GABBOO SINGH Vs. CIVIL JUDGE NAINITAL

JUDGEMENT

(1.) This writ petition arises out of the proceedings under the U.P. Imposition of Ceiling on Land Holdings Act (hereinafter referred to as the Act).

(2.) The Petitioner is the Bhumidhar of certain land situated in village Kichha District Nainital. The Petitioner was served with a notice under Section 10(2) of the Act. He filed objections. One of the objections was that he had sold plot Nos. 41, 44, 71/1, 71/3, 72/1 and 72/3 by a registered sale deed dated 5th February, 1971 to Satnam Singh and that the land had been mutated in the name of Satnam Singh and as such the area covered by the said sale deed should be excluded while determining the ceiling area applicable to him.

(3.) The Prescribed Authority rejected the objection of the Petitioner.