SHEO NARAIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri M.N. Singh, for the petitioners and Standing Counsel, for the respondents.

(2.) The writ petition has been filed against the orders of Prescribed Authority (Ceiling) dated 28.01986, declaring 2-7-15 bigha land as surplus with Sheo Narain, 15-16-0 bigha land as surplus with Satya Narain and 15- 16-0 bigha land as surplus with Jai Narain and Additional Commissioner dated 24.09.1988, while dismissing the appeal of the petitioners, enhanced surplus land with Sheo Narain as 31-5-15 bigha, under U.P. Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to the Act).

(3.) Prescribed Authority (Ceiling) issued notices to the petitioners, showing 2-7-15 bigha land as surplus with Sheo Narain, 15-16-0 bigha land as surplus with Satya Narain and 15-16-0 bigha land as surplus with Jai Narain. The petitioners filed their separate objections to the aforesaid notices. Prescribed authority (Ceiling) by order dated 15.04.1975, dismissed the objection of petitioner-1 and by order dated 14.04.1975 dismissed objections of petitioners-2 and