STATE OF U.P. Vs. JEET SINGH

JUDGEMENT

(1.) Heard Mr. J.P. Maurya, learned Additional Chief Standing Counsel, representing the petitioner-State, and gone through the record.

(2.) The present petition has been filed, challenging the order dtd. 19/8/1996 passed by the Additional Commissioner (Ist), Lucknow Division, Lucknow in Appeal No. 226 of 1994-95, under Sec. 13 of the U.P. Imposition of Ceiling on Land Holdings Act, 1960.

(3.) The Prescribed Authority vide order dtd. 26/4/1995 declared 20.172 acres irrigated land as surplus land of the respondent No. 1.