- (1.) These bunch of writ petitions have been preferred by the petitioners under Article 226 of the Constitution of India with the grievances that inspite of repeal of Urban Land (Ceiling and Regulation) Act, 1976 (in short 'Act'), the respondent-State and its authorities are interfering with the petitioners peaceful possession over urban land. Common ground in this bunch of writ petitions is that the petitioners are in possession of their land and physical possession has not been taken over by the State and its authorities in pursuance of the statutory provisions contained in the Act. Hence, after repealing of the Act, the State and its authorities have got no right to dispossess the petitioners from their land.
(2.) Learned counsel for the petitioners has relied upon the Division Bench judgment of this Court , Ram Singh and others Vs. State of U.P. and others, 2013 7 ADJ 662 and further relied upon the judgment of Hon'ble Supreme Court, State of U.P. Vs Hari Ram,2013 4 ESC 249.
(3.) In some of the writ petitions of bunch cases, counter affidavits have been filed claiming that the possession has been taken over by the State and its authorities.;