RAM JANAM SINGH, j. - (1.) RATAN Singh has filed this revision against the judgment dated 24-8-1994 passed by Additional Commissioner, Meerut Division.
(2.) I have heard the learned Counsel for the parties and have gone through the records of the case carefully. Keeping in view the findings given in the cases under Section 198(4) of the U.P.Z.A. and L.R. Act passed by the Hon'ble High Court in Division Bench reported in 1995 A.C.J. 1313 and by Hon'ble Single Judge, reported in 2005 R.D. page 137, the Additional Collector is not competent to look into the legality or illegality of the proceedings under Section 198(4) of the U.P.Z.A. and L.R. Act.
(3.) WITHOUT expressing any opinion the orders under consideration are set aside and the case is remanded back to the Collector Saharanpur for fresh decision according to the provisions laid down under the Act after affording an opportunity of hearing to both the parties. Revision disposed of.;