I.B.Singh, J. - (1.) This a reference dated 14-10-1981 made by learned Additional Commissioner, Jhansi Division, Jhansi, recommending to allow the revision application and to set aside order dated 4-10-79 passed by Tahsildar Maudaha/Assistant Collector, 1st Class, district Hamirpur ordering exchange of plot No. 70-A, 3 bigha 10 biswa 16 biswansi and 70-B, area 7 bigha 18 biswa of the applicant with equal area of plot No. 520-M area 11 Bigha 1 Navin Parti of Gaon Sabha.
(2.) I have heard the learned counsel for the parties and have perused the record.
(3.) It has been argued that no previous permission of the Collector as required by Section 28-C of U.P. Panchayat Raj Act was obtained as the applicant is a Lekhpal in the village of the Lekhpal of this village and is son of Pradhan Mahadeo, that no compliance of rule 110-A(21 was made, therefore, the recommendation should be accepted.;