SAMARJEET SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition has been filed challenging the order dated 17.06.2017 passed by the Appellate Authority.

(2.) The respondent no.3 decided the Appeal filed by the petitioner and also the Appeal filed by the State of U.P. against the order passed by the Prescribed Authority.

(3.) The facts of the case, in brief, are that certain plots of land situated in Village Waslipur, Tehsil Lakhimpur Kheri, were proposed to be declared surplus under Section 10 (2) of the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 and notice in this regard was issued on 15.05.1974 to the petitioner' predecessor in interest Sri Venkateshwar Singh. Sri Venkateshwar Singh filed his objections claiming the entire land as un-irrigated and also claiming that certain land ad-measuring 25 acres should also not be considered as cultivable land as it remained submerged in the river and no cultivation was possible thereon. Certain land was also claimed to be covered by the residential houses and cattle sheds and fit to be exempted on this ground.