RAM SAJIWAN Vs. RAM BAHORI

JUDGEMENT

(1.) M. Devaraj This revision has been filed against the order dated 6-6-2003 passed by Additional Commissioner, Allahabad in Revision No. 70 of 1997 by which the restoration application filed by revisionist has been dismissed.

(2.) REVISIONIST is absent. Perused the file carefully. It is clear from the file that first revision filed by the revisionist has already been dismissed. As per the amendment made in U. P. Z. A. and L. R. Act which came into force w. e. f. 18-8-1997 second revision is not maintainable and hence this revision is hereby dismissed as not maintainable. Let this Court's file be consigned to record room. Revision dismissed. .