S.P. Srivastava, J. - (1.) Heard the learned counsel for the petitioners and the learned standing counsel representing the respondents.
(2.) Perused the record.
(3.) The petitioners feel aggrieved by an order passed by the Prescribed Authority under the U. P. Imposition of Ceiling on Land Holdings Act, 1960 rejecting their objection filed under Section 11 (2) of the aforesaid Act.;