TOFAN SINGH Vs. L.M.C. AND OTHERS

JUDGEMENT

(1.) This is a reference under Sec. 333-A of the UP ZA and LR Act made by the Additional Commissioner, Agra Division, Agra in revision No. 61 of 1986 preferred against the order dated 6-21986 passed by the Additional Collector Mainpuri in a case no. 124/84-85 Prabhu Dayal Vs. Tofan Singh , under Sec. 198 (4) of the UP ZA and LR Act.

(2.) The facts of the case in brief are that on the complaint made to the Collector by one Prabhu Dayal seeking cancellation of allotment of Gaon Samaj land made in favour of the revisionist, Tofan Singh in respect of plot no 2865 (10 decimals) situated in village Bhadana Pargana Mustafabad district Mainpuri, proceedings under Sec. 198 (4) were initiated. After necessary enquiry the Additional Collector Mainpuri passed the impugned order dated 6-2-1986 cancelling the allotment made in favour of the revisionist and reverted the land to the Gaon Sabha. Feeling aggrieved Sri Tofan Singh allottee came to the court of Additional Commissioner in the present revision.

(3.) I have heard the learned counsels for the parties and have gone through the record.