Anjani Kumar Mishra, J. - (1.) Heard Sri Triveni Shankar, learned Counsel for the petitioners and Sri San -jay Goswami, learned Counsel for the State respondents. The writ petition arises out of proceedings under the U.P. Imposition of Ceiling on Land Holding Act and seeks quashing of the order dated 28.6.1995 passed by respondent No. 1 and the order dated 15.10.1992 passed by the Prescribed Authority. The prescribed authority has dismissed the recall application filed by the petitioners which order has been affirmed by the Appellate Court.
(2.) The Ceiling proceedings under the Act were initiated against the father of the petitioners by means of a notice under Sec. 10(2) of the Act who contested these proceedings alleging that he was not possessed of any surplus land.
(3.) The Prescribed Authority by the order dated 5.2.1976 declared 7.73 acre of land to be surplus in the hands of the tenure holder. This order was affirmed by the Appellate Court vide order dated 6.5.1977.;