(1.) The facts as per exposition are : On 20 12 1993 Land Management Committee passes a resolution for allotment of agricultural land in favour of Smt Sada Pyari and others. The resolution and documents are submitted to Sub-Divisional Officer for his approval. On 25.3.1994 he disapproves the proposal on a report of Tahsildar dated 23.3.1994.
(2.) Aggrieved by the stunning order Smt. Sada Pyari and others filed a revision in the Court of Commissioner. On 29-1-1996 a reference by Additional Commissioner to rescind the order: to accord approval to resolution dated 20-12-1993 The submitted reference dockets, here for a definitive and a final decision on merits.
(3.) Heard the counsel for the revisionists, the other side is absent.