RAM KALI DEVI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Abhisht Saran, learned counsel for petitioner as well as learned Standing Counsel for respondents.

(2.) By means of the present writ petition the petitioner has challenged the order dtd. 16/4/1991 passed by Additional District Magistrate/prescribed Authority under the Ceiling Act whereby he has allowed the application preferred by the State for recalling of his previous order dtd. 16/3/1991.

(3.) It has been submitted by learned counsel for petitioner that present dispute was initiated on issuance of a notice under Sec. 10 (2) of Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 on the petitioner.