SURENDRA NATH BHARGAVA, J. - (1.) PETITIONER was holding agricultural land in Tehsil Ganganagar and so also his wife Jasnailkaur. Petitioner filed a declaration in the ceiling law and the Assistant Collector (Ceiling) by his order dated March 30, 1977, found that the petitioner was having total land of 103 bighas and 10 biswas whereas under the law he was entitled to retain only 62 bighas and 7 biswas of land and found 41.2 bighas of land in excess of the said ceiling limit.
(2.) PETITIONER preferred an appeal (Annx. 2) before the Collector, Sri Ganganagar, and the Additional Collector, Sri Ganganagar, by his order dated 27 -2 -78 affirmed the earlier order and dismissed the appeal. Appeal filed before the Board of Revenue (Annx. 4) was also dismissed by the Board of Revenue by order dated 7 -5 -79 and it is against these orders, the present writ petition has been filed.
(3.) THE State has not filed any reply to the writ petition.;