JAGMAL SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) - In this appeal the short question that arises for consideration is whether the sale of the land effected by the appellant on May 12, 1976 was covered by sub-clause (b) of the proviso to sub-section (6) of Section 5 of the U. P. Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as the Act).

(2.) The admitted facts are:

(3.) In appeal, the District Judge confirmed the finding and dismissed the appellant's appeal. The High Court in writ petition treated the finding of the District Judge as a finding of fact and did not think it necessary to interfere with it. It is aggrieved by these orders that the present appeal is filed.