R.J.SINGH, j. - (1.) THIS is a revision preferred against the judgment dated 16-10-2000 passed by Additional Commissioner, Kanpur in a case under Rule 115-P of the U.P.Z.A. and L.R. Act.
(2.) I have heard the learned Counsel for the revisionist and perused the record. In view of the amendment introduced by Act No. XX of 1997 the revision is liable to be dismissed being second revision. The learned Counsel for the revisionist submitted that Board has power and jurisdiction to look into the legality of the order under revision passed by any subordinate Court. I am not inclined to accept the submission made by the learned Counsel for the revisionist.
(3.) REVISION petition is not maintainable and is dismissed. Revision dismissed.;