- (1.) HEARD the Learned Counsel for the petitioner and learned Standing Counsel.
(2.) APPLICATION for Substitution [CMA No.86031 of 2010] is allowed. Let necessary amendments be carried out forthwith.
(3.) WITH the consent of parties counsel, this petition is being decided finally. The land in dispute falls within the domain of Urban Land (Ceiling and Regulation)Act, 1976. It was repealed by Urban Land (Ceiling and Regulation) Repeal Act, 1999. According to the petitioners' counsel, after repeal of the Act, the proceedings initiated in pursuance to the Repeal Act became nonest and the petitioners are entitled to retain the possession of land in question with hereditary right. Attention of this Court has been invited to the judgment of Hon'ble Supreme Court in the case reported in : (2007)11 SCC 90 Mukarram Ali Khan versus State of U.P and others and other judgment reported in, 2011 (3) SCCD 1382 (SC) Ritesh Tewari and another versus State of U.P. and others.;