RANJEET SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) By this judgment, we propose to decide the present writ petition and connected Writ C No. 18087 of 2022 for reason that both the writ petitions relate to the same land, declared surplus under the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 in proceedings, taken by the State against the same parties. And, of course, there are common questions of fact and law involved in both causes.

(2.) Since WritC No. 18084 of 2022 was heard as the leading case, we propose to notice facts from the records of the said case.

(3.) This writ petition is directed against an order passed by the Prescribed Authority Ceiling/ Additional Collector (Finance and Revenue), Pilibhit dated September the 16th, 2014 passed in Case No. 5 of 200809, under Sec. 10(2) of the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 (for short, 'the Act'), declaring land surplus under the Act in the petitioner's hands to the extent of 1.525 hectares. Also, under challenge is an appellate order passed by the Additional Commissioner (Administration), Bareilly Division, Bareilly dtd. 19/5/2022, dismissing the petitioner's appeal under Sec. 13 of the Act and affirming the order passed by the Prescribed Authority, last mentioned.