Sri A.U. Khan, Judicial Member - (1.) The facts are : Bangali moves an application in Tahsildars under section 122-B (4-F) Z.A. and L.R. Act for confirment of sirdari rights over khasra No. 188 area 0.47. The claim is resisted by rival Diwan. On 19-8-1982 Tahsildar forwards a report to Sub-Divisional Officer. On 18-10-1992 Sub-Divisional Officer decides holding that Bangali's claim is made out; the objection of Diwan is rejected.
(2.) Diwan's revision in Collector's On 28-2-1983 Collector enters an order allowing the appeal; Sub-Divisional Officers order dated 18-10-1992 and Tahsildars recommendation dated 8-9-1982 are set aside. The case is remanded to Tahsildar to execute a lease according to merits.
(3.) Aggrieved by this order, Bangali files a revision. On 15-2-1984 Additional Commissioners order of dismissal. So a revision by Bangali.;