RAM JANAM SINGH, j. - (1.) THIS revision has been preferred against the order dated 31-8-2004 passed by Collector Etawah in a case under Rule 115-P of the UPZA and LR Rules.
(2.) I have heard the learned Counsel for the revisionist and perused the papers. The learned Counsel for the revisionist has argued that Additional Collector has not jurisdiction to try the case under rule 115-P of the UPZA and LR Rules. In support of his argument he cited RD 93 page 434, RD 96 page 190, RD 2005 page 28 RD 205 page 325. At present the prevalent view is that the Additional Collector has no jurisdiction to entertain the proceedings. In these circumstances without expressing any opinion on the merits of the case. I allow the revision, set aside the order dated 31-8-2004 and remand the case back to the Collector concerned for disposal on merit according to law. Revision allowed.;