- (1.) The petitioners have filed the instant writ petition seeking a relief to quash the show cause notices dated 7.4.1986 and 10.8.1989 Annexures 7 and 9 to the writ petition on the ground inter-alia that the petitioners are agriculturists and the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (in short 'the Act of 1973') is made applicable to their agricultural land in dispute.
(2.) It is alleged in para 4 of the writ petition that after coming into force of the Act of 1973 the petitioner No. 1 submitted the return u/S. 10 of the Act of 1973 before the respondent No. 2. The respondent No. 2 u/S. 11 of the Act of 1973 issued a notice to the petitioner No. 2 that the petitioner No, 2 is holding excess land.
(3.) It is further alleged in para 9 that the ceiling case of the petitioners was decided by order dated 11.7.74 and it was held that the petitioners are holding only 85 Bighas and 16 Biswas of land.;