R.H.Zaidi, J. - (1.) Heard learned counsel (or the parties and also perused the record.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the judgments and orders dated 11.3.1986 and 19.1.1987 passed by the respondents No. 2 and 3 respectively.
(3.) It appears that a notice under section 10(2) of the U.P. Imposition of Ceiling on Land Holdings Act, for short 'the Act' was issued to the petitioner calling upon him to show cause as to why the land stated in the said notice be not declared as surplus. On receipt of the notice, the petitioner filed his objection. The main objection was that he had two major sons, each one of them was entitled to two hectares of land in addition to the ceiling limit of the petitioner, therefore, the petitioner was not in possession of any additional land and no land out of his holding was liable to be declared as surplus.;