SITA RAM Vs. BHURWA

JUDGEMENT

(1.) THIS is a revision petition against the judgment and order, dated 31-3-1998, passed by the learned Additional Commissioner, Jhansi Division, Jhansi, in revision No. 95/15 of 1994-95 Sita Ram etc. v. Bhurwa etc., dismissing the same and confirming the judgment and order, dated 15-4-1995 passed by the learned trial Court in a suit under Section 176 of the UPZA & LR Act (hereinafter referred to as the Act).

(2.) I have heard the learned Counsel for the revisionist and have also perused the record, on file. At the very outset, it is partition to mention here that consequent upon the amendment of Section 333 of the Act, vide U.P. Land Laws (Amendment) Act XX of 1997 which is operative w.e.f 19-8-1997 a second revision by the same person or persons before the Board is prohibited. A bare perusal of the record on file clearly reveals that after the substitution of heirs was allowed by the learned trial Court on 15-4-1995 being within time, a revision was preferred by Sita Ram etc. before the learned Additional Commissioner, which stood dismissed vide his order, dated 31-3-1998 and therefore, it is against this order that the instant revision petition has been preferred by the same Sita Ram etc. from the Board. It is, in fact a second revision which is not admissible in law and therefore, this revision petition being a second revision, very richly deserves dissmissal outright in limine, being not maintainable.