C.L.VERMA, J. - (1.) PRESENT Revision is against impugned order dated 18-5-1998 passed by Additional Commissioner (Nya/II), Varanasi Region; Varanasi in Revision No. 221 of 1993, Distt. Ballia viz Abdul Hasmat v. Tetari & others.,
(2.) THIS revision has been filed by Tetari w/o Buraboo R/o Vill. Kushahabhana, Bhatpurwa, Pargana-Sikandarpur Garvi Tahsil Rasara- District Ballia. The facts of the case in brief are as follows:- Land in disputed (Plot No. 98/109, area 0-19D) was recorded as 'PARTI' in Revenue Records on 22-12-1988 in view of order dated 17- 9-1988 passed by S.D.O., Rasara Ballia. Thereafter Plot No. 98/109-0.19D. was allotted to present revisionist and respondent Set No. 3 vide resolution dated 31-12-1988 passed by Respondent No. 15; is Land Management Committee Kushabhand Bhatpurawa and the same was accepted by S.D.O. Rasara, Ballia vide order dated 1-5-1989 and the Certificate in Z.A. Form No. 49F dated 5-5-1989 was issued in favour of present revisionist.
(3.) AGAINST the order dated 17-9-1988 a restoration application was moved by Karim father of Respondent No. 1 to 6 on the ground that plot in dispute had been recorded in his name on 12-2-1976 but it was held by S.D.O. Rasara, Ballia vide his order dated 27-9-1989 that the name of Karim had been wrongly recorded by fraud and his restoration application was rejected after hearing both the parties.;