A.P. Sahi, J. - (1.) HEARD Sri Veer Singh learned counsel for the petitioners.
(2.) THE petitioners contend that they have been allotted land that was declared surplus under the U.P. Imposition of Ceiling on Land Holdings Act, 1960, vide proposal dated 30.5.1993 and approved on 30.6.1993. The background of the case is that the land had been declared surplus prior to that, and in the year 1989, 38 persons had been allotted the said land. A complaint was made, and the allotment of 18 persons was cancelled on 23.4.1993. It is after the passing of the said order that the petitioners have been allotted afresh.
(3.) THOSE 18 persons whose allotment had been earlier cancelled, filed writ petition No. 19351 of 1993 and the said writ petition was ultimately allowed on 6.11.2008 with a direction to decide the matter again.;