DEO NARAIN SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri P.M.N. Singh, Sr. Advocate, assisted by Ms. Prabha Noliyal, Advocate for the petitioner and Standing Counsel for the respondents.

(2.) BY the aforesaid writ petitions, the then petitioners have prayed for a writ of certiorari quashing the orders and notices issued by the respondents no. 2 and 3.

(3.) BRIEFLY stated, a notice was issued on 18th October, 1978 under section 10(2) of the U.P. Imposition of Ceiling on Land Holdings Act and the petitioners, who are tenure holders have filed the objections against the notice dated 18th October, 1978 stating therein that the notice is time barred and further that land belonging to Sri Jai Prakash has been wrongly clubbed with the land of Sri Dev Narain Singh while declaring the land to be surplus.