SMT. CHANDRAKALA Vs. STATE

JUDGEMENT

(1.) This revision petition has been filed by Smt. Chandrakala against the order dated 24-7-1979 by the learned Commissioner, Faizabad Division, Faizabad, recommending that be revision petition against the order of the learned trial court dated 16-12-1978 be dismissed.

(2.) I have heard the learned counsel for the parties and have also perused the record.

(3.) The learned trial court by its order dated 10-12-1978 cancelled the lease in favour of the revisionist on the ground that Smt. Chandrakala was not landless and being the daughter of the Pradhan, no permission of the SDO had been obtained before the lease. It appears that the land was allotted in 1966 and arising out of the mutation proceedings, the Settlement Officer (Consolidation) referred the case by the order dated 15-9-1967 for cancellation of the lease and this matter went up to the Board and by order dated 11-9-1975, it was sent back to the learned trial court.