GIRDHARI LAL, J. - (1.) THIS revision has been filed against the order dated 24-5-99 passed by learned Addition­al Commissioner, Bareilly in which learned Additional Commissioner has rejected the revision filed by Rajiv Kumar.
(2.) NO body is present on behalf of the revisionist. After perusal of the order passed by learned Additional Commissioner it is clear that Rajiv Kumar has filed a revision before the learned Additional Commis­sioner which was rejected on 24-5-99. Being aggrieved by the above order he has filed a second revision before the Board of Revenue.
(3.) AFTER the amendment in Section 333 of the UPZA and LR Act no second revision by the same party can be filed before the Board of Revenue. Hence it is not maintainable before the Board of Revenue and is rejected accordingly. Revision dismissed;