R.H.Zaidi, J. - (1.) Heard learned counsel for the parties.
(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 orders dated 6.11.1985 and 5.1.1988 passed by the respondents No. 3 and 2 respectively.
(3.) It is stated that a notice under section 10(2) of the U.P. Imposition of Ceiling on Land Holdings Act, 1960, for short 'the Act', was issued to the petitioner calling upon him to show cause as to why the land specified in the notice be not declared as surplus. The petitioner filed objection contending that no land out of his holding was liable to be declared as surplus.;