ROSHAN DASS Vs. LALCHAND

JUDGEMENT

(1.) THIS revision has been filed against an order of the learned Additional Commissioner, Bikaner dated 27. 1. 59. A preliminary objection has been raised by the learned counsel for the opposite party about the maintainability of this revision on the ground that under the Rajasthan Consolidation Act, 1954 or the Rajasthan Colonisation (Gang Canal Lands Permanent Allotment) Rules, 1956 and a further amendment thereto under notification No. F. 6 (77) Rev. 1/54 dated 17. 9. 57, there was no provision for the filing of a|revision to the Board of Revenue. It was pointed out that under the said amendment and notification the decision of the Commissioner in such matters was final and no appeal or revision lay against that order. Further it was also stated that as this was a matter relating to the allotment of land which was of a nonjudicial nature, the Board of Revenue was not competent to hear a revision petition as provided in sec. 83 of the Rajasthan Land Revenue Act. These contentions are well founded and could not be controverted by the learned counsel for the applicant. THIS being so, the revision petition is dismissed as being incompetent. .