M.P.Mehrotra, J. - (1.) This petition arises out of the proceedings under the U. P. Imposition of Ceiling on Land Holdings Act. 1960.
(2.) The facts, in brief, are these: The petitioner was issued notice under S. 10 (2) and he filed objections. They were decided by the Prescribed Authority by his order dated 30-3-1976. It seems that earlier the petitioner had moved an amendment application, which the Prescribed Authority rejected on 9-2-1976. Thereafter the petitioner preferred a revision to the District Judge, Pilibhit, the same was dismissed on 23-12-1976. Thereafter the petitioner claimed that he came to know about the order dated 30-3-1976 as late as on 10-2-1977. Thereafter the petitioner moved for setting aside the order dated 30-3-1976 on 17-2-1977. This prayer was rejected on 21-3-1977 for non-prosecution.
(3.) An appeal against the order dated 30-3-1976 was filed in April, 1977 and the memorandum of appeal was accompanied with an application under S. 5 of the Indian Limitation Act. The appeal itself was filed on 7-4-1977 and the application under S. 5 of the Limitation Act was moved on 9-4-1977. The application was rejected by the Appellate Court by its order dated 28-9 1977, a true copy whereof is Annexure No. 2 to the petition.;