NAUBAT SINGH Vs. BOARD OF REVENUE AND ORS.

JUDGEMENT

(1.) HEARD Mr. S.C. Madhyan, learned Counsel for the Petitioner and learned Standing Counsel.

(2.) THE Petitioner filed a complaint against the Respondents under Section 198(4) of Uttar Pradesh Zamindari Abolition and Land Reforms Act for cancellation of pattas as the same were 'farji' and further no procedure was followed as prescribed in the Rules. The District Magistrate, Bu -landshahr by means of the order dated 31.3.1994 allowed the application and cancelled the pattas granted in favour of the private Respondents. Aggrieved by the order dated 31.3.1994 they filed a revision No. 40/94 -95 before the Respondent No. 2 who by means of the order dated 30.7.1996 made reference to the Respondent No. 1 which was allowed and the order dated 31.3.1994 was set aside. The matter was remanded to the Collector for decision afresh vide order dated 20.8.2003.

(3.) AS evident from narration of the facts given above, it reveals that the Petitioner has made a complaint and on his complaint, the District Magistrate has taken action. In the circunastances, the Petitioner cannot have any grievance in the matter and he is not an aggrieved person, rather he is a person annoyed.