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 petitioners are the sons of the late Sri Chaturbhuj Sharma, who was treated as the tenure-holder and to whom the notice under Section 10 (2) of the Act was issued. Sri Chaturbhuj Sharma filed objections. They were decided by the Prescribed Authority by his order dated 10-7-1976, a true copy whereof is annexure 4 to the petition. Thereafter an appeal was filed by said Sri Chaturbhuj Sharma and the same was dismissed by the appellate court by its judgment dated 16-1-1978, a true copy whereof is annexure 7 to the petition.
(3.) Now the petitioners, who are the sons of Sri Chaturbhuj Sharma, have come up in the instant petition and in support thereof, I have heard Sri R. B. Mehrotra learned counsel for the petitioners. In opposition, learned Standing Counsel has made his submissions.;