- (1.) Heard learned Counsel for the petitioner, learned Standing Counsel for the respondents No. 1, 2 & 3 and leaned Counsel for legal representatives of original respondent No. 4, Baij Nath Gosain.
(2.) This writ petition arises out of proceedings under U.P. Imposition of Ceiling on Land Holdings Act, 1960 initiated against the petitioner. Through this writ petition, the following orders have been challenged: (i) order dated 29.11.1982 passed by Prescribed Authority in Case No. 41/163, Ram Narain Gosain and others v. State and others. (ii) Order dated 7.12.1984 passed by Appellate Authority/ First A.D.J. Ghazipur in Ceiling Appeal No. 1 of 1983, Ram Narain Gosain v. State of U.P. and Baij Nath Gosain.
(3.) Through the second order appeal filed against the first order was dismissed.;