RAJ KUMAR Vs. ADDITIONAL COMMISSIONER GONDA

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned standing counsel and perused the record.

(2.) By means of this writ petition, petitioners have sought for a writ in the nature of mandamus, commanding opposite party nos. 2 and 3 to get implemented the order dated 20.12.1976, passed by District Judge, Gonda as well as order dated 3.9.2009, passed by the Additional Commissioner, Devi Patan Mandal, Gonda.

(3.) Brief facts of the case are that the petitioners were served with the notice under Section 10 (2) of U.P. Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as the "Act"), which was ultimately settled vide judgment and order dated 20.12.1976 passed in Revenue Appeal no.82 of 1976, by the then District Judge, Gonda. By the impugned order the notice under Section 10 (2) of the Act was discharged, but the order was not implemented. The aggrieved petitioners applied to the Commissioner (Administration), Devi Patan Mandal, Gonda under Section 13(1) of the Act which was decided vide judgment and order dated 3.9.2009, by which the Revenue Authorities? of District Gonda were directed to implement the order passed by the then District Judge on 20.12.1976, contained as Annexure no.2. Feeling aggrieved by the inaction on the part of the opposite parties, the petitioners have knocked the door of this Court.