R.J.SINGH, j. - (1.) THIS revision has been preferred by Ramesh Chandra against the order dated 4-2-97 passed by Commissioner, Kanpur Division, confirming the order passed by Collector Etawah.
(2.) THE opposite party despite sufficient service is not present. I have heard the learned Counsel for the revisionist and D.G.C. (Revenue) and gone through the record. A preliminary point raised by the learned Counsel for the revisionist was that the allotment made in favour of the revisionist was cancelled by Collector Etawah on a simple application moved by Pushpa Devi Pradhan. No notice was given to the allottee and on a simple inquiry conducted by the Tahsildar the allotments made to the allottees were cancelled. Even the procedure which is laid down for cancellation of the illegal allotments has not been followed.
(3.) WITHOUT expressing any opinion it is a fit case for remand. Revision is allowed, orders of the Courts below are set aside and the case is remanded back to the Collector Etawah for its disposal according to the procedure laid down in the Act, after affording opportunity of hearing to the parties. Revision allowed.;