Krishna Murari, J. - (1.) By means of this petition filed under Article 226 of the Constitution of India, the petitioner has challenged the order dated 24.8.1983 and 18.9.1985, passed by the Prescribed Authority and 1st, Additional District Judge. Jhansi, respectively, under U. P. Imposition of Ceiling on Land Holdings Act (for short the Act) declaring an area of 4.09 acres in terms of irrigated land as surplus in the hands of the petitioner.
(2.) The facts are that the notice under Section 10 (2) of the Act was served upon the petitioner proposing to declare 27.57 acres in terms of irrigated land as surplus.
(3.) The petitioner contested the said notice denying having any surplus land on the following grounds inter alia : (a) During the consolidation operation on area 6 acres has been reduced from her holdings. (b) 19.83 acres of land has wrongly been shown to be irrigated. (c) An area of 29.42 acres of land from her holding has been declared as sirdari of Anand Kumar, Gopal Singh and . Kailash Narain during consolidation on the basis of adverse possession and the said area has been wrongly clubbed with her holding. (d) An area of 9.64 acres was gifted to Bhudan Samiti vide gift deed dated 2.2.1965 and the said area has been wrongly clubbed with her holdings. (e) Plot No. 339 area 0.7 acres and plot No. 312 area .50 acres being abadi and marghat are liable to be excluded from her holding while determining the ceiling area.;