- (1.) Heard learned counsel for the petitioners and Shri Pradeep Singh Sisodia for the caveator respondent no.5 as also the learned Standing Counsel for the State-respondents.
(2.) It has been submitted that in so far as the respondent no.6 is concerned, he is a proforma party not affected by the impugned order. Under the circumstances and with the consent of the parties, the writ petition is being disposed of finally without calling for a counter affidavit. The writ petition is directed against the order dated 16.02.2019 passed by the respondent no.2, the Additional Commissioner, Meerut Division, Meerut and the order daed 29.04.2017 by respondent no.3. Counsel for the respondent no.5 states hat he has also filed writ petition, challenging the impugned order.
(3.) The order impugned has been passed by the Additional Commissioner, respondent no.2, in proceedings drawn after issuing notice to the parties under Section 166/167 of the U.P. Zamindari Abolition and Land Reforms Act and thereby land regarding which notice was issued has been directed to be recoded as ceiling surplus land under class 4 Ka(Kha).;