B.C.PATEL - (1.)Mr. Patel, learned Advocate appearing for the appellant requests for time. It is required to be noted that the L.P.As., are of 1984; the proceedings are pending since long. Therefore, the L.P.As. are required to be disposed of without any delay. Mr. Patel submitted that as the Urban Land (Ceiling & Regulation) Act, 1976 (hereinafter referred to as 'the Act') is likely to be repealed and therefore, also the matter should be adjourned. Till today, the Act is in force and, therefore, all the authorities are expected to act in accordance with the provisions of the law which is in operation as on today.
(2.)L.P.A. No. 85 of 1984 is preferred by sole appellant being aggrieved by the decision of learned single Judge in Special Civil Application No. 120 of 1984 whereby the petition came to be rejected on the grounds that notification issued under Sec. 10(3) of the Act was not challenged, and that thereafter notice under Sec. 10(5) of the Act was issued for handing over the possession which was challenged in appeal. It was pointed out that an application under Sec. 21 of the Act was pending before the appropriate authority. 2.1 L.P.A. No. 86 of 1984 is also disposed of exactly on the similar grounds.
(3.)From the orders it clearly transpires that the formality was completed and possession was to be taken for which notice under Sec. 10(5) of the Act was issued.