Natwarbhai
Magainbhai Patel Vs. Collector & Ors [1996] INSC 722 (10 May 1996)
K. Ramaswamy,
Faizan Uddin, G.B. Pattanaik
ACT:
HEAD NOTE:
O R D
E R
Delay
condoned.
Counsel
for the petitioner admits that a notification under Section 10 [5] of the Urban
Ceiling Act was published pursuant to which the excess vacant land was
surrendered and taken possession of by the Government. Consequently, the land
stands vested in the State free rom all the encumbrances. In what manner the
lands require to be utilised has been regulated under the provisions of the
act.
It is
not a condition, under the Act, that payment of compensation be made before utilisation
of the land of which the petitioner was erswhile owner. Under these
circumstances, we do not find any illegality in the order passed by the High
Court in Special Civil Appeal No.4093/93 on May 15, 1995.
The
Special Leave Petition is accordingly dismissed.
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