GIRDHARI LAL - (1.) HEARD the learned Counsel for the revisionists. Nobody is present on behalf of the opposite party.
(2.) IT has been submitted by the learned Counsel for the revisionist that Chief Revenue Officer has no jurisdiction to cancel the patta executed in favour of the revisionist in the light of the ruling of the Hon'ble High Court RD 1996 page 190. It has also been argued that patta and proposal of LMC has been filed by the revisionist. In the light of the above ruling of the Hon'ble High Court the orders passed by the Additional Commissioner and Chief Revenue Officer Gond are quashed, revision is allowed and the matter is remanded back to the Collector concerned for deciding the matter afresh. Revision allowed.;