http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Appeal (civil)  4261 of 2001

PETITIONER: COMPETENT ATY. & ANR

RESPONDENT: MOHANBHAI KHIMABHAI

DATE OF JUDGMENT: 13/02/2008

BENCH: TARUN CHATTERJEE & H.S.BEDI

JUDGMENT: JUDGMENT O  R  D  E  R

CIVIL APPEAL NO.4261 OF 2001  

       This appeal has been filed against the judgment and order dt.12.02.1996 passed by th e  High Court of Judicature at Ahmedabad in SCA No.2667/1988 which reads as follows :-                 " In the result, this petition is accepted.  The order passed by the  Competent Authority at Bhavnagar (respondent No.1 herein) on 27th March  1987 under section 8(4) of the Act at Annexure-E to this petition as affirmed  in appeal by the appellate order passed by the Urban Land Tribunal at  Ahmedabad on 29th February 1988 in Appeal No. Bhavnagar - 10 of 1987 at  Annexure-I to this petition is quashed and set aside.  The matter is remanded  to respondent No.1 for restoration of the proceeding to file and for his fresh  decision according to law in the light of this judgment of mine.  Rule is  accordingly made absolute with no order as to costs."

       After the matter was remanded to the Competent Authority and Deputy Collector (Urban   Land Ceiling), Bhavnagar, Gujarat for re-determination of the ceiling limit of land of the  respondent, the Urban Land (Ceiling and Regulation) Repeal Act, 1999 came into force.  Secti on  4 of the said Act reads as follows :-         "4.  All proceedings relating to any order made or purported to be made  under the principal Act pending immediately before the commencement of  this Act, before any court, tribunal or other authority shall abate:

       Provided that this section shall not apply to the proceedings relating to  sections 11,12,13 and 14 of the principal Act in so far as such proceedings are  relatable to the land, possession of which has been taken over by the State  Government or any person duly authorised by the State Government in this  behalf or by the competent authority."         In view of Section 4 of the Act quoted above, the proceedings before the Land Tribun al  shall stand abated.  Accordingly, this appeal and the proceeding in question stand disposed  of as  abated.         There shall be no order as to costs.