VIJAY VIR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ravi Kant, Sr. Advocate assisted by Sri Vikram D.Chauhan for the petitioners and learned Standing Counsel for the respondents.

(2.) The writ petition is directed against the order dated 03.8.1982 passed by IV Addl. District Judge, Moradabad deciding Civil Appeals No.351 of 1976 and 350 of 1976 by a common judgment pursuant to the direction of this Court vide judgment dated 23.4.1980 in Writ Petitions No.4901 of 1978 and 4902 of 1978.

(3.) The ceiling proceedings were initiated under Section 10(2) of Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as "Act 1960") against Sri Man Vir Singh, father of the petitioners. Besides Sri Man Vir Singh, petitioner's father, objections were also filed by petitioners stating that there are five children therefore every member is entitled for exemption of two hectares of land and that for certain land sale deeds were executed prior to 24.1.1971 hence that could not have been included with the holding of noticee so as to determine surplus land and that there is a valid gift of certain land before 24.1.1971 hence it is also liable to be excluded.