Arun Tandon, J. - (1.) Heard Sri R.N. Singh, learned Counsel for the Petitioner and learned Standing Counsel for the State -Respondents.
(2.) This writ petition has been filed by Krishna Lal against the order of the Appellate Authority dated 5th June, 1989, whereby his appeal filed by Krishna Lal being Ceiling Appeal No. 1/125 of 1987 has been dismissed as also against the order of the Prescribed Authority dated 14th July, 1987. It has been held that the property in question is to be treated as that of Ram Avtar exclusively and the issue raised by the Petitioner qua his being the title holder on the strength of a will executed by Purshottam son of Jaddu, owner of the property earlier has not been examined on merits.
(3.) I have examined the records of the present writ petition.;