KARESHAN ALIAS KRISHNAPAL SINGH Vs. STATE

JUDGEMENT

(1.) Heard Sri Pradeep Kumar Rai, learned Counsel for the Petitioner, learned Standing Counsel for the Respondent Nos. 1, 2 and 3 and Sri Ajay Kumar Sharma for the Respondent Nos. 6 to 24.

(2.) Affidavits have been exchanged between the contesting parties. The State is the main contesting party. A stay vacation application along with counter affidavit has been filed by Sri K.K. Awasthi posted as Tehsildar, Rampur Maniharan district Sarahanpur.

(3.) This writ petition arises out of a litigation under proceedings of the U.P. Imposition of Ceiling on Land Holdings Act, 1960. The Petitioner is the son of Dipti Singh who was the tenure holder and had been put to notice under Section 10(2) of the U.P. Imposing of Ceiling on Land Holdings Act. The matter was contested by Dipti Singh against whom the matter became final up to the High Court, where after objections under Section 11(2) were filed by the Petitioner contending that he being the son of Dipti Singh, born before the abolition of Zamindari, was entitled to his separate share in the holding which has been declared as surplus. Apart from this other objections have been raised which were considered.