R.H. Zaidi, J. - (1.) Heard learned Standing Counsel and also perused the record. None appeared for the contesting respondents.
(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 order dated 25.5.1985 passed by the Appellate Authority allowing the appeal filed by the contesting respondents.
(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 one Sheo Prasad to show cause as to why the land specified in the said notice be not declared as surplus. On receipt of the notice Sheo Prasad filed objection contending that the entire land held by him in his holding was un-irrigated and the same was wrongly shown as irrigated land in the notice. It was also urged that he was in possession of the land within his ceiling limit.";