The State Of U.P.Through The ... vs Smt. Atia Habibullah And 2 Others
2022 Latest Caselaw 2682 ALL

Citation : 2022 Latest Caselaw 2682 ALL
Judgement Date : 12 May, 2022

Allahabad High Court

The State Of U.P.Through The ... vs Smt. Atia Habibullah And 2 Others on 12 May, 2022

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- WRIT - C No. - 3000627 of 1988
 

 
Petitioner :- The State Of U.P.Through The Competent Authority Urban Land
 
Respondent :- Smt. Atia Habibullah And 2 Others
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed challenging a judgment whereby an order was passed remanding the matter to the prescribed authority for taking a fresh decision under the provisions of Urban Land (Ceiling and Regulation) Act, 1976.

Considering the fact that urban land ceiling act has been repealed, nothing survives in the matter. The writ petition lacks merit and is dismissed.

Order Date :- 12.5.2022

nishant

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