- (1.)This writ petition has been filed by the petitioners seeking the quashing of the order dated 22.4.1981 and a further direction commanding the respondents not to dispossess the petitioners from Arazi no. 701, area 0.279 hectares and Arazi no. 786, area 0.607 hectares situate in village Sonakpur, Tehsil and district Moradabad.
(2.)The facts of the case in brief are that one Tejram was the owner of the plot nos. 701 and 786, situate in village Sonakpur, Tehsil and district Moradabad.
(3.)On the coming into force of the Urban Land (Ceiling and Regulation) Act, 1976 (The Act), proceedings were initiated for acquiring the land in excess of the permissible limit held by Sri Tejram by declaring the same to be the surplus. The said proceedings were initiated by taking recourse to the provisions of Sections 6 to 11 of the Act and an area measuring 7,177.46 square meters of land was declared to be the excess vacant land and, therefore, surplus.