URMILA Vs. GAON SABHA

JUDGEMENT

(1.) THIS is a revision against the order dated 2-7-96 passed by the learned Additional Commis­sioner, Faizabad Division, Faizabad aris­ing out of proceedings for allotment of agricultural land to the revisionist.

(2.) I have heard the learned Counsel for the parties and perused the records.

(3.) AFTER hearing the learned Counsel for the parties and perusing the records, the relevant facts in the instant matter are that a resolution dated 6-12-87 in respect of the allotment of the Gaon Sabha land i. e. that plot No. 370 situate at village Sarai Hridaya Shah, Pargana Amethi, Tehsil Gauriganj, District Sultanpur was passed and the same was sent to SDO, Gauriganj for approval according to law on 30-1-1988, but the approval was not given by the SDO concerned on 19-8-88, hence ag­grieved parties went in revision before the learned Commissioner, Faizabad Division, Faizabad and the revision was heard by the learned Additional Commis­sioner and decided vide the order dated 28-12-88 whereby the revision stood dis­missed. Aggrieved by that order the parties challenged the same before the Board of Revenue U.P., Allahabad which was also dismissed by the then learned Member Sri S.K. Lakhtakiya, vide the order dated 3-12-90 and the review petition was decided in favour of the revisionist by the Division Bench of this Court, whereby the order dated 3-12-90 was quashed and the entire matter was remanded to SDO, Gauri Ganj, for relooking into the matter ac­cording to the relevant provisions laid down for the same, vide the order dated 7-5-93. After the remand of Division Bench on 7-5-93 the matter was reopen by the SDO Gauriganj and file in respect thereof was reconstructed. Reports were obtained from the Naib Tahsildar con­cerned and after then the SDO, Gauriganj, again rejected the resolution passed in favour of the revisionist in respect of the agricultural land, vide the order dated 25-1-94. Again the revisionist challenged the order dated 25-1-94 before the Commis­sioner, Faizabad Division, Faizabad which has been decided by the learned Addition­al Commissioner, Faizabad, vide the order dated 2-7-96 whereby the revision stood dismissed. The revisionist aggrieved by the above order again came before this Court and the same is being heard by this Court.