- (1.) Heard counsel for the parties.
(2.) This writ petition arises out of the proceedings initiatled under the provisions of U.P. Imposition of Ceiling on Land Holding Act, 1960.
(3.) In short the facts of the case are that the father of the Petitioner, late Sunder Lal had agricultural land in village Banbirpur and Sisaura, Pargana Khairigari, Tehsil Nighasan, District Kheri. Under the Ceiling Act, a family can hold 27.75 acres un-irrigated land but the father of the Petitioner, it is said, was having land excess to the above, and as such a notice was sent to the Petitioner's father, who filed an objection stating therein that his holdings are situated in village Silbari and Banbirpur and consequent to consolidation operation there is only 4.67 acres un-irrigated land in village Banbirpur and 15.01 acres in village Silbari. Thus in all there is only 19.78 acres un-irrigated land. Further the land of Gata No. 412/4-12 of village Banbirpur was sold through registered sale deed in favour of one Kulwant Singh, and the possession was also delivered. In order to substantiate his assertions, the father of the Petitioner also brought on record a copy of the sale deed.;