Anjani Kumar Mishra, J. - (1.) Heard Sri A.P. Tewari, learned Counsel for the petitioners and learned Standing Counsel for the State respondents. This petition has been filed by the petitioner seeking a writ of certiorari for quashing the orders dated 17.2.1997 and 24.9.2015 passed by the Deputy Director of Consolidation. It appears that ceiling proceedings were drawn against one Shailesh Saran and certain land was declared surplus in his hands. An appeal filed against the order of the prescribed authority dated 31.3.1995 was dismissed on 30.1.1997.
(2.) The case of the petitioner is that 1.55 acres of land which was the bhumidhari land of the petitioner was included in the land declared surplus in the hands of Shailesh Saran, the tenure holder. The petitioner therefore, filed an application under Sec. 11(2) of the U.P. Imposition of Ceiling of Land Holdings Act, 1961. The Prescribed Authority by its order dated 14.5.1998 excluded 1.55 acres of the petitioner's land from the ceiling khata.
(3.) However, in pursuance of the orders dated 31.3.1995 affirmed vide order dated 30.1.1997 in appeal, a reference appears to have been prepared for excluding the land declared surplus since in the meantime consolidation operations had intervened.;