R.H.Zaidi, J. - (1.) In both these petitions, common questions of law and fact are involved. They were, therefore, heard together and are being disposed of by this common judgment. Writ Petition No. 7750 of 1983 shall be the leading case.
(2.) Heard learned Standing Counsel and also perused the record.
(3.) 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 10.03.1983 passed by the Appellate Authority in exercise of power under section 13 of the U.P. Imposition of Ceiling on Land Holdings Act, for short 'the Act', allowing the appeal of the sons of Smt. Sant Kaur, widow of Col. Lal Singh.;