ASHOK KUMAR MATHUR, J. - (1.) PETITIONER has filed the present writ petition challenging the order dated 28 -6 -1980 Ex. 4 passed by the Deputy Secretary, Revenue (Ceiling), Government of Rajasthan under Section 15(2) of the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (hereinafter referred to as the Act).
(2.) PETITIONER is resident of village Gilwala, Tehsil Tibi, District Sri Ganganagar. On enforcement of the Act, the Authorised Officer after holding a detailed enquiry under the provisions of the Act and Rules held that the petitioner was holding 224 bighas, 8 biswas of land. He further held that the petitioner had 8 members in his family and after giving adjustment to the land to which he was entitled to hold, he had 122 bighas, 8 biswas of land as surplus and as such the same may be resumed. Petitioner filed an appeal before the Addl. Collector, Ganganagar and he accepted the appeal in part and rejected the rest of the appeal vide his judgment dated 14 -9 -1976. The Additional Collector held that the petitioner had 47 bighas, 9 biswas of surplus land. Aggrieved against this decision, petitioner preferred an appeal before the Board of Revenue and the learned Member of the Board of Revenue dismissed the appeal vide his decision dated 10 -2 -1978.
(3.) PETITIONER preferred a writ petition before this Court against the decision of the Board of Revenue which came to be listed as D.B. Civil Writ Petition No. 276 of 1978. Learned counsel for the petitioner invited my attention that this writ petition has been disposed of by this Court on July 2, 1985.;