Statutory right to deemed conveyance prevails over prior civil decrees if subsequent layout developments alter land entitlement.

The Court held that the purchase notice was received and, as no acquisition steps were taken within the prescribed period, Reservation No. 39 had lapsed; the land stood released from the reservation and was available for development as permitted under the relevant plan.

The High Court did not interfere with the Competent Authority’s order and disposed of the writ petition without granting conveyance at that stage.

The references were partly allowed.

The Court held that no case was made out to interfere with the concurrent interim orders and dismissed both writ petitions.