- (1.) THIS writ petition is directed against the judgement of the Additional Civil Judge Bijnor, dated 13-5-76 in Revenue Appeal No. 243/75, Jitendra Vir Singh v. State of U.P.
(2.) THE prescribed authority through its judgement dated 28-2-75 has declared 35.95 acres surplus area of the petitioner. The only point which appears to have been argued before the appellate authority was that the petitioners wife Smt. Vinod Kumari had executed certain sale deeds on behalf of her sons which were wrongly ignored by the prescribed authority. The same point has been urged before me.
(3.) THE learned counsel for the petitioner has also contended before me that his unirrigated land has been wrongly treated as irrigated one.;