SATYA NARAIN Vs. MEWA LAL

JUDGEMENT

(1.) The facts are: A legal action on an application begins to confer title envisaged under Sec. 122-B (4-F), Z. A. Act. On 6-7-1989 Sub-Divisional Officer grants title by simply writing 'approved' in favour of Mewa Lal.

(2.) Aggrieved by the order a restoration application by Satya Narain and others on 1-2-1993. This is dismissed on 27-3-1996.

(3.) However, against order on merit dated 6-7-1989 a revision. On 27-3-1996 Additional Commissioner Sri S. S. Tripathi rejects it barred by over-run of limitation. Consequently a revision by Satya Narain.