SALIM AHMAD Vs. RAM NATH

JUDGEMENT

(1.) THIS is a revision preferred against an order dated 6-2-1996 passed by learned Additional Commissioner, Allahabad Division, Allahabad whereby a restoration application moved against the order dated 29-3-1993 has been dismissed.

(2.) BRIEFLY stated the facts of the case are that a proceeding under Section 198(4) of the UPZA and LR Act was instituted in respect of plot No. 240 area 4 biswas situate in village Daulatpur Pargana Kotia Gunar Tehsil Bindki District, Fatehpur. The cancellation proceeding of lease granted in favour of above said plot was moved on the ground that the land in dispute being Qabristan allotted them without Agenda, Munadi and allottees being in eligible that the same should be cancelled. The notice as per rules were issued to the alleged allottees who did not appear to contest the proceedings hence ex parte order was passed cancelling the leases. Aggrieved by the said order of Additional Collector, Fatehpur a revision on being preferred before the Commissioner Allahabad Division, Allahabad therein, as stated above order dated 29-3-1993 was decided by the learned Additional Commissioner rejecting the restoration application.

(3.) AS nobody appeared on behalf of the opposite-party to contest the revision despite proper service hence the revision is heard and decided ex parte against the opposite-parties.