MUNNA LAL Vs. STATE OF U P

JUDGEMENT

(1.) N. S. Ravi, Member. This revision has been filed against the order dated 21-5-2003 passed by Collector Lalitpur in a Suit No. 247 of 2001-02 under Section 198 (4) of the U. P. Z. A. and L. R. Act.

(2.) THE main contention of the revisionist is that since the land had been acquired for Govind Sagar Dam Project by Irrigation Department long back in the year 1947 it no more remained Gaon Sabha land therefore no action under Section 198 (4) of the Act can be initiated. secondly, the Patta was granted in the year 1989 whereas action under Section 198 (4) of the Act was initiated in the year 2001 which is highly time barred and on this count also no action can be taken.