- (1.) HEARD Shri B.D. Mandhyan, learned Senior Advocate assisted by Shri Om Prakash Lohia for the petitioner and Shri Sanjay Goswami for the State -respondents.
(2.) THIS writ petition arises out of proceedings under the U.P. Imposition of Ceiling on Land Holdings Act 1961 and is directed against the orders passed by the prescribed authority and the appellate authority, namely, Additional Commissioner, Meerut Division, Meerut passed on 13.11.1986 and 23.02.1988, respectively.
(3.) NOTICES under Section 10 (2) of the Act were received by the petitioner to show cause why 1.430 hectares of land be not declared surplus. The petitioner filed his objection and the Prescribed Authority thereafter by the order dated 13.11.1987 declared 1.3524 hectares of land as surplus. Aggrieved by this order, the petitioner preferred an appeal no. 2 of 1986 -87 (Pooran Singh vs. State of U.P.). The Additional Commissioner, Meerut Division Meerut decided the same by the order dated 23.02.1988 declaring 1.4452 hectares of land as surplus. The land declared surplus was enhanced on the ground that the Prescribed Authority had wrongly found that the area of plot nos. 165, 170 and 171 mentioned in Form 3 -A to be incorrect. It is on account of this correction that the area which was declared surplus by the Prescribed Authority stood enhanced by the appellate order.;