RAM NARAYAN YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner by way of filing the present writ petition has prayed for the following reliefs:-

(2.) It is borne out from the record that as per the statement, in ceiling proceedings against Amar Singh and others, notices were issued under Sec. 10(2) of the Uttar Pradesh Imposition of Ceiling of Land Holdings Act, 1960. However, whether such a proceeding has come to its logical conclusion, and final binding judgment has been passed and there is no litigation pending in any Court, including this Court and the Hon'ble Supreme Court, is not mentioned anywhere in the petition.

(3.) In that view of the matter, we are of the opinion that the present writ application is incomplete and we cannot entertain the same for the reliefs prayed for.