A.U. Khan, J. - (1.) This Bench of three members of constituted under orders of Hon'ble Chairman dated 20-8-1992 in Reference No. 191 (Z) of 1988-89/Etawah. Hon'ble Member Sri J.N. Dwivedi I.A.S., was hearing the reference when an opinion of Hon'ble Member Shri R.P. Gupta, formulated and 1992 Revenue Judgment 1 ; 1992 RD 89, is cited to show that allotment of abadi site cancelled by Collector in not subject to revisional enquiry in view of Section 122-C(7), Z.A. and L.R. Act. He has reasons to believe that the opinion is suspect and needs re-valuation. The Bench is in session.
(2.) Hon'ble Member has not precisely essayed the point of reference. The point formulated, here and now for a definitive opinion by Bench is : Whether final order of Collector stemming out of and allotment made by L.M.C. under Section 122-C (2), Z.A. and L.R. Act is or not open to revisional relief in the teeth of Section 122-C(7) Z.A. & L.R. Act?
(3.) We eave heard for and the against reference.;