- (1.) Heard Sri M.C. Singh, learned counsel for the petitioner and the learned Standing Counsel for the State.
(2.) This petition questions the legality and validity of the orders passed by the Prescribed Authority and affirmance thereof in appeal by the respondent no. 1 in proceedings under the U.P. Imposition of Ceiling on Land Holdings Act, 1960. An area of 7 bighas, 10 biswas and 11 biswansis has been declared surplus in the hands of the petitioner-tenure holder treating it to be in excess of the maximum limit permissible under the 1960 Act.
(3.) The petitioner Shiv Charan Singh died during the pendency of the writ petition and is now substituted by his heirs.;