STATE OF U.P. Vs. ADDL.COMMISSIONER

JUDGEMENT

(1.) Heard Sri S.G. Singh, learned Standing Counsel for the petitioner- State and Sri Mohd. Arif Khan, learned Senior Advocate assisted by Sri P.V. Chaudhary, learned counsel for the respondent.

(2.) Heard learned Standing Counsel appearing for the petitionerState and learned counsel appearing for the respondents. The Court has also perused the original records, pleadings exchanged between the parties and the short notes of arguments filed on behalf of the respondents.

(3.) The present writ petition has been filed by the State, challenging the order dtd. 7/9/1998 passed by the learned Additional Commissioner, Lucknow Division, Lucknow, whereby the appellate authority set aside the order of the Prescribed Authority dtd. 21/3/1998, passed under the U.P. Imposition of Ceiling on Land Holdings Act, 1960.