VISHWA MITRA TANDON Vs. STATE

JUDGEMENT

(1.) Vishwa Mitra Tandon has filed this revision against the order dated 1.7.1999 passed by learned Additional Commissioner, Bareilly Division.

(2.) The learned Additional Commissioner, Bareilly, has dismissed the revision on the ground that the allotment made in the matter of fisheries patta, Revenue Court has no jurisdiction to entertain any revision. If the allottee is aggrieved by the finding of the learned trial court regarding cancellation or otherwise the order passed by it, the only course open is to file a writ petition before the Honourable High Court. The same view has been held by the Honourable Member Sri Brijendra Singh, Revision No. 26 of 1990-91, dated 18.3.1997 which is reported in 'Vidhi Nirnay' at p. 411. The finding of the learned Additional Commissioner is well founded and needs no interference.

(3.) I, therefore, dismiss the revision on this ground and uphold the findings given by the learned Additional Commissioner, Bareilly.