SOMVATI Vs. BHUMI PRABANDHAK SAMITI

JUDGEMENT

(1.) This revision is filed by Smt. Somwati and Kamla Prasad against the order of Additional Collector dated 15-7-1997.

(2.) The facts are : Kamla Prasad and others move an application under Sec. 198 (4), Z. A. and L. R. Act in the court of Collector, Allahabad. It is alleged allotment of land in favour of Bhuare and others is highly irregular for various reasons. The application is transferred to Additional Collector for disposal. On 15-7-1997 Additional Collector Sri Rakesh holds application is not maintainable as applicant is not prima facie an aggrieved person, However, he orders as suo moto action is be sought. Tahsildar to investigate whether applicants are eligible persona and to submit a report. Aggrieved by the order a revision directly in this Court. It is maintainable 1983 ALJ 497.

(3.) Heard the Counsel for the applicant.