D.C.Srivastav, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The prayer in this writ petition is for a direction in the nature of mandamus commanding the respondents 1 and 2 to decide the applications of the petitioner dated 2.2.1981 and 16.6.1983 (Annexures-2 and 3 to the writ petition).
(3.) The facts are that the Prescribed Authority under, the Imposition of Ceiling on Land Holdings Act discharged the notice issued to the tenure holder. An appeal was filed which was allowed by the appellate authority and an area of 7 Bighas 15 biswansis was declared surplus by the appellate authority. A writ petition was filed against the order of the appellate authority which was dismissed by this Court on 25.9.1978 vide copy Annexure-1. Thereafter the petitioner submitted choice through Annexures 2 and 3 before the Prescribed Authority. The said choice was not being decided namely accepted or rejected by the Prescribed Authority hence the necessity for filing this writ petition arose.;