- (1.) This appeal has been preferred at the instance of the writ Petitioners assailing the judgment and order dated 25th June, 1987 passed by a learned Judge of this Court whereby the said learned Judge finally disposed of the writ petition on merits and refused to grant any relief to the said writ Petitioners.
(2.) From the records we find that the writ Petitioners were aggrieved by and dissatisfied with the decision of the Respondent authorities in considering the land owned by the Petitioner company as a vacant land within the meaning of the Urban Land (Ceiling and Regulation) Act, 1976 and also for not allowing the Petitioner to retain the said land for the purpose of group housing under the meaning of Section 4(3) of the said Act of 1976.
(3.) The relevant facts which are necessary for deciding the issues raised in this appeal are stated herein after.;