- (1.) M. Devaraj, J. This second appeal has been filed against the order dated 10-3-2005 passed by Additional Commissioner-I, Allahabad by which the revision was allowed and the case has been remanded to trial Court after setting aside orders dated 5-2-1997, 29-12-1998 and 31-12-1998 passed by trial Court.
(2.) BRIEFLY stated the facts of the case are that a suit under Sections 229-B/128-B (4 f) Z. A. Act was dismissed by the SDO on the ground that already Munni Lal has been declared as bhumidhar with his transferable right on 5-2-1997 giving him benefit of Section 122-B (4 f) Z. A. Act. The revision which was filed against this orders of SDO has been allowed on the ground that the SDO has not enquired into the detail about the claim of Munni Lal and said order has been passed against law. Heard the learned counsel for the appellant on the point of admissibility of this second appeal. The learned counsel for the appellant argued that this second appeal should be admitted and records should be called for. I have gone through the file carefully. Prima facie there is no error in the order of Additional Commissioner and the case has only been remanded to the Court of SDO for deciding it. Moreover in this second appeal no substantial question of law is involved; hence this second appeal is hereby dismissed. This order shall govern revision No. 158 of 2004-05/allahabad also as revision is also not maintainable. Let this Court's file be consigned to record room. Appeal dismissed. .;