Krishna Murari, J. - (1.) These are two connected writ petitions arising out of proceeding under the U.P. Imposition of Ceiling on Land Holdings Act (for short 'the Act') between the same parties.
(2.) Heard S/Sri N.K.Saxena, R.R.Sheoharey and learned Standing Counsel appearing for respective parties in both the writ petitions
(3.) One Khuman Singh (petitioner in writ petition No. 9714 of 1988) is the tenure holder against whom proceeding for determination of surplus land was initiated. Smt. Prema Devi (petitioner in writ petition No. 16412 of 1984) is transferee of certain plots belonging to Khuman Singh under sale deed dated 15.4.1972.;