- (1.) There is no force in the submission that section 12 of the Haryana Ceiling on Land Holdings Act, 1972 (as amended by Act No. 14 of 1977) is ultra vires. The petitions are therefore dismissed with costs. Any dispute about the quantification of surplus land will be decided by the competent authority in appropriate proceedings. W.P. Nos. 2347/81, 8122-23, 4396-98, 4325-35, 4322-24, 3211-14, 2852-55, 2850, 8182-86, 2633, 7084, 4410, 4283, 4258, 4256, 2839, 2838, 7198, 7206, 7216, 7335, 7336, 7337, 7338, 5121, 7088, 7151, 7087, 1495, 14040-41, 11735, 2377, 2378, 2300-2302, 2265-66, 2260-63, 2215, 2223, 795-797, 799-801, 798, 1485-87, 1629, 1705, 1924-25, 2221, 2376, 2757, 2818, 4316, 4361.64, 5034, 8020, 4454/82, 453, 2688, 4610, 5235-37, 8392-96/83, 11079-82, 13233-37, 236, 237, 12282, 14111 and 12279 of 1984.
(2.) These petitions are allowed to be withdrawn since the question relating to the Constitutional validity of the Haryana ceiling on Land Holdings Act, 1972 is not questioned before us. The petitioners are at liberty to raise any other question before the appropriate authority or before the High Court under Art. 226 of the Constitution, if they are so advised. Respondents are entitled to the costs of the petitions. W.P. Nos. 2632, 2689-93, 2816, 281, 4407, 5635-37, 5698, 5705-06, 7345, 7432, 8002, 9046, 9595/82, 408, 833, 5831, 8419, 9075/83 & 1460-65/84.
(3.) The vires of the Haryana Ceiling on Land Holdings Act 1972 (as amended by Act 14, 1977) is no longer in question. The petitions are therefore dismissed with costs. If the petitioners desire to challenge the orders of the competent authority, it is open to them to take other appropriate proceedings.;