- (1.) This writ petition has come up for admission. However, with the consent of learned counsel for the parties, the case is being disposed of finally, in accordance with Rules of the Court.
(2.) By means of the present writ petition, the petitioners have challenged orders dated I5th April, 1988 passed by Additional Commissioner, Jhansi Division, Jhansi and January 30. 1986 passed by Prescribed Authority, Banda.
(3.) The facts, giving rise to the present petition, in brief, are that by order dated January 30, 1986, the Prescribed Authority declared 7.27 acres land of father of the petitioners Nos. 1 and 2 as 'surplus'. The aforesaid order was challenged in appeals on the plea that plot No. 252, having an area of 5.65, plot No. 412, area 10.18 are recorded in the names of petitioners Nos. I and 2, plot No. 254, area 5.44 is recorded in the name of petitioner No. 2 and plot No. 412, area 0.86 is owned by petitioner No. 3, which is self-acquisition. Petitioners Nos. I and 2 have been living separately from their father, late Jagjeet, for the last more than 30 years. The grounds of objection taken in the appeal are mentioned in paragraph 5-A, 5-B and 5-C of the writ petition.;