rajeev and Others v/s State of Madhya Pradesh and Others).

(2.) The facts of the case reveal that a writ petition was preferred under Article 226 / 227 of the Constitution of India challenging various orders passed by the competent authorities from time to time under the Urban Land Ceiling and Regulation Act. In the writ petition, orders dated 10.12.1994, 07.06.1996, 22.09.1993, 22.09.1995 passed by respondent No.2 and the notification published in the Official Gazette dated 22.10.1993 and 24.05.1996 were challenged. The appellants have also sought quashment of orders dated 10.06.1996, 24.07.1996 and 21.08.1996 passed by the competent authorities under the Urban Land Ceiling and Regulation Act.

(3.) The appellants came up before this Court stating that they are the titleholder of the property and the land in question, as it falls within Nipania Village, could not have been subjected to proceeding under the Urban Land Ceiling and Regulation Act.