- (1.) Heard learned Counsel for the parties. The relief sought in this petition is for a mandate to the respondents not to dispossess him from the disputed land and to abate all proceedings under the Urban Land (Ceiling and Regulation) (Repeal) Act, 1999.
(2.) Proceedings under the Ceiling Act were initiated against the father of the petitioner for lands situated in village Katka, Tehsil Phulpur district Allahabad, but before possession could be taken, he died and no proceedings under section 10(5) or under section 10(6) was taken, but despite that the respondents are trying to take possession over the disputed land allegedly on the ground that it has been declared surplus.
(3.) It is urged on behalf of the petitioner that after the enforcement of the Repeal Act w.e.f. 18th March, 1999, all proceedings would abate except those where possession has been taken-;