R.H. Zaidi, J. - (1.) Heard learned counsel for the applicants.
(2.) By means of this application, the applicants seek review of the judgment and order dated 19.9.2002 passed by this court in Civil Misc. Writ Petition No. 12353 of 1996. The said writ petition was filed challenging the validity of the order dated 3.1996 whereby 15 days time was granted to the applicants to file objection against the notice served upon their father Late Ali Musheer under section 10(2) of the U.P. Imposition of Ceiling on Land Holdings Act, for short, 'the Act'.
(3.) The relevant facts of the case have been stated in the judgment and order dated 19.9.2002. It is, therefore, not necessary for stating the facts of the case again. It was held by this court that the applicants were not persons aggrieved and that they had no right to challenge the order passed by the Prescribed Authority, referred to above. It was also held that similar application filed by the applicants was earlier rejected by the Prescribed Authority vide order dated 24.3.1995, which has become final. After taking into consideration the provisions of Rule 19(4) of the Rules framed under the Act, the writ petition was dismissed.;