DEEWAN RAM Vs. POORAN LAL

JUDGEMENT

(1.) Mr. Deepak Bhatt, learned counsel for the petitioner.

(2.) Petitioner purchased agricultural land situate in Village Ladfoda Malla, Patti Sarna, Tehsil Dhari, District Nainital by a registered sale deed dtd. 24/8/2016. He filed an application under Sec. 34 of U.P. Land Revenue Act, 1901 for mutating his name in the revenue record. The said application, however, was rejected on technical ground by Tehsildar, Dhari vide order dtd. 15/1/2019. Petitioner filed revision under Sec. 219 of U.P. Land Revenue Act before Board of Revenue. His revision has been summarily dismissed as not maintainable by Member (Judicial), Board of Revenue vide order dtd. 18/12/2021, without notice to the other side. Thus, feeling aggrieved, petitioner has approached this Court.

(3.) Learned counsel for the petitioner submits that Board of Revenue erred in dismissing petitioner's revision merely on the ground that remedy of appeal is also available to petitioner. According to him, revision lies even in cases where appeal lies but has not been preferred by the aggrieved party. Sec. 219 of U.P. Land Revenue Act deals with Revision and reads as under:-