- (1.) SRI Krishna Mohan, Advocate has filed this review petition against the judgment dated 30-5-95 passed by learned Member Sri Nriuendra Mishra in Revision No. 120 of 86-87/district Muzaffarnagar.
(2.) HEARD the learned Counsel for the parties and perused the record carefully. The learned Counsel for the ap­plicant-petitioner argued that the proceedings initiated under Section 198 (6) of U.P.Z.A. and L.R. Act are time barred and the conclusion arrived at by the learned trial Court is vitiated in law.
(3.) THE complainant is also not an aggrieved persons hence he cannot file an objection for cancellation of Patta. Learned Member in his judgment dated 30-5-95 has very clearly mentioned in the last para that the allotment was made on 18-10-81 and complaint was already enter­tained on 18-11-81. As per the provisions of Section 198 (6) of the Act which clearly Erovides that in case of allotment of land efore November 10, 1980 the period would be before the expiry of seven years from the said date and in case of an allot­ment made on or after the said date before the expiry of a period of five years from the date of such allotment upto November 11, 1987 whichever is less and R.D. 1994 page 540 in which Larger Bench, Board of Revenue has very categorically laid down that the limitation would be counted on that basis. The findings of the learned Member needs no interference and is con­firmed by this Bench.;