B.L. Yadava, J. - (1.) By the present petition under Article 226 of the Constitution, the order dated 29th April, 1993, passed by the Additional Commissioner, Judicial (1st) Bareilly Division, Bareilly, in proceedings under Section 27(4) of the U.P. Imposition of Ceiling on Land Holdings Act, 1950 (for short the Act) is sought to be quashed by issuing a writ of certiorari.
(2.) It appears that the land was declared surplus and the allotment was made in favour of respondents 2 and 3. To cancel that allotment, an application has been filed by the petitioner purported to be under Section 27(4) of the Act. That application has been rejected by the impugned order holding that the petitioner was not an aggrieved person. Consequently he has no right to file the application.
(3.) Learned counsel for the petitioner urged that the petitioner was the aggrieved person. He was in possession over the land in dispute. He was the heir of Tahal Singh in whose favour the earlier order dated 1st November, 1983 was passed by the Additional Commissioner, Bareilly Division Bareilly.;