Sudhir Agarwal, J. - (1.) Heard Sri Shashi Nandan, Senior Advocate assisted by S/sri A.K. Singh, Alok Kumar Yadav, A.B. Sinha, learned counsel appearing for petitioners in the Bunch and Sri B. Dayal, learned counsel for Meerut Development Authority (hereinafter referred to as "MDA") and Sri Sanjay Kumar Goswami, learned Additional Chief Standing Counsel for State.
(2.) Writ Petition No. 3905 of 1987 (hereinafter referred to as "First Petition") has arisen from judgment and order dated 19.11.1986 (Annexure-8 to the writ petition) passed by Additional Commissioner, Meerut Division, Meerut (hereinafter referred to as "Appellate Authority") in Appeal No. 53 of 1985-86, declaring 747 bigha 17 biswa and 17 biswansi land as surplus and confirming order dated 30.01.1982 passed by Prescribed Authority, Meerut in Case No. 3 under the provisions of U.P. Imposition Of Ceiling On Land Holdings Act, 1960 (hereinafter referred to as "Act, 1960").
(3.) Petitioner- M/s Jaswant Sugar Mill Limited, Baghpat Road, Meerut (hereinafter referred to as "Petitioner-Company") was running a Sugar Mill which was taken over by State Government under the provisions of U.P. Sugar Undertakings (Acquisition) Act, 1971 (hereinafter referred to as "Act, 1971"). Petitioner-Company also owned an Agricultural Farm known as "Pootha Farm" and another Unit namely "Straw Board" which continued under the management of Petitioner-Company.;