R.H. Zaidi, J. - (1.) Heard learned counsel for the petitioners.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioners challenge the validity of the order dated 23.3.1996 whereby after the death of Syed Mohammad Ali Musheer, names of the petitioners have been directed to be substituted in his place and they have been granted 15 days' time to file their objection against the notice served upon Syed Ali Musheer under section 10(2) of the U.P. Imposition of Ceiling on Land Holdings Act.
(3.) It appears that a notice under section 10(2) of the UP. Imposition of Ceiling on Land Holdings Act, for short "the Act', was served upon the father of the petitioners. The father of the petitioner, died on 6.1.1990. Thereafter, an intimation regarding his death was given to the authorities concerned by the petitioners on 13.2.1990. The petitioners thereafter filed an application requesting for disposal of the said application. On the said application, it was directed that the same shall be decided at the time of hearing of the case, by order dated 24.3.1995. The validity of the said order was challenged by the petitioners in Writ Petition No. 8537 of 1995, which was allowed on 31.3.1995. The operative portion of the said order is quoted below: "For the aforesaid reasons, the order dated 24.3.1995 passed by the Prescribed Authority on application of petitioners dated 13.2.1990 is quashed and the Prescribed Authority is directed to proceed with the case in the light of the observation made above. T1 writ petition is allowed. There shall be no order as to costs.";