- (1.) N. S. Ravi, Member. This revision has been filed against the order of S. D. O. Mahrauni District Lalitpur rejecting the resolution passed by respondent No. 2 regarding allotment of certain Gaon Sabha land in favour of the revisionists.
(2.) HEARD the learned Counsel for the revisionists and perused the papers. A detailed procedure has been prescribed in rules for allotment of Gram Sabha land to certain category of persons. The concerned L. M. C. can pass resolution but the process of allotment gets finality only after the concerned S. D. O. has approved the resolution so passed by the L. M. C. Until and unless such a resolution is approved the same remains only a proposal and cannot or create any right in favour of the persons whose names are included in the said resolution. In the instant case the resolution passed by L. M. C. Padawa, who is respondent No. 2 was not approved by the S. D. O. rather it was rejected. Therefore, there was no allotment in favour of the revisionists in the eyes of law. No cause of action has arisen to the revisionists. Revision is not maintainable even on this count alone and the same is dismissed at the admission stage itself. Revision dismissed. .;