RUKMINI DEVI Vs. DISTRICT JUDGE GORAKHPUR

JUDGEMENT

(1.) This petition is directed against orders dated 2 -3 -1982 (Annexure -II) and 12 -3 -1982 (Annexure -IV) recorded by Sri. Prahlad Narain, learned appellate authority, Gorakhpur under Sec. 33 of Urban Land (Ceiling and Regulation) Act, 1976 (Act No. XXXIII of 1976). The prayer is to quash the said orders along with order dated 8 -11 -1977, recorded by the Prescribed Authority by a writ in the nature of certiorari.

(2.) It appears that a notice was issued to the Petitioner under the Urban Land (Ceiling and Regulation) Act, 1976 showing that an area measuring 504 square meters was proposed to be declared as surplus. The notice was dated 8 -11 -1977.

(3.) Petitioner preferred objection. Her objection was repelled by the competent authority on 8 -11 -1977 vide annexure -1.