S.K.Singh, J. - (1.) By means of this writ petition, the petitioner has prayed for quashing of the judgments as passed by respondent Nos. 1 and 2 dated 29.4.1992 and 29.2.1992 as contained in Annexures-5 and 4 to the writ petition respectively.
(2.) The proceeding under Section 10 (2) of U. P. Imposition of Ceiling on Land Holdings Act (hereinafter referred to as the Act) was started against the petitioner. By notice under Section 10 (2) of the Act, an area of 2.522-hectare land was proposed to be surplus.
(3.) The petitioner filed objection mainly on three grounds : (i) the land of Neeraj Kumar has been illegally clubbed with the holdings of the petitioner. Neeraj Kumar inherited the land from his grandfather Sita Ram, the original tenure holder by means of registered Will dated 13.8.1975 and, therefore, he will be deemed to be exclusive owner of the said land. (ii) the land belonging to Smt. Rajeshwari Devi should be separated while, determining land as surplus as judicial separation was granted by the judgment dated 29.7.1982. (iii) there exists grove in 20 bighas for the last 20 years and, therefore, that land cannot be treated to be Irrigated land.;