AMRESHWAR PRATAP SAHI, J. - (1.) 1. Heard learned Counsel for the petitioners.
(2.) THE contention raised is that the approval granted by the Tahsildar is valid, inasmuch as, under the amended provisions which existed between the year 2002 and 23.8.2004, the Tahsildar was authorized to approve the grant of lease. Learned Counsel has produced both the notifications before the Court.
(3.) THE notification which has been brought about and published on 23.8.2004 clearly recites that it comes into effect immediately.;