- (1.) Although the matter is appearing under the heading 'application', by consent of Mr. Saktinath Mukherjee, learned senior advocate appearing for the appellants, and Mr. Sundarananda Pal, learned senior advocate appearing for the respondents, we take up the hearing of the appeal itself by treating the same as on day's list. All formalities are dispensed with. The writ petitioners were the owners of a vast area of land. Therefore, a proceeding was initiated under the Urban Land (Ceiling and Regulation) Act, 1976.
(2.) The Competent Authority passed its order declining that certain lands were excess lands and the decision of the Competent Authority was communicated to the writ petitioners under memo dated March 21, 1997.
(3.) The writ petitioners make a representation to the Competent Authority to re-consider its matter on the ground of pronouncement of the judgment of Supreme Court of India in the case of State of Maharashtra and another vs. B.E. Billimoria and others, 2003 7 SCC 336 and other subsequent judgments.;