- (1.)By this Writ Petition under Article 226 and 227 of the Constitution of India, petitioner seeks a declaration that all proceedings under Urban Land (Ceiling and Regulation) Act, 1976 stand abated in view of Section 3 and 4 of the Urban land Ceiling Repeal Act 1999. Accordingly respondents be directed to make appropriate change in the revenue record and restore the name of the petitioner therein in respect of land Kh. Nos. 211 and 211/1 mouza Wadi Patwari Halka 47 Tahsil Nagpur Gramin, District Nagpur. Petitioner states that this land admeasures about 3.84 H.R. It was shown in the land records in the name of the petitioner. When the returns were filed in the year 1981 it appears that an enquiry was made and a portion admeasuring 22781 Sq. Mtrs. from these khasra numbers came to be notified and declared as surplus vacant land. That order was passed on 28th December 1981. Accordingly, the petitioner presented a scheme under Section 20(1) of the Urban Land Ceiling Act. It is stated that this was in relation to half portion of the land declared as surplus. This scheme was sanctioned by the Competent Authority, Urban Land Ceiling Nagpur. However, the scheme was not implemented as there was no approach road to the petitioner's land and no infrastructure facilities were available. Reliance is placed on the exemption order and it is submitted that area admeasuring 0.36 H.R. from Kh. No. 211/ 1 and area admeasuring 0.54 H.R. from Kh. No. 211 are shown in the name of respondent no. 1 by mutation entry dated 30th October 2007. However, physical possession of the land is still with the petitioner and that has not been taken from him. The land is under cultivation of the petitioner.
(2.)It is submitted that the Urban Land (Ceiling and Regulation) Act, 1976 came to be repealed with effect from 29th October 2009. It is submitted by Shri Vaidya, learned counsel appearing on behalf of the petitioner that Section 3 of Repeal Act only saves a scheme sanctioned under Sub Section (1) of Section 20 provided in furtherance of the order granting exemption any action has been taken by the holder of the land.
(3.)In the present case, the Scheme could not be implemented and, therefore, there was no question of the same being saved by Section 3(1)(a) of the Urban Land (Ceiling And Regulation) Repeal Act 1999. The respondents, were required, according to Shri Vaidya learned counsel, to take physical possession of the land after the scheme had failed and that could have been taken only in terms of Section 10 of the Un-repealed Act. That having not been done the proceedings under Urban Land Ceiling Act stand abated after its repeal. Thereafter, the land must be held to be belonging to the petitioner and should be restored back to him in the revenue records.