M.P.Mehrotra, J. - (1.) This petition arises out of the proceedings under the U. P Imposition of Ceiling on Land Holdings Act 1960 (hereinafter called the Act).
(2.) The facts, in brief, are these. One Tribhuwan Singh was treated as the tenure-holder and the notice under Section 10 (2) of the Act was issued to him. He happened to be the father of petitioners. He filed objections and the same were decided by the Prescribed Authority by his order dated 25-4-1978, a certified copy whereof is on the record. Thereafter, the State filed an appeal and the same was allowed by the judgment dated 13-2-1978, a certified copy whereof is on the record.
(3.) Now the petitioners have come up in the instant writ petition and in support thereof, I have heard the learned counsel for the petitioners and in opposition, the learned Standing Counsel has made his submissions.;