Jagdish Sahai, J. - (1.) THIS case has been laid before this Full Bench on a reference made by a Division Bench.
(2.) RAJA Yuveraj Datt Singh of Oel is a Bhumidhar within the meaning of the U. P. Zamindari Abolition and Land Reforms Act (hereinafter referred to as the U. P. Z. A. and L. R. Act) as also a tenure-holder of a large number of plots within the meaning of the U. P. Imposition of Ceiling on Land Holdings Act. 1960 (hereinafter referred to as the Act). He is said to have been possessed of 2510.96 acres of land. He made certain transfers., from the land held by him after the 20th of August 1959. In connection with the proceedings under the Act, admittedly he filed no statement under Section 9 of the Act. The Prescribed Authority proceeded itgainst him under Section,10 of the Act and iprerJared a statement. A notice in C. L. H. Form 4 was issued to Raja Yuveraj Datt Singh who filed objections to the statement and stated clearly in his objections thai he wanted to retain plots situate in village Oel, in his ceiling area. This objection was rejected and Raja Yuveraj Datt Singh was alloted land in villages Sunsi and Barter.
(3.) RAJA Yuveraj Datt Singh's appeal was dismissed and the order of the Prescribed Authority was upheld by the District Judge, Kheri. Thereafter he filed writ petition No. 296 of 1965 in this Court. This writ petition was dismissed by B. N. Nigam, J., on 21st of April. 1966. This led to the filing of the instant special appeal against the judgment of B. N. Nigam, J. dated 21st of April, 1966,;