NETRA PAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Standing Counsel for the State.

(2.) The present petition has been filed with the following prayers:-

(3.) Aggrieved by the order dtd. 4/7/1979 of the competent authority, the tenure holder Chiddan Singh preferred an appeal before the appellate authority bearing Misc. Appeal No. 146 and the same was allowed and order dtd. 4/7/1979 of the competent authority was set aside by order dtd. 16/10/1986 and the matter was remanded back to the competent authority with direction for serving fresh draft statement u/s 8(3) of the Act, 1999. In pursuance of the order dtd. 16/10/1986, the competent authority again initiated proceedings against Chiddan Singh, declaring 2971.7566 sq. meters as surplus land. Thereafter notice u/s 10(1) was issued on 15.2.1993l, notice u/s 10(3) was issued on 6/7/1993 and thereafter notice u/s 10(5) was issued on 17/2/1994.