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 No. 1 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 15-1-1977, a certified copy whereof is on the record. Thereafter two cross appeals were filed one by the State and the other by the petitioner. Both of them were decided by the appellate Court by its judgment dated 15-10-1977 a certified copy of which is Annexure 8 to the petition.
(3.) Wow the petitioners have come up la the instant petition and in support thereof, I have heard Sri Triloki Nath, learned counsel for the petitioner. In opposition, the learned Standing Counsel has made his submissions.;