- (1.) PARITOSH K. Mukherjee, J. The writ petition was heard in part on April 25, 95 in Court No. 34, and, thereafter, hearing of the petition was adjourned on the prayer of learned counsel, appearing for the petitioner Smt. Archana Srivastava.
(2.) TODAY, this matter has come up again for hearing in the presence of Smt. Archana Srivastava learned counsel holding the brief of Sri Pankaj Srivastava, learned counsel for the petitioner and Shri Ram Lal, learned Standing Counsel for the State of U. P. b But at the same time, before the argument in the case could be started, learned standing counsel expressed his inability just because of non-supply of case file by the standing counsel's office. This matter is pending since 1988. As such, this Court is not prepared to grant any further adjournment in the case, as it has appeared from time to time in my list from March 28, 1995 till April 25, 1995, and, remained heard in part. Accordingly, by the consent of learned counsel appearing for the parties, matter is taken up for final disposal.
(3.) WRIT petition is directed against the order dated January 29, 1986, passed by the Prescribed Authority (Ceiling), Banda, being respondent No. 3, contained in Annexure-7 to the writ petition, which has been affirmed by the order of the Additional Commissioner, Jhansi Division, Jhansi dated February 15, 1988. According to Smt, Archana Srivastava, the impugned order passed by the Prescribed Authority, which has been affirmed by the appellate order suffers from manifest error, as has been enumerated in the ensuing paragraphs.;