R.H.Zaidi, J. - (1.) Heard learned counsel for the petitioners and learned Standing Counsel.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of mandamus commanding the respondents not to make allotment of the plot in question in favour of third persons.
(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 Sita Ram Sugar Company Limited, Baitalpur. In the holding of the said Company, land of the petitioners was also clubbed. Ultimately, vide order dated 13.5.1977 an area measuring 1.20 acres was declared as surplus land and he Company gave the land in dispute as surplus land. According to the petitioners and in dispute was owned by them. They, here fore, filed an application under lection 11 (2) of the Act before the described Authority. While the said application was pending disposal before the Prescribed Authority, it is stated that the authorities have started proceedings for allotment of the land in dispute to third persons, therefore, the petitioners had to approach this Court and to file the present petition.;