RAM CHARAN SINGH Vs. COMMISSIONER

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned standing Counsel for the respondents.

(2.) This writ petition arises out of proceedings for determination of surplus land with the petitioner (and his wife) under U.P. Imposition of Ceiling on Land Holdings Act, 1960. The first order was passed by Prescribed Authority (Ceiling)/ A.D.M. (Administration) Agra in case No. 6 of 1992-93, State v. Ram Charan on 29.4.1994 declaring 9.385 hectares land as surplus under the Ceiling Act with the petitioner (and his wife). Against the said judgment and order petitioner filed Appeal No. 2 of 1994, which was dismissed by Additional Commissioner, Judicial, Agra Division, Agra on 24.12.1994, hence this writ petition.

(3.) Appellate Court has not discussed any point properly. In a general manner the judgment of the Prescribed Authority has been approved by it in few lines,