MAHABIR Vs. 4TH ADDITIONAL DISTRICT JUDGE FATEHPUR

JUDGEMENT

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

(2.) The facts, in brief, are these. The petitioner was treated as the tenure holder and the notice under Section 10 (2) was issued to him. He filed objections and they were decided by the Prescribed Authority by his order dated 30-4-1979. Thereafter, an appeal was filed by the petitioner tenure holder. It seems that the cross-appeal was filed by the State on 18th August, 1980. The petitioner moved an application in the State's appeal claiming that the same was time-barred and that accordingly, it should be dismissed. This application was rejected by the appellate court by its order dated 6-10-1980, a certified copy whereof is Annexure 4 on the record.

(3.) Feeling aggrieved, the petitioner has now come up to this Court in the instant writ petition and in support thereof. I have heard Sri C. B. Singh, learned counsel for the petitioner. In opposition, the learned Standing Counsel has made his submissions.