- (1.) Heard Sri V.K.S. Chaudhary, Senior Advocate assisted by Sri Kunal Ravi Singh, Advocate and Standing Counsel on behalf of the State. Nobody is present for the Respondent No. 4.
(2.) Petitioner before this Court seeks quashing of the order dated 31.1.1985 passed by the Prescribed Authority under the U.P. Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as Act, 1960) as well as the order of the Appellate Authority dated 13.11.1987 dismissing the appeal.
(3.) Before adverting to the facts of the petition it is appropriate to record that the present writ petition was dismissed under a judgment dated 8th May, 2007. The Petitioner made a review application, which was granted by the Hon'ble Judge on 6th February, 2009 and the writ petition was restored to its original number. Hence, this petition has again been placed for hearing before this Court.;