SURYA LAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mohd. Arif Khan, learned Senior Counsel assisted by Sri Mohd. Aslam Khan, learned counsel for the petitioners and Sri S.P. Maurya, learned Additional CSC for respondent - State.

(2.) By means of present writ petition, the petitioners are challenging the impugned order dtd. 12/8/1997 passed by Additional Commissioner, Judiciary, Faizabad Division, Faizabad in Appeal No.47 (Ceiling) as well as against impugned order dtd. 31/12/1993 passed by the prescribed authority (Ceiling), Bahraich, in case No.812 under sub Sec. 2 of Sec. 10 of U.P. Imposition of Ceiling on Land Holdings Act.

(3.) Brief fact of the case is that a notice dtd. 10/11/1989 was issued in the name of the petitioners and their fathers requiring them to show cause why the land should not be declared surplus under sub Sec. 1 of Sec. 10 of U.P. Imposition of Ceiling on Land Holdings Act. Earlier to the said notice issued against the petitioners, a notice dtd. 18/5/1989 was also issued in the name of deceased Prabhoo after his death, who was the father of petitioner No.4 to 7 and grand father of petitioner Nos.1 to 3.