BENI PRASAD Vs. DISTRICT JUDGE ALLAHABAD

JUDGEMENT

(1.) Both these petitions are connected. They arise out of the proceedings under the Urban Land (Ceiling and Regulation) Act 1976.

(2.) The facts in brief are these. The two petitioners in the two separate petitions are co-owners of plot No. 530/1 situated in the Allahabad Urban Agglomeration to the extent of 1/2 each. The proceedings took place under Section 6 (1) of the Act and thereafter the draft-statement in the case of each petitioner were issued under Section 8 (3) of the Act, to each of the two petitioners in case. Thereafter objections were filed and they were decided by the competent Authority. The relevant orders have been annexed to the writ petitions Thereafter, appeals were filed and they were decided by the Dist. Judge, Allahabad as the appellate authority. Both the appeals were dismissed. The appellate judgments are also on the record.

(3.) Feeling aggrieved, the two petitioners in their separate petitions have come up to this court under Article 226 of the Constn. and in support thereof, I have heard Sri K. N. Tripathi, learned counsel for the petitioners and in opposition the learned Standing Counsel has made his submissions.