- (1.) Heard Sri Ashutosh Srivastava, learned counsel for the petitioner, Sri B. Dayal appearing for Meerut Development Authority and Sri Vishnu Pratap, learned Standing Counsel representing the State-respondents.
(2.) The dispute relates to land owned by petitioner, which was declared surplus under the provisions of Urban Land (Ceiling and Regulation) Act, 1976 (herein after referred to as Act 1976). A writ of mandamus is being claimed by petitioner to command and direct the respondents not to interfere in his peaceful possession over the land in question and not forcibly dispossess him therefrom in the garb of the order dated 31.10.1985 passed by the respondent no. 2, Competent Authority (City), Urban Ceiling, Meerut against the deceased Parmanand, his father after the commencement of The Urban Land (Ceiling and Regulation) Repeal Act, 1999 (herein after referred to Repeal Act, 1999 as the proceedings stand abated..
(3.) Facts as set out in the pleadings of the parties, relevant for the purposes of the case, in brief, are as under :;