S.K.Singh, J. - (1.) By means of this writ petition, the petitioner has sought quashing of the order passed by the respondent No. 2 dated 7.3.2001 and the orders passed by respondent No. 1 dated 22.5.1986 and 20.11.1987.
(2.) The facts in brief are that a notice was issued under Section 10 (2) of the U. P. Imposition of Celling of Land Holding Act (hereby referred to as the Act) by which an area of 20-0-4 was proposed as surplus. The said notice was confirmed by the judgment of the Prescribed Authority dated 15.12.1976 and the area 20-0-4 was declared as surplus. Against that judgment, the tenure holders filed restoration and thereafter appeal, but both were dismissed. Ultimately, by the judgment of this Court dated 23.11.1984, the matter was remanded back for reconsideration.
(3.) It appears that in the meantime on 12.3.1979, the land as was declared surplus was allotted to the petitioner who claims to have come in possession over that land.;