M.DEVRAJ, j. - (1.) THIS revision has been filed by Smt. Bhagani and Raja Ram against the order dated 10-9-02 passed by the SDO, Bindki by which the name of Bhagwan Deen has been expunged from class-3 of khatani.
(2.) THE learned Counsel for the revisionist argued that before passing such order no notice was given to them, no suit for ejectment has been filed by the Gaon Sabha; though the revisionists were ready to pay land revenue but the same was not accepted by the authority concerned and hence the revision should be allowed. Perused the file carefully. It is evident from the file that Bhagwan Deen, the asami lease holder has died and hence the revisionist cannot inherit any right over the land in dispute on the basis of that lease. In the circumstances, I do not find force in this revision which is hereby dismissed accordingly. Let this Court's file be consigned to record room. Revision dismissed.;