M.P.Mehrotra, J. - (1.) This petition arises out of the proceedings under the U. P. Imposition of Ceiling on Land Holdings Act, 1960.
(2.) The facts in brief are these:
(3.) The petitioner was issued the notice under Section 10 (2) of the Act and he filed objections. They were decided by the Prescribed Authority by his order dated 30-6-1976, a true copy whereof is Annexure No. 1 to the petition. Thereafter an appeal was filed and the same was decided by the appellate court by its judgment dated 18-7-1978, a true copy whereof is annexure 2 to the petition. A certified copy of the judgment is also on the record.;