RAJINDRA PAL SHARMA Vs. COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Proceedings under Sec. 198-A of U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as "the Act") were initiated against petitioner, which resulted in passing of an eviction order by the Assistant Collector, First Class, Khatima on 15/5/2018.

(3.) Petitioner challenged the said order by filing revision petition under Sec. 333 of the Act. His revision petition has been dismissed by the Commissioner Kumaon, Nainital vide order dtd. 27/6/2018 on the ground that since remedy of appeal is available to the petitioner, therefore his revision petition is not maintainable. Thus, feeling aggrieved, petitioner has approached this Court.