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 he filed objections. They were decided by the Prescribed Authority by his order dated 8-6-1976, a true copy whereof is Annexure 2 to the petition. The Prescribed Authority declared 82 bighas 5 biswas and 5 biswansis of irrigated land as surplus. Thereafter an appeal was filed and the same was decided by the appellate court by its judgment dated 29-4-1977, a true copy whereof is Annexure 3 to the petition. The appeal was partly allowed and the Prescribed Authority was directed to compute the surplus land in the light of the direction given in the said appellate judgment. Thereafter, the Prescribed Authority passed the order dated 30-9-77, a true copy whereof is Annexure 4 to the petition. The Prescribed Authority declared 41 bighas 18 biswas and 15 biswansis of irrigated land as surplus. Thereafter an appeal was filed by the petitioner but the same was dismissed by the appellate court by its judgment dated 9-1-1979, a true copy whereof is Annexure 5 to the petition. A certified copy of the said judgment is also on the record.
(3.) Now the petitioner has come up in the instant petition and in support thereof, I have heard Sri U. C. M. Tripathi, learned counsel for the petitioner. In opposition, the learned Standing Counsel has made his submission.;