- (1.) Heard Sri Mansoor Ahmad, learned counsel for the petitioner and the learned Standing Counsel representing the State-respondents.
(2.) This writ petition arises out of proceedings under Urban Land (Ceiling and Regulation) Act, 1976 (herein after referred to as Act 1976).
(3.) Undisputed facts, as they cull out from the pleadings, are that plot no. 52 area 1.62 acres, plots no. 22 and 143 situated in village Mau, Tehsil and District Moradabad and plot no. 44 area 0.85 acres situate in village Harthala, Tehsil and District Moradabad was originally recorded in the name of Ghasi Ram son of Behari (predecessor-in-interest of the present petitioners no. 1 to 5) and one Buddha son of Behari.;