STATE Vs. LAYAK SINGH

JUDGEMENT

(1.) THIS revision has been filed against the order dated 24-3-1990 passed by the Additional Commissioner, Agra Division, in a revision, filed against the order dated 28-2-1987 passed by the trial Court in a case under Section 198(4), U.P.Z.A. and L.R. Act.

(2.) THE facts of the case are that the present proceedings were initiated on the application moved by the Gaon Sabha/State on the ground that the leases granted in favour of opposite parties be cancelled as they had not been granted in accordance with law. Notices were issued and objections were filed. The trial Court after considering the evidence on file and hearing to the parties rejected the application of State and confirmed the leases granted in favour of opposite parties, vide the order dated 28-2-1987. Against this very order, the State went in revision before the Commissioner, Agra Division, which had been heard and decided by the Additional Commissioner on 24-3-1990 and dismissed the revision. So, the second revision has come up before this Court.

(3.) FROM the perusal of file, I find that both the Courts below have recorded concurrent finding that the complainants are not the aggrieved person and the leases have been granted in accordance with law. Here, the Counsel for the revisionist has failed to show any illegality, irregularity or jurisdictional error in passing the aforesaid impugned orders. In the circumstances, the instant revision has got no force and deserves to be dismissed.