HARDEV SINGH Vs. PRESCRIBED AUTHORITY, KASHIPUR

JUDGEMENT

(1.) These appeals are directed against the common judgment and order dated 20.08.2008 passed by the High Court of Uttarakhand at Nainital (hereinafter referred to as 'High Court') dismissing the two Writ Petitions based on identical facts raising common questions of law, filed by the appellants herein. Writ petitions arose out of proceedings under the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as 'Act of 1960').

(2.) The factual matrix of two Civil Appeals being identical, reference is being made to the facts of Civil Appeal No. 2295 of 2010 which are as under:-

(3.) The Prescribed Authority, Kashipur (Respodent No.1 herein), issued a notice under Section 10(2) of the Act of 1960 to Respondent No. 2 herein, the Government Lessee, proposing to declare certain area of land held by him as surplus.