AIR 2001 ALLAHABAD 290 ::2001 ALL. L. J. 2393 ::2002 A I H C 28 ::2001 (2) LACC 322 ::2001 (3) All WC 1928 ::2001 (2) UPLBEC 1615

Allahabad High Court

Hon'ble Judge(s): Shyamal Kumar Sen , C.J. AND S. R. Alam , J

(A) Uttar Pradesh Urban Planning and Development Act (11 of 1973) , S.59— Repeal and savings - Plots in question originally included in town area under U.P. Town Area Act - Notification forming development area under Planning and Development Act also Including plots in question-Subsequently, however, those plots excluded from development area by another notification in view of representation by certain landowners - Further notification under Regulation of Buildings Operation Act declaring town area as Regulated Area - Master Plan prepared by Development Authority including plots in question - Regulated Area would cease to have jurisdiction on plots in question - Master Plan of development authority would be applicable in respect of those plots. Uttar Pradesh Town Areas Act (2 of 1914) , S.3— Uttar Pradesh Regulation of Building Operations Act (34 of 1958) , S.17— General Clauses Act (10 of 1897) , S.8— Interpretation of Statutes - Non obstante Clause. Where the plots in question which were included originally in Town Area under U.P. Town Area Act were also Included in development area under Planning and Development Act in view of a notification issued in year 1957, however, they were subsequently excluded from development area by another notification on representation of certain landowners, in such circumstances, though the notification under ....