- (1.) Heard Sri Deepak Verma learned Counsel for the petitioners and the learned Standing Counsel for the State.
(2.) The petitioners claim that they had been allotted land after it was declared surplus under the U.P. Imposition of Ceiling on Land Holdings Act, 1960. This allotment according to the petitioners themselves were proceeded with under the U.P. Zamindari Abolition & Land Reforms Act, 1950. The said allotment is alleged to have been approved on 31st March, 1992 by the Sub Divisional Officer of the area concerned.
(3.) The same land appears to have been re-allotted to the contesting respondents herein, whereafter the petitioners filed an application for cancellation of the said allotments under the provisions of sub-section (4) of section 27 of the 1960 Act. The Commissioner, thereafter proceeded to hear the matter and by the impugned order has remanded the matter to the Sub Divisional Officer concerned.;