Sudhir Narain, J. - (1.) This writ petition is directed against the order dated 27.12.1981 passed by the Prescribed Authority and the order dated 14.3.1983 passed by the IInd Additional District Judge, Varanasi, respondent No. 2 partly dismissing the appeal of the petitioner,
(2.) The facts of the case in brief are that the proceedings under U. P. Imposition of Celling on Land Holdings Act, 1960 (in short referred to as the Act) were initiated against the petitioner. He was issued a notice under Section 10 (2) of the Act proposing 38.113 acres of land as surplus land. The prescribed authority by its order dated 27.12.1981 declared 38.033 acres of irrigated land as surplus land of the petitioner. The petitioner filed appeal against this order. Respondent No. 2 has partly allowed the appeal by order dated 14.3.1983. The petitioner has filed instant writ petition challenging the part of the order whereby his appeal has been dismissed.
(3.) I have heard Shri Faujdar Rai, learned counsel for the petitioner and the learned standing counsel on behalf of State of U. P.;