RAM KRISHNA MATH Vs. STATE OF U.P.

JUDGEMENT

(1.) The present petition has been filed, impugning the orders dtd. 29/7/1992 and 20/1/1994 passed by the Prescribed Authority and the Appellate Authority under the provisions of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 (for short "the Act, 1960").

(2.) The Prescribed Authority (Ceiling), Lucknow rejected the objections filed by the petitioners under Sec. 11(2) of the Act, 1960 against which the appeal got dismissed by the Appellate Authority. The orders passed to the said effect are under challenge in this petition.

(3.) One Tej Narain Dar was exclusive owner in possession of agricultural land, consisting of several plots in village Katarabakkash, Pargana and Tehsil Mohanlalganj, District Lucknow. He became owner and got possession of the said land as a result of partition decree of the year 1976 passed under Sec. 176 of the U.P. Z.A. and L.R. Act.