GURMEET SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Both the aforementioned cases are taken up together, as they arise of common proceedings.

(2.) Sri Shyam Mohan Pradhan, Advocate along with Dr. R.K. Srivastava, Advocate for the petitioner and the learned counsel for the respondent are present.

(3.) By means of the instant petition the petitioner has challenged the proceedings and orders passed in proceedings under the provisions of the U.P. Imposition of Ceiling on Land Holdings Act 1960 (hereinafter referred as 'Act of 1960').