M.P.Mehrotra, J. - (1.) These two connected writ petitions arise out of the proceedings under the U. P. Imposition of Ceiling on Land Holdings Act, 1960. They are directed against a common order of the Proscribed Authority and a common order of the appellate authority.
(2.) The facts in brief, are these:
(3.) Chaman Singh, the petitioner in Civil Misc. Writ Petition No. 2625 of 1977, was issued a notice under Section 10 (2) of the Act and he filed objections. They were decided by the Prescribed Authority by his order dated 21-6-1976, a true copy whereof is annexure No. F to the aforesaid writ petition No. 2625 of 1977. Thereafter an appeal was filed by Chaman Singh petitioner and the same was allowed in part by the appellate court by its judgment dated 27-4-1977, a certified copy whereof is on the record of Civil Misc. Writ Petition No. 2625 of 1977.;