VIJAY DEEP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri A.P. Tewari, counsel for the petitioners and Sri Sanjay Goswami, Standing Counsel, for the respondents.

(2.) The writ petition has been filed for quashing the order of Prescribed Authority dated 20.06.2013, passed in the proceedings under Section 12-A of U.P. Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as the Act), by which the application of the petitioner, giving choice of the surplus land, has been rejected.

(3.) It has been stated that the proceedings under the Act was started against Bhupendra Singh (father of the petitioners) through notice dated 12.11.1974. The Prescribed Authority, by order dated 29.01.1996, declared 6.86 acre of land, in terms of irrigated land, as surplus with the father of the petitioners. Bhupendra Singh filed an appeal from the order of Prescribed Authority, which was dismissed on 03.10.1996. Thereafter, Bhupendra Singh filed a writ petition (registered as Writ-C No. 30102 of 1996) before this court, in which, interim order dated 05.11.1996, staying the operation of the impugned orders, was granted. The interim order was extended time to time. The writ petition was ultimately dismissed on 11.05.2011.