KALI CHARAN Vs. STATE OF U P

JUDGEMENT

(1.) These two connected writ petitions are being decided by means of this common judgment, treating Writ Petition No. 15327 of 1988 as the leading petition.

(2.) Petitioner before this Court is stated to have purchased half share possessed by Visheshwar Dayal in various holdings, including Plot No. 353, Village-Dangoli, Pargana and Tehsil-Math, District-Mathura.

(3.) Proceedings under Section 9(2) of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as 'Act, 1960') were initiated against Smt. Ram Kishori, who according to the petitioner is the daughter of Vesheshwar Dayal. Smt. Ram Kishori was issued a notice under Section 10(2) of the Act, 1960, which was duly served upon her on 27.05.1976. A total area of 33.35 acres was shown to be in possession of Smt. Ram Kishori along with her other family members. After granting the necessary benefit under Section 5 of the Act, 1960 a total area of 15.32 acres in terms of the irrigated land was shown as surplus.