RAJES KUMAR,J. - (1.) BY means of present writ petition, the petitioners are challenging the order of the Additional Commissioner (Judicial), Gorakhpur Mandal, Gorakhpur dated 12.1.1999 by which he has rejected Ceiling Appeal No. 79/63/36/M-1996 filed by the petitioners against the order of the Prescribed Authority dated 30.3.1996 declaring the surplus land.
(2.) HEARD Sri A.P. Tiwari, learned counsel appearing on behalf of petitioners and learned Standing Counsel. Learned counsel for the petitioners submitted that in reply to the notice under Section 10 (2) of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as the "Act") the petitioner filed objection which is Annexure-1 to the writ petition. In the objection it was stated the land mentioned in List-A was unrelated land inasmuch as there was no facility of irrigation; the land mentioned in List-B various persons have constructed their houses, therefore, it is a Abadi land; the land mentioned in List-C on the spot is Bhita, Road, Banjar, Public and Khalihan which have been shown as irrigated land; the land mentioned. in List-D has been taken for the Harijan residence in the year 1975 on which the Scheduled Caste persons are living and the same did not belong to the petitioners; the lands shown in the Schedule-E have been transferred in favour of various persons; the land mentioned in List-F is grove land. He submitted that despite the aforesaid objection, no spot inspection was made. Therefore, the petitioners have moved application on 10.9.1990 for the spot inspection for the purposes of verification and further an application was moved on 18.7.1992. Despite the aforesaid two applications, no spot inspection was made and the Prescribed Authority illegally treated unrelated land as irrigated land and has not excluded those lands which did not belong to the petitioners. He submitted that before the Appellate Authority it was also submitted that in the consolidation proceeding, the land of the petitioners has been substantially reduced and therefore, such lands which have been excluded in the consolidation proceeding should not be considered for the ceiling purposes. To verify the claim whether the land was irrigated or non-irrigated, spot inspection was necessary, he relied upon the decisions of this Court in the case of Chhabilal v. State of U.P. and others, 1994 RD474, in the case of Rama v. State of U.P. and others, 1994 RD 479, in the case of Swamidin v. State of U.P. others, 1996 RD 320, in the case of Chandra Bhan v. State of U. P. and others, 1995 RD 410 and contended that the land which has been excluded in the consolidation proceeding should also be reduced in the ceiling proceeding. He also relied upon the decision of this Court in the case of Mahesh Prasad Awasthi v. State of U.P. and others, 1993 AWC 666.
(3.) LEARNED Standing Counsel relied upon the order of the Appellate Authority and Prescribed Authority.;