GIRDHARI LAL, J. - (1.) THIS revision has been preferred against the order of the learned Commissioner dated 2 -5 -95 in which revision against the order of the Additional Collector dated 29 -9 -94 was dismissed by the learned Commissioner.
(2.) NO body is present on behalf of the revisionist. Lower Courts records were summoned. After perusal of the records it is clear that the land in dispute belongs to village Sekhpur Pargana and Tbhsil Bilaspur and the allottees are resident of village Amir Nagar Pargana and Tehsil Nawabganj district Bareilly. This patta cancellation proceeding was started suo motu by the Collector. It is clear that the lessees are the resident of another district. Hence the orders passed by the Courts below needs no interference.
(3.) REVISION is not fit for admission. It is dismissed. Revision dismissed.;