S.N.RAVI, J. - (1.) THIS revision has been filed against the order passed by Additional Collector Lalitpur dated 30-6-2000 in Patta cancellation Suit No. 70/98-99 under Section 198(4) of the U.P.Z.A. and L.R. Act.
(2.) THE main contention of the revisionist is that under Section 198(4) of the U.P.Z.A. and L.R. Act the Additional Collector has no power to pass any order and it is Collector alone who is empowered to hold the inquiry and pass order under the Act. Without going into the merits of the case and in view of various pronouncements made by the Hon'ble High Court and this Board in a number of cases, the impugned order passed by Additional Collector is set aside and the case is remanded back to the Collector Lalitpur for passing order as per rules. Revision is disposed of accordingly. Revision allowed.;