VIRESH PRATAP SHAH Vs. A D J BASTI

JUDGEMENT

(1.) HEARD Sri V. K. S. Chaudhary, senior advocate assisted by Sri Amrendra Singh, counsel appearing for the petitioners and Sri K. S. Kushwaha, learned standing counsel appearing for the respondents.

(2.) BY this writ petition the petitioners has prayed quashing of the Order dated 13.12.1983 passed by the 1st Additional District Judge in Revenue Appeal No. 10 of 1982 and that of the Prescribed Authority dated 22.3.1982 In Case No. 73 under the U. P. Imposition of Ceiling on Land Holdings Act, 1960.

(3.) PETITIONERS thereafter filed an application under Section 11 (2) of the Act on 3.4.1980 praying that the Order regarding surplus land treating Smt. Brij Raj Kunwari as the tenure holder be set aside. The Prescribed Authority rejected the said application against which the petitioners filed an appeal being Appeal No, 72 of 1980. The appeal filed by the petitioners was allowed and the matter was remanded vide its Judgment dated 20.2.1981. The Prescribed Authority after remand again rejected the objection vide Its Order dated 22.3.1983 which was unsuccessfully challenged by the petitioners again in appeal. The said appeal was dismissed on 13.10.1983. These two orders have been challenged in the writ petition.