KAUSHLENDRA BAHADUR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for petitioner and Sri J.P. Maurya, learned Additional Chief Standing Counsel for opposite parties 1 to 3. No one has appeared on behalf of opposite parties 4 and 5.

(2.) Petition has been filed against order dtd. 26/2/1992 passed by the prescribed authority as well as order dtd. 3/8/1994 passed in appeal by the Additional Commissioner in terms of U.P. Imposition of Ceiling on land Holdings Act, 1960(hereinafter referred to as the Act of 1960).

(3.) Initially, the dispute pertained only to plots numbered 572, 576 and 347 and their being irrigated or unirrigated in terms of the provisions of Act of 1960.