SHEO PRASAD Vs. RAJA

JUDGEMENT

(1.) THIS revision has been filed by Sheo Prasad and others against the order dated 31-1-90 passed by learned Additional Commissioner, Jhansi, in Revision No. 11/12 of 1988-89 arising out of proceedings under Section 198(4) of the U.P.Z.A. and L.R. Act.

(2.) BRIEFLY the facts of the case are that sheo Prasad and others moved an application for cancellation of leases granted in favour of Raja and others. The trial Court rejected the application. Revision filed by Sheo Prasad and others was also dismissed by the learned Additional Commissioner. Hence the present revision.

(3.) FROM a perusal of the material on record it is evident that the leases have been granted after complying the relevant provisions of the rules on the subject. The trial Court considered the matter in detail and that the allotments had been made according to rules and that there was no illegality therein. The learned Additional Commissioner has agreed with the view of the trial Court.