DEVENDRA NATH TANDON Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Avadhesh Kumar, learned counsel for the petitioners and Sri S.P. Maurya, learned Standing Counsel for the State-respondent.

(2.) The instant writ petition arises from proceedings initiated under the U.P. Imposition of Ceiling on Land Holdings Act, 1960 in respect of the agricultural holdings of Sri Onkar Nath Tandon and his wife Smt. Tarawati, whose three sons are the present petitioners, all residents of District Sitapur.

(3.) Sri Onkar Nath Tandon died on 3/9/1970, survived by his widow Smt. Tarawati and three sons, namely Devendra Nath Tandon, Shailendra Nath Tandon, and Kamlesh Nath Tandon (the present petitioners). The Ceiling Act was brought into force with effect from 8/6/1973.