K.P. Singh, J. - (1.) This writ petition is directed against the judgment of the IInd Additional District and Sessions Judge, Bareilly dated 13-1-1971 in Ceiling Appeal No. 283 of 1976, Mahendra Singh and others v. State of U. P.
(2.) The Prescribed Authority through its judgment dated 19th June, 1976, had declared 28.57 hectares irrigated land as surplus area of the petitioner No. 1.
(3.) Shorn of unnecessary details the petitioner Mahendra Singh is purchaser of plots Nos. 493/2 and 493/3 from Kali Char an, son of Teeka Ram, resident of village Amirnagar, Tehsil Nawabganj through a sale deed dated 24-9-1971. Petitioners Nos. 2 to 26 are pattedars of holdings standing in their names from Pradhan of village Gularia. It appears that petitioner Mahendra Singh was found in possession over all the plots, hence the ceiling authorities treated him real tenure holder and served a notice under Section 10, sub-section (2) of U. P. Imposition of Ceiling on Land Holdings Act (hereinafter referred to as 'the Act).;