R.H.Zaidi, J. - (1.) HEARD learned counsel for the petitioner, learned Standing Counsel and also perused the record. In these petitions common questions of law and facts are involved. Therefore, they were heard together and are being disposed of by this common judgment. Writ Petition No. 839 of 1985 shall be the leading case.
(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 15.10.1984 passed by the respondent No. 1 and the notice dated 27.11.1982 contained in Annexure No. 1 to the writ petition. The relevant facts of the case giving rise to the present petition, in brief, are that the land in dispute was declared as surplus in the proceeding under the U.P. Imposition of Ceiling on Land Holdings Act, for short 'the Act'. Subsequently, the same was allotted in favour of the petitioner on 30.6.1977. It appears that it came to the notice of the competent authority that the petitioner was not the resident of the same village, where the land in dispute was situated, therefore, he was not eligible for allotment of the land. The competent authority consequently suo motu issued notice on 15.5.1982 to the petitioner to show cause as to why the allotment made in his favour be not cancelled. On receipt of the notice the petitioner filed objection pleading that he was resident of the same village and that there was no illegality in the allotment made in his favour.
(3.) THE parties in support of their cases produced evidence, oral and documentary. The respondent No. 1 after perusing the material on the record and after hearing the parties passed the impugned order dated 15.10.1984, cancelling the allotment made in favour of the petitioner. Hence the present petition.;