SMT. SUMITRA DEVI Vs. ALE HASSAN

JUDGEMENT

(1.) This reference by Additional Commissioner Sri Brijendra Singh is hereby the order dated 25-3-1994 whereby he recommends that order of trial Court dated 24-7-1993 he set aside as respects recall of an approval for allotment of an agricultural lease.

(2.) On 30-6-1992 Assistant Collector Incharge of the sub-division accords his approval to allot an agricultural lease to Smt. Sumitra Devi, Smt. Savitri Devi, Smt. Gayatri Devi and Mayadin. A complaint and an inquiry. Tahsildars report dated 21-7-1995 reveals land has not vested in Gaon Sabha and the resulting of Land Management Committee is beside the point. Consequently on 24-7-1993 Sub-Divisional Officer out rightly upturns the approval dated 30-4-1992. Aggrieved by the order Smt. Sumitra Devi and others protest their grievance in a revision.

(3.) On 25-3-1995 Additional Commissioner Shri Brijendra Singh forwards a reference to set aside the order of trial Judge as controvery is accessible to an inquiry under Sec. 198 (4) Z. A. Act. The reference dockets here for a final and definitive decision.