HIRA KALYAN DAS Vs. ADDITIONAL COMMISSIONER ADMINISTRATION

JUDGEMENT

(1.) THIS is Review Application M. C. C. No. 1687 of 2007, for review of the judgment and order dated 25/9/2007, passed in Writ Petition No. 840 of 2001 (M/s ).

(2.) THE aforesaid application is accompanied with Delay Condonation Application No. 3669 of 2007. The cause shown for delay in filing the delay condonation application is found sufficient. Therefore, the delay condonation application is allowed. The delay is condoned. Also, heard learned counsel for the parties and perused the judgment and order sought to be reviewed.

(3.) LEARNED counsel for the review applicant argued that the calculations made in declaring the land surplus are not applied as per Section 4 of the U. P. Imposition of Ceiling on Land Holdings Act, 1960. In this connection, he drew attention of this Court to couple of documents filed with the supplementary affidavit.