GURMEJ SINGH Vs. ADDL COMMISSIONER BAREILLY DIVISION BAREILLY

JUDGEMENT

(1.) Heard learned counsel for the petitioners Shri Rajesh Kumar Misra holding brief of Shri A.K. Misra and the learned Standing Counsel for the respondents No. 1, 2 and 3.

(2.) This petition has been filed questioning the correctness of the orders passed by the Ceiling Authorities whereby the land purchased by the petitioners has been held to be surplus in the hands of one Raghuvendra Kumar Singh and Ravindra Bahadur Singh, treating it to be the original holding of their father late Tilak Singh.

(3.) The petitioners contend that proceedings were never initiated against late Tilak Singh who was recorded as the tenure holder and whose sons were also recorded as co-tenure holders under the orders of the Consolidation Officer dated 31.3.1971.