DALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this writ petition under Articles 226/227 of the Constitution of India with a prayer to issue writ of Certiorari to quash orders dated 28.1.1985 and 25.5.1986, Annexures P/1 and P/6 respectively.

(2.) IT is apparent from record that vide order, Annexure P/1, competent authority-respondent No. 3 by invoking provisions of the Urban Land (Ceiling and Regulation) Act, 1976, while deciding the question of surplus land with the petitioner, declared 11 kanals 6 marlas of land surplus with the petitioner. Appeal against the order referred to above, was dismissed by the appellate authority, vide order dated 29.5.1986, Annexure P/6. Hence this writ petition.

(3.) HE has also placed reliance upon a Division Bench judgment of this Court in C.W.P. No. 8432 of 1987 (Tilak Raj Katyal v. The State of Punjab and others), rendered on January 16, 2001, wherein while dealing with a similar situation, it was held that in view of Urban Land (Ceiling and Regulation) Repeal Act, 1999 (Act No. 15 of 1999) and the Notification issued by the State of Punjab, impugned orders passed by the authorities while exercising powers under the provisions of Urban Land (Ceiling and Regulation) Act, 1976, have become meaningless, having abated.