- (1.) RAM Janam Singh, J. U. P. Slate Industrial Development Corpora tion Ltd. has filed this revision against the judgment and order dated 17-3-93 passed by learned Additional Commissioner, Meerut.
(2.) I have heard the learned Counsel for the parties and gone through the records care fully. Briefly staled the lads of the case are that Gala' No. 1168, area 0-18-0, and Gala No. 1175 area 9-3-0 were allotted to the opposite-party Kishori Lal by Bhudan Yagya Samiti, Bulandshahr. The original tenure holder were Bhudhan Yagya Samiti. The order of the Tehsildar dated 30-3-59 as held by both the Courts below was against the provisions of law. State Government in any case is not the owner of the land which is recorded in the name of Bhudan Samiti. It's Management and al lotment etc. will be done by Bhudan Samiti and not by the State Government. The order of the Tehsildar was beyond jurisdic tion. After hearing the learned Counsel for the parties 1 am of the view that both the Courts below have given concurrent findings of fact which need no inter ference. I, therefore, confirm the findings given by both the Courts below and dis missing the Revision No. 150 filed by U. P. State Industrial Development Corpora tion Ltd. , Sarvodaya Nagar, Kanpur. This order will also govern revision No. 200 of 94-95 district Bulandhshar filed by State of U. P. etc. Revision dismissed .;