STATE OF U P Vs. E P SACHARIAH

JUDGEMENT

(1.) THIS petition is directed against order by Sri. K.C. Sharma, learned District Judge, Dehradun dated 5 -5 -1980 who allowed Ceiling appeal No. 55 of 1980 and modified the order of learned competent authority Under Section 4, Sub -clause (4) of Urban Land (Ceiling and Regulation) Act (Act No. 33 of 1976) dated 19 -3 -1980.

(2.) DISPUTED plots are 108, 109 and 114, measuring 2013.48 sq. meters, 1460.76 Sq. meters and 2013.48 Sq. meters respectively situate in Kishanpur, Dehradun. It appears that opposite party No. 1 filed a statement Under Section 6, Sub -clause (1) of the Urban Land (Ceiling and Regulation) Act claiming that no part of the land held by him was excess vacant land within the meaning of this Act. The competent authority prepared a draft statement Under Section 8 of the Act proposing to declare an area measuring 3487.72 Sq. meters as surplus land. An objection was filed by opposite party No. 1 which was repelled and an area measuring 3487.72 Sq. meters was held as surplus land on 19 -3 -1980 vide Annexure No. 1.

(3.) THIS writ petition assails the judgment of the appellate authority.