- (1.) Heard learned counsel for the parties and perused the record.
(2.) The petitioners have preferred this writ petition for quashing the impugned exparte order dated 9.9.1981 and the entire proceedings relating to Ceiling Case No. 1992/54/81, State of U.P. Versus Narayan Das, passed by respondent no.2, Prescribed Authority, Urban Land Ceiling, Bareilly and for declaring the same to have abated in accordance with the provisions of the Repealing Act, 1999. It has also been prayed that the respondents may be directed not to dispossess the petitioners from their holding by use of force.
(3.) For ready reference, the impugned exparte order dated 9.9.1981 is reproduced below. 588032-1;