Sudhir Agarwal, J. - (1.) Heard Sri Ajit Kumar, learned counsel for petitioners and learned Standing Counsel for State-respondent.
(2.) Writ Petition No.2920 of 1985 (hereinafter referred to as "First Petition") has been filed under Article 226 of Constitution by Gulzar Singh son of Mahendra Singh seeking a writ of certiorari for quashing order dated 01.02.1985 (Annexure-1 to writ petition) passed by Prescribed Authority, (Ceiling) Pilibhit, whereby it has rejected application dated 07.01.1985 filed by petitioner whereby a request was made to recall earlier orders passed by Ceiling Authorities under provisions of U. P. Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as "Act, 1960").
(3.) Writ Petition No.3108 of 1985 (hereinafter referred to as "Second Petition") has been filed by Kashmir Singh, son of Ajit Singh, challenging orders dated 06.02.1984 (Annexure-4 to writ petition) passed by Prescribed Authority, (Ceiling) Pilibhit; dated 23.10.1984 (Annexure 2 to writ petition) passed by Prescribed Authority, Pilibhit and dated 05.12.1984 (Annexure-3 to writ petition) passed by Special Judge/Additional Sessions Judge, Pilibhit (hereinafter referred to as "Appellate Authority"), dismissing petitioner's appeal holding that he has no locus standi to file the said appeal.;