ABHAY MANOHAR SAPRE, J - (1.) This appeal is directed against the final judgment and order dated 05.01.2008 passed by the High Court of Judicature at Allahabad in C.M.W.P. No. 359 of 2008 whereby the High Court dismissed the writ petition filed by the appellants herein.
(2.) This appeal involves a short point as would be clear from a few facts mentioned hereinbelow.
(3.) The matter relates to the land, which was subject matter of the ceiling proceedings under the U.P. Imposition of Ceiling of Land Holdings Act, 1960 (hereinafter referred to as "the Act").;