KAMTA Vs. S.D.O.

JUDGEMENT

(1.) THIS revision has been filed against the order dated 19-2-2004 passed by SDO, Fatehpur by which names of revisionists have been expunged from class-3 of Khatauni.

(2.) THE learned counsel for the revisionists argued that the said order has been passed without giving any notice to revisionists.

(3.) I have gone through the file carefully. It is clear that the land in question is recorded as pond, river and pasture land which are covered under Section 132 of Z.A. Act and these plots cannot be allotted for agricultural purpose and the SDO is quite right in cancelling the leases of asami granted in favour of revisionists. Accordingly this revision is hereby dismissed. Revision dismissed.