BHUVNENDRA PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Both these matters relates to common questions of law and facts and therefore, as requested and agreed by learned counsel for the parties, are being heard and decided by this common judgement.

(2.) Heard Sri Manu Khare, learned counsel for the petitioner and learned Standing Counsel for the respondents.

(3.) This writ petition has arisen out of the orders passed by ceiling authorities in the proceedings arising out of U.P. Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as "Act 1960"). The Prescribed Authority by order dated 28.9.1993 (Annexure 1 to the writ petition) declared 5.11 acres at Village Malakapur, Pargana Koda, District Fatehpur being Gata No.450 and 480 irrigated land surplus and the Appellate Authority has confirmed the said order by rejecting petitioner's appeal vide order dated 30.5.1994.