R. M. Lodha, J. - (1.) This batch of ten appeals by special leave raises identical issues and emanates from a common order passed by the Additional Commissioner (Administration) Meerut Division, Meerut and, therefore, all these appeals were heard together and are being disposed of by a common judgment.
(2.) It is not necessary to refer to the facts of each appeal as narration of facts in Civil Appeal No. 3058 of 2008 would suffice for deciding the controversy raised in this group of appeals.
(3.) On January 24, 2002, the Additional Collector (Finance/Revenue) (for short, Prescribed Authority, Gautambudh Nagar issued a notice under Section 9(2) of U. P. Imposition of Ceiling on Land Holdings Act, 1960 (for short, Act, 1960) calling upon the appellants to file details of the land held by them in Ceiling Land Holding Form No.2 (for short, CLH Form-2) along with enclosures within a period of thirty days from the date of notice.;