- (1.) GIRDHARI Lal, J. This revision has been filed against the order dated 21-12-1994 passed by Additional Commissioner, Bareilly in which Addi tional Commissioner has dismissed the revision filed by the present revisionist.
(2.) THIS case was started on the report of the Lekhpal dated 11-6- 92 in which he had reported that revisionist-allottee is absconding. It had also been reported by the Lekhpal that the revisionist was recorded Aspattedar of the ceiling land and the present pattedar is absconding for the last 10 years and Jagtar Singh is in un authorised occupation of the land in dis pute. He had reported that proceedings under Section 186 of the UPZA and LR Act may be initiated. Notice was issued to the present revisionist, but he did not file any objection. Hence, the Tahsildar declared the disputed land as surrendered on 22- 5-1993. Against this order, revision was filed before the Additional Commis sioner and the Additional Commissioner has dismissed the revision. 'hence, the present revision has been filed by the present revisionist. Heard the learned Counsel for the revisionist. It has been argued by the learned Counsel for the revisionist that only khas-ra of one year has been filed. From a perusal of file, it is clear that the revisionist was personally served and he was also present in the Court on 24-9-92 and 22-10-92 but he has not filed any objection against the notice. "section 184 (4) of UPZA and LR Act says that if the bhumidhar with a non-transferable rights or the asami does not appear in answer to the notice or appears but does not contest it, the Tahsildar shall declare the holding as abandoned. "in the present case, revisionist was personally present before the Court but he has not filed any objection against the notice issued to him. In the present cir cumstances, the orders passed by the trial Court and the Additional Commissioner need no interference.
(3.) REVISION has no force and it is accordingly dismissed. REVISION dismissed. .;