S.N. Srivastava, J. - (1.) This writ petition is directed against the judgments dated 2.12.2003, passed by the Assistant Collector/ Up Zila Adhikari, Bilhaur, Kanpur Nagar by which the ex parte order dated 7.5.2003 was recalled and it was directed that the land in dispute may be recorded as Gaon Sabha land. In Revision said order was affirmed.
(2.) Heard learned counsel for the petitioner, learned Standing Counsel and learned counsel for Gaon Sabha.
(3.) Learned counsel for the petitioner raised three arguments (i) that there is no provision under the U.P. Zamindari Abolition and Land Reforms Act (hereinafter referred to as the Act) for review by Subordinate authorities and as such the impugned order is without jurisdiction, (ii) that as the impugned order was passed without any notice to the petitioner, same is unsustainable in law and (iii) that the findings are perverse and not borne out from the record and the matter requires reconsideration.;