- (1.) These two writ petitions are directed against the orders dated 11.5.1983, and 23.6.1988 passed by Prescribed authority and the order dated 17.3.1988 passed by the appellate authority under UP Imposition of Ceiling on Land Holdings Act, 1960.
(2.) UP Imposition of Ceiling on Land Holdings Act, 1960 was enacted to provide for the imposition of ceiling on land holdings in Uttar Pradesh. This Act as initially enacted is referred to as the Principal Act. A notice was issued to Dhampur Sugar Mills Ltd. (the tenure holder) in 1962 for determination of land in excess of ceiling area under the Principal Act. The tenure holder filed writ petition no. 1511 of 1962 challenging the constitutionality of the Principal Act. This writ petition was dismissed by a single judge on 19.9.1963. Special appeal no. 659 of 1963 against this decision was dismissed on 10.3.1971.
(3.) The proceeding under the Principal Act continued after dismissal of aforesaid special appeal. In the meantime the tenure holder executed numerous transfer-deeds in 1970-71 in favour different persons. The Principal Act was also amended by UP Imposition of ceiling on Land Holdings Act, 1972 (UP Act no. 18 of 1973) (the Amending Act). The Principal Act as amended by the Amending Act is hereinafter referred to as the Amended Act. There are few other amendments but are not relevant here.;