GURUDEEP SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) All these four writ petitions arise out of the proceedings under the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 (from hereinafter referred to as the "Ceiling Act"?). These writ petitions were initially filed before the High Court of Judicature at Allahabad, where counter affidavit and rejoinder affidavit were exchanged between the parties and subsequently they stood transferred to this Court, after the creation of the State of Uttarakhand, under Section 35 of the U.P. Reorganisation Act, 2000.

(2.) As all the four matters pertain to the land situated in the two villages i.e. "Althal Buzurg"? and "Bukkanpur"?, and they raise a common question of law, these are being heard together and decided by a common order. All the same, for the sake of convenience, unless the context specifically so requires the facts which will be stated here will be the one pertaining to Writ Petition (M/S) No.43387 of 1999 (New No. 121A of 2006).

(3.) There are number of petitioners in each of the petitions. For example, in Writ Petition (M/S) No. 43387 of 1999, they are in all 90. Similarly in other writ petitions as well there are more than one petitioners.