Rajesh Tandon, J. - (1.)Heard Sri V.N. Agarwal, Advocate and Sri K.C. Tiwari, Counsel for the petitioners/review applicants and Sri Jagdish Prasad Counsel for the respondents.
(2.)The petitioners have filed the present review application for review of the judgment and order dated 6.12.2006 passed in Writ Petition No. 11 T.B. of 2000 (MS).
(3.)The grounds alleged by the review applicants for review of the judgment are that Sri Ratan Lal Bali filed an application under section 198 (4) of U.P.Z.A. & L.R. Act for cancellation of Patta granted by Land Management Committee on 17.6.1963 in favour of the petitioners for Aabadi purposes in respect of Khasra No. 168 measuring 0.62 acre. The said application was rejected by the Additional Collector, Nainital on 23.6.1983 with the findings that there has been no violation of the rules in granting Patta. Respondent Sri Ratan Lal Bali filed appeal before the Commissioner Kumaon Division Nainital which was dismissed on 23.6.1983. Sri Ratan Lal Bali thereafter filed Revision No. 85 of 1984-85 before the Board of Revenue at Allahabad. The revision was allowed vide order dated 11.6.1990 and order dated 23.6.1983 and 6.5.1985 were set aside. Feeling aggrieved by the order-dated 11.6.1990 passed by Board of Revenue a writ petition was filed before this Court, which was dismissed on 6.1.22006.
;