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 No. 1 Smt. Rama Nandi is the daughter of one Girwar Singh deceased and the other petitioners are the grandsons of the said deceased tenure-holder.
(3.) A notice dated 22-4-1975, was issued to the said tenure-holder Girwar Singh under Section 10 (2) of the Act and objections were filed to the said notice. By his order dated 18-3-1975, the Prescribed Authority allowed the objections and discharged the notice under Section 10 (2) of the Act. A true copy of the said order dated 18-3-1975, is Annexure 1 to the petition. Thereafter, in January 1976, another notice under Section 10 (2) of the Act was issued to the said tenure-holder. A notice under Section 10 (2) of the Act was also issued to the petitioner No. 1. The notice, which was issued to Girwar Singh, the deceased tenure-holder, was served on 21-1-1976, on Satyapal Singh who was the son-in-law of the said tenure-holder. It is stated in para 4 of the petition "the said Girwar Singh had died almost one year before the notice".;