MADAN SWAROOP SHROTIYA PUBLIC CHARITABLE TRUST Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) These appeals relate to proceedings under the Urban Land (Ceiling and Regulation) Act, 1976 (Act 33 of 1976). The prescribed authority had declared an area of 4314.60 Sq. mtrs. of land as surplus. This order was challenged in appeal. But the appellate authority rejected the appeal whereafter a writ petition was filed in the High Court which too was dismissed. It is in these circumstances that these appeals have been filed in this Court which also granted an order of "status quo" in respect of possession of the surplus land.

(2.) The Act has since been repealed by the Urban Land (Ceiling and Regulation) Repeal Act, 1999 (Act 15 of 1999). The Legislature of State of U. P. has since adopted the provisions of the Urban Land (Ceiling and Regulation) Repeal Act, 1999 by a resolution as required by Article 252 (2) of the Constitution. The Repealing Act has since come into force in the State of U. P. with effect from 18-3-1999. The appellant has filed a supplementary affidavit dated 31-10-1999 in this Court and on that basis, it has been prayed that the present proceedings be abated. The State has not filed any reply to this affidavit.

(3.) Section 4 of the Urban Land (Ceiling and Regulation) Repeal Act, 1999 provides as under: