Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2022
(Arising out of Diary No. 4058 of 2022)
IN
SPECIAL LEAVE PETITION (CIVIL)NO.11094 OF 2019
P. CHANDRIKA …Appellant
Versus
THE COMMISSIONER, COMMISSIONER OF URBAN
LAND CEILING AND URBAN LAND TAX AND ANR. …Respondents
O R D E R
Delay in preferring Review Petition is condoned.
Application for listing Review Petition in open Court is rejected.
In proceedings initiated under the Urban Land Ceiling Act, 1978 the
possession of excess urban land was taken over well before the Repeal Act came
into force. In the premises, the Writ Petition filed by the present Review Petitioner
was found to be without any substance and the claim was rejected by the Division
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.03.16
15:26:55 IST
Reason:
Bench. The Special Leave Petition arising therefrom was dismissed by this Court.
2
We have gone through the Review Petition and the grounds raised in
support thereof. We do not find any error apparent on record to justify
interference.
This Review Petition is, therefore, dismissed.
………………………………J.
[Uday Umesh Lalit]
………………………………J.
[S. Ravindra Bhat]
………………………………J.
[Hrishikesh Roy]
New Delhi;
March 15, 2022.