- (1.) Heard learned counsel for the petitioner and learned State Counsel.
(2.) Under challenge in this petition is an order dated 22.09.2006 passed by the Prescribed Authority (Ceiling)/Additional Collector (F and R), Unnao whereby an area of 0.667 hectare from the entire tenure of the petitioner has been declared to be surplus in the proceedings drawn against the petitioner under U.P. Imposition of Ceiling on Land Holdings Act (hereinafter referred to as 'the Ceiling Act').
(3.) The petitioner has further challenged the order dated 13.11.2006 passed by the Appellate Authority whereby the appeal preferred by him against the order of the Prescribed Authority has been dismissed.;