AIR 2010 SUPREME COURT 2962 ::2010 AIR SCW 4784 ::2010 (5) AIR Bom R 442 ::2010 (8) SCC 467 ::(2010) 3 RecCivR 933 ::(2010) 7 Scale 571 ::(2011) 84 All LR 277 ::(2010) 5 All WC 5147 ::(2011) 111 Cut LT 213 ::(2010) 5 Mad LW 592 ::(2010) 7 Mad LJ 390 ::(2011) 1 Raj LW 525 ::(2010) 2 Orissa LR 971 ::(2010) 5 Bom CR 5 ::(2010) 94 AllIndCas 225 (SC)

Supreme Court Of India

(From : Bombay)

Hon'ble Judge(s): P. Sathasivam, B. S. Chauhan , JJ

(A) Urban Land (Ceiling and Regulation) Act (33 of 1976) , S.10— (since repealed) Acquisition of land - Land once vested in State - Cannot be divested. (Para 34) (B) Urban Land (Ceiling and Regulation) Act (33 of 1976) , S.10— (since repealed) Acquisition of land - Land vested in State - State has right to change user. Once the land is vested in the State it has a right to change the user because once the land is acquired, it vests in the State free from all encumbrances. It is not the concern of the land owner how his land is used and whether the land is being used for the purpose for which it was acquired or for any other purpose. He becomes person non grata once the land vests in the State. He has a right to get compensation only for the same. The person interested cannot claim the right of restoration of land on any ground, whatsoever.(Para 16 34) (C) Urban Land (Ceiling and Regulation) Act (33 of 1976) , S.34— (since repealed) Revision - Limitation - Revision filed after expiry of about two decades - Liable to be dismissed - Revisional powers cannot be used arbitrarily at belated stage. Interpretation of statutes - Purpose and object....