Devendra Kumar Upadhyaya, J. - (1.) Heard Sri Vivek Raj Singh, learned counsel for the petitioners and learned Standing Counsel representing the State-respondents.
(2.) This petition challenges an order dated 13.08.1987, passed by the Prescribed Authority under Section 10(2) of the U.P. Imposition of Ceiling on Land Holdings Act, 1960 (herein after referred to as ''Ceiling Act'). He has also challenged the order dated 21.09.1992, passed by the appellate authority, whereby the appeal preferred by the petitioners under Section 13 of the Ceiling Act against the order of Prescribed Authority dated 13.08.1987 has been dismissed.
(3.) By means of the orders impugned in this petition, certain area of land belonging to the petitioners has been declared to be surplus.;