RAM DEEN Vs. STATE

JUDGEMENT

(1.) RAMDEEN and Shripal have filed this revision against the order dated 28-10-02 passed by the SDO, Bindki by which the names of revisionists have been expunged from class-3 of khatauni.

(2.) THE learned Counsel for the revisionists argued that no notice was issued before passing the said order hence the case should be remanded. He further argued that the land in question is not public utility land.

(3.) I have gone through the file carefully. It is clear that the said order has been passed by the SDO without issuing any notice to the revisionists; hence the revision is allowed, the order of SDO dated 28-10-02 is set aside. The parties shall be present in the Court of SDO, Bindki on 30-6-05 failing which the SDO will be free to pass order on the basis of evidence available. Let the record be returned forthwith and this Court's file to consigned to record room. Revision allowed.