- (1.) This writ petition is directed against the order of the appellate authority dated 5.2.1990 passed in Appeal No. 19/1988-89 filed under Section 13 of the U.P. Imposition of Ceiling on Land Holdings Act, 1960.
(2.) Facts in short giving rise to the present writ petition are as follows: Proceedings under Section 10 (2) of the U.P. Imposition of Ceiling on Land Holdings Act were initiated against the recorded tenure holder namely Uttam Singh resulting in an order dated 18.12.1974 wherein it was held that Uttam Singh had 82.82 acres of irrigated land as surplus.
(3.) Not being satisfied Uttam Singh filed an appeal which was partly allowed and his ceiling limits were reduced to 77.38 acres. Uttam Singh filed Writ Petition 2199/1977 against the orders aforesaid which was dismissed thereafter two special leave petitions were filed before the Supreme Court which were dismissed on 8.10.1987 and the order of the appellate authority declaring 70.38 acres of irrigated land as surplus was maintained.;