AFTAB AHMAD Vs. LAND MANAGEMENT COMMITTEE

JUDGEMENT

(1.) This is a revision against the order of the Additional Commissioner, Meerut Division, Meerut dated 19.5.1982 dismissing the revision of the revisionist filed against the order of the Assistant Collector 1st Class, Bulandshahr dated 22.9.1980 in case No. 17/1951, 93/201 under Sec. 115-P of U.P. Act No. 1 of 1951.

(2.) The facts of this case in brief are that a patta for constructing a house was made in favour of the revisionist by the L.M.C. in 1975. On an application of the opposite party namely Ahmad Ali and others the patta was cancelled after due hearing on the ground that the land was not abadi but was rasta and no patta for constructing a house could be executed about such land. The same order was upheld in revision, hence this revision.

(3.) Heard the learned Counsel for both the parties. Perused the record.