BHAGAT SINGH Vs. ADDL. COMMISSIONER AND OTHERS

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) By the present writ petition the petitioner has prayed for a writ of certiorari quashing the order dated 27.9.1990 as well as order dated 28.6 1989.

(3.) Briefly stated a notice under section 10(2) of U.P. Imposition of Ceiling on Land Holdings Act, 1960, was issued to the petitioner declaring 47 Bigha 11 Biswa land as surplus. The petitioner has filed the objections regarding the ground that the land is unirrigated and has wrongly been shown irrigated.