- (1.) This writ petition has been restored to its original number vide order of date passed on restoration application. As requested by learned counsel for the parties, the writ petition is taken up for hearing and is being disposed of finally.
(2.) Heard Sri R.C. Singh, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(3.) The Prescribed Authority/Chief Revenue Officer, Deoria declared 19.11 acres irrigated land of petitioner surplus vide order dated 30.04.1994 passed under Section 10(2) of U.P. Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as the "Act, 1960") and thereagainst petitioner's Ceiling Appeal No. 63/164/P. 1994 having been dismissed by Additional Commissioner, Gorakhpur Mandal, Gorakhpur vide order dated 30.10.1995, this writ petition under Article 226 of the Constitution of India has been filed seeking a writ of certiorari for quashing of aforesaid two orders.;