M.DEVRAJ, j. - (1.) THIS revision has been filed by Smt. Chanda Devi against the order dated 10-9-02 passed by the SDO Bindki by which her name has been expugned from class-3 of khatauni.
(2.) THE learned Counsel for the revisionist argued that before passing such order no notice was given to her; no suit for ejectment has been filed by the Gaon-Sabha; though the revisionist was ready to pay the 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 clear that the said order has been passed without giving any notice to the revisionist. Through there is no need to file suit under Section 202 of ZA Act to eject the asami, notice should have given to the revisionist. Accordingly, this revision is allowed, the impugned order dated 10-9-02 is set aside. The revisionist is directed to be a present in the Court of SDO Bindki on 30-6-05 failing which the SDO will be free to pass order on the basis of evidence available on file. Let this Court's file be consigned to record room. Revision allowed.;