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: The petitioner was issued the notice under Section 10 (2) of the Act and it filed objections. They were decided by the Prescribed Authority by his order dated 24-1-1978, a true copy whereof is Annexure 10 to the petition. Thereafter an appeal was filed and the same was denied by the appellate court by its judgment dated 15-5-1978, a certified copy whereof is Annexure 12 to the petition.
(3.) Now the petitioner has come up in the instant petition and in support thereof, I have heard Sri H. S. Nigam, learned counsel for the petitioner. In opposition, the learned Standing Counsel has made his submissions.;