ASHARFI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The following orders passed under U.P Imposition of Ceiling on Land Holdings Act 1960, (Hereinafter referred to as "The Act") have been challenged through this writ petition. 1Order dated 29.1.1981 passed by the prescribed authority Ceiling / SDO, Dadri passed in case No. 8 of 1980, State Asharfi. 2Order dated 14.4.1983 passed by the prescribed authority rejecting review petition filed against first order. 3Order dated 13.5.1986 passed by Additional Commissioner, Meerut Division, Meerut dismissing appeal No. 18 of 1985-86, which was directed against orders of prescribed authority at serial No. 1 and 2.

(3.) The prescribed authority through orders at serial No. 1 and 2 declared 8 Bigha and odd irrigated land of petitioner as surplus land. By the third order appeal filed against the first two orders was dismissed.