2003 A I H C 4738 ::(2004) 1 LACC 168 ::(2004) 1 Guj LR 191

Gujarat High Court

Hon'ble Judge(s): K. A. Puj , J

Urban Land (Ceiling and Regulation) Act (33 of 1976) , S.20— Urban Land (Ceiling and Regulation) Repeal Act (15 of 1999) , S.3— Repeal and savings - Declaration of surplus land - Proceedings for - No evidence that proceedings under S. 20 for grant of agricultural exemption were pending on date of coming into force of the Repeal Act - Show cause notice was issued under S. 34 in review proceeding to rectify mistake whereunder less area of land was taken into consideration by authority while declaring surplus land - Show cause notice issued and injunction granted to this limited purpose only - On date of coming into force of Repeat Act - Land declared to be surplus was already vested in Govt. - Repealed Act would have its effect only on land which was not declared surplus by virtue of mistake - No effect on surplus land already vested in Govt. (Para 19 20)