HARISHANKAR SHRIVASTAVA Vs. STATE OF M P

JUDGEMENT

(1.) BY this petition under Article 227 of the Constitution of India the petitioner assails the order dated 22nd September 1990 passed by the Board of Revenue whereby the appeal preferred under section 41 of the M.P. Ceiling and Agricultural Holdings Act, 1960, by the petitioner has been dismissed and the order of Additional Commissioner dt. 30.3.1988 declaring 52.81 acres of land as excess out of total 82.81 acres of land held by the petitioner has been up-held.

(2.) THE appellate authority has upheld the order of the Additional Commissioner dt. 30.3.88 whereby 52.81 acres out of total 82.81 acres of land held by the petitioner has been found to be in excess and deemed to have vested in the State under the provisions of the Act.

(3.) THE petitioner held agricultural lands in two revenue districts Balaghat and Seoni. Under the provisions of the Act the Additional Commissioner as the competent authority passed an order on 8.4.1976 declaring 47.12 acres of land as excess.