HAR PRASAD SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This petition arises out of the proceedings under the U. P. Imposition of Ceiling on Land Holdings Act, 1960.

(2.) In brief the facts are these:--

(3.) The petitioner received the notice under Section 10 (2) of the Act and he filed objections, a true copy whereof is annexure No. 1 to the petition. The Prescribed Authority decided the said objections by his order dated 30-06-1976. The petitioner has not annexed to the petition any copy of the said order dated 30-6-1977. Thereafter an appeal was filed by the petitioner and the same was allowed by the appellate court by its judgment dated 21-3-1977. Again no copy of the said judgment has been annexed to the petition. The appellate court remanded the case to the Prescribed Authority with certain directions. After the remand the Prescribed Authority decided the case by his order dated 29-7-1977, a true copy whereof is Annexure 4 to the petition. Thereafter an appeal was filed by the petitioner and a true copy of the memorandum of appeal is Annexure 5 to the petition. The appellate court dismissed the appeal by its judgment dated 17-9-1977, a true copy whereof is annexure 6 to the petition.