ROOP RAM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. Shyam Singh, learned Standing Counsel for the State respondents.

(2.) Brief facts of the case are that petitioner was allotted lease of the surplus land declared under U.P. Imposition of Ceiling on Land Holdings Act, 1976 hereinafter referred as Ceiling Act. The proceeding for cancellation under Sec. 27 (4) of the Ceiling Act has been initiated by the State in the year 1994 and by ex-parte order dtd. 13/10/1995, the lease of the petitioner has been cancelled. Petitioner filed restoration application against the order dtd. 13/10/1995. The aforementioned restoration application was dismissed by the Commissioner vide order dtd. 4/4/2003 hence this writ petition filed on behalf of the petitioner for the following reliefs :

(3.) This Court entertained the matter on 22/5/2003 and passed the following interim order :