SITA DEVI Vs. ADDITIONAL COMMISSIONER AGRA DIVISION AGRA

JUDGEMENT

(1.) Both the writ petitions, namely, Civil Misc. Writ Petition No. 11460 of 1988 (Sita Devi v. Additional Commissioner, Agra Division, Agra and others) and the other Civil Misc. Writ Petition No. 3472 of 1988 (Harendra Pal Singh v. Additional Commissioner, Agra Division, Agra and others) are taken up for final hearing, in the presence of learned counsel for the parties.

(2.) Sri Yatendra Singh learned counsel appearing in the first writ petition (Sita Devi v. Additional Commissioner Agra Division, Agra and others) placed the following facts for consideration of this Court:-Writ Petition is directed against the appellate order passed by the Additional Commissioner, Agra Division, Agra, being respondent No. 1 dated Feb. 25, 1988 and dated 17/03/1986 arising out of the order passed by the prescribed Authority (Ceiling), Agra being respondent No. 2.

(3.) By the aforesaid two impugned orders, the aforesaid respondents have declared 16 bighas 2 biswas and 19 biswansi land 'as surplus' in the 1ands of Harendra Pal Singh second writ petitioner herein), treating Smt. Sita Devi (first writ petitioner) as the member of the family of Harendra Pal Singh in proceedings under the U. P. Imposition of Ceiling on Land Holdings Act 1960 (from hereinafter referred to as the Act).