STATE OF U. P. Vs. ADDL. COMMISSIONER LUCKNOW

JUDGEMENT

(1.) In the present case, notices were issued to private respondents and as per office report dtd. 22/12/2023, service of notice on respondent no. 2, 3/1, 3/2 and 4 have been deemed to be sufficient. Despite service of notice, no one has appeared and consequently, this Court proceeds to decide the matter ex-parte against the aforesaid respondents.

(2.) Heard Shri S.K. Khare, learned Standing Counsel for the State/petitioner and perused the material available on record.

(3.) This writ petition has been filed by the State assailing the order dtd. 13/10/1997 passed by the appellate authority in exercise of powers under Sec. 13 of the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 thereby reviewing its previous order dtd. 27/6/1997 and allowing the appeal preferred by the respondents.