R.H. Zaidi, J. - (1.) By means of this petition filed under Article 226 of the Constitution of India, petitioner, the State of U.P., prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 27.07.1988 passed by respondent No. 4.
(2.) It appears that in the ceiling proceedings, notices under section 10(2) of the U.P. Imposition of Ceiling on Land Holdings Act were issued to the father of the contesting respondent Nos. 1 to 3, who filed his objection against the said notice contending that no land out of his holding was liable to be declared as surplus land. Patties produced evidence in respect of their cases. The Prescribed Authority after going through the evidence on the record decided the case and declared 10 Bighas, 3 Biswas, 4 Biswansis land as surplus land out of the holding of the respondents' father. Challenging the validity of the said order, an appeal was filed by late Mansha Ram, father of the respondents, which was allowed in part and the area of surplus land was reduced to 7 Bighas, 12 Biswas, 10 Biswansis, hence the present petition.
(3.) I have heard learned Standing Counsel and also perused the record.;