RAM DASS Vs. PRESCRIBED AUTHORITY JALAUN

JUDGEMENT

(1.) THIS writ petition is directed against the judgment of the Civil Judge, Jalaun, Orai, dated 5 -1 -1977 in Ceiling Appeal No. 130 of 1976 -Ram Das v. State of U.P.

(2.) THE Prescribed Authority through its judgment dated 21 -5 -76, has declared 0.87 acre area of the Petitioner as surplus. The learned Counsel for the Petitioner has contended before me that the Petitioner was adopted long ago in the year 1957 and he had no concern with the property of his natural father but the Petitioner has been shown a share in the property of his natural father and thus the ceiling authorities have patently erred in determining the ceiling limit of the Petitioner and in declaring surplus area.

(3.) THIRDLY , he has contended that the appellate authority is under wrong notion that the Petitioner had no locus standi to file the appeal. He has very much emphasized that the appellate authority is under wrong notion that the land declared as surplus by the Prescribed authority belonged to the natural father of the Petitioner.