B.N.Sapru, J. - (1.) This writ petition is directed against a decision of the District Judge, Aligarh in Urban Land Ceiling Appeal No. 4 of 1979.
(2.) The Competent Authority under the Urban Land (Ceiling and Regulation) Act, 1976, had determined that the petitioner possessed 5874,16 square metres of vacant land beyond the ceiling limits applicable to him which was declared surplus by him.
(3.) Aggrieved, the petitioner had filed an appeal which has been dismissed.;