2016 (6) ABR 407

Bombay High Court

Hon'ble Judge(s): S. C. Dharmadhikri, B. P. Colabawalla , JJ

(A) Urban Land (Ceiling and Regulation) Act (33 of 1976) S. 8, 9 — Land ceiling — Petitioner seeking declaration that State has no right, title and interest in land in question — Land in question was surplus vacant land in relation to which all proceedings were concluded prior to repeal of ULC Act (1976) — Steps were taken to take possession of surplus vacant land and name of Government was entered into property register card — Competent authority had stamped acknowledgment date of receipt — Notice under Section 10(5) was duly prepared and served — Due compliance was thus made with all the legal provisions, including Section 10 (5) of the Act — Plaintiff not entitled to relief claimed (Paras 23, 24, 25, 28)