GAJENDRA SINGH Vs. DALJIT SINGH

JUDGEMENT

(1.) THIS application in revision has been filed against an appellate order of the Additional Collector, Ajmer dated 25th Oct , 1959 whereby an order of the S. D. O. Kekri regarding restoration of an application presented before him under sec. 27 of the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955, (herein after referred to as the Act) was upheld.

(2.) A preliminary objection has been raised as to the maintainability of the revision which is bound to prevail. There is no provision in the Act for the exercise of the revisional jurisdiction by any court or officer. Sec. 66 lays down that an order of the Sub-Divisional Officer under the Act may be challenged in appeal before the Collector whose decision thereon shall be final. An order of the Collector, not being an order in appeal, may similarly be challenged before the Chief Commissioner (now the Board of Revenue) whose decision thereon shall be final. This section, therefore, expressly lays down that the order passed in appeals provided by the Act shall be final. Sec. 78 (2) further lays down that except as otherwise provided in this Act no order of the State Government, Sub-Divisional Officer, Collector, Compensation Officer, or the Compensation Commissioner under the Act shall be called in question in any court. The term 'court' includes the Board of Revenue as well. For these reasons we hold that this revision is incompetent and is hereby rejected. .