Arijit Banerjee, J. - (1.) In this writ application the petitioner challenges an order dated 3 December, 2014 passed by the Appellate Authority in Appeal Case No. 5 of 2014 under Sec. 33 of the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred as 'ULCRA'). Brief facts of the case:-
(2.) The predecessors in interest of the writ petitioners owned vast landed property in different Mouzas in and around Kolkata. A proceeding was initiated in the year 1987 in respect of such property under ULCRA.
(3.) A notification dated 7 July, 1989 was issued under ULCRA for determination of the excess land held by the owners thereof over and above the ceiling limit. Objection was filed on behalf of the owners and a hearing was fixed on 23 December, 1987. However, on that date nobody appeared on behalf of the owners. A 'return' under Sec. 6(1) of ULCRA in respect of Prativa Chandra Roy being the petitioner's predecessor-in-interest was received from the Competent Authority, Alipore, on 1 February, 1989. The 'return' and objection filed thereto was finally heard on 16 March, 1989 and the objection was rejected. Order was passed for preparation of final statement under Sec. 9 of ULCRA. The final statement was served upon the persons filing the returns on 16 June, 1989. A notification under Sec. 10 of the ULCRA was published in the Official Gazette on 7 July, 1989.;