- (1.) Heard learned Counsel for the Petitioners, learned Counsel for the State Respondents and learned Counsel for allottees who filed impleadment application. Even though the allottees are not necessary parties still there was no harm in hearing them on the merit of the writ petition. However their Counsel was not permitted to argue that as land had been allotted to them, hence the basic orders should not be set aside.
(2.) With the above restriction impleadment application dated 03.02.2010 field on 15.02.2010 is allowed.
(3.) This writ petition arises out of proceedings for the determination of surplus agricultural land under U.P. Imposition of Ceiling on Land Holdings Act. Through this writ petition the following orders have been challenged. 1. Order dated 20.12.1985 passed by S.D.O./Prescribed Authority under Ceiling Act, Farenda District Maharajganj (Annexure-VIII to the writ petition) 2. Order dated 03.12.1996 passed by Additional Commissioner (Judicial), Gorakhpur Division, Gorakhpur in Appeal No. 69/M-329A/78/175/2/6/G-86 (Annexure-IX to the writ petition).;