Krishna Murari, J. - (1.) Heard Sri S.N. Singh, learned Counsel for the petitioner.
(2.) Though the case has been taken up in the revised list, no one has appeared on behalf of Gaon Sabha.
(3.) The facts of the case are that for the purpose of exchange of plot No. 156 area 2.8.0 belonging to the petitioner with plot No. 518 area 1.8.0 of the Gaon Sabha proceedings under section 161 of the U.P.Z.A. & L.R. Act (for short 'the Act) was initiated. The Sub-Divisional Officer vide order dated 23.3.1979 refused to allow the exchange against which the petitioner filed an appeal which was allowed by Additional Commissioner, Ghaziabad vide order dated 24.4.1980. Feeling aggrieved Gaon Sabha filed a second appeal which was allowed by Board of Revenue vide order dated 11.3.1991. The petitioner filed a review application which was dismissed by the Board of Revenue on 4.12.1992.;