AMRESHWAR PRATAP SAHI,J. - (1.) Heard learned counsel for the petitioners. This review application has been filed praying for review of the judgment dated 11th September, 2013.
(2.) Learned counsel for the petitioners has advanced various submissions including that the appointment of Assistant Collector and his exercise of jurisdiction in a particular Sub-Division should not be construed to be confined to one Sub-Division as his appointment is in a particular district and consequently in this case Sub-Divisional Magistrate/Assistant Collector of Sikandrabad had rightly extended the permission for negotiating the sale which in no way violates the provisions of Section 157-AA of the UPZA and LR Act, 1950.
(3.) Learned counsel has invited the attention of the Court to the various provisions of the UP Land Revenue Act, 1901 and the provisions of UPZA and LR Act, 1950 to substantiate his submissions and has also produced a notification dated 14th March, 2008 in relation to the consolidation proceeding of the village to urge that the said village may have been included in the new Tehsil Sadar, District Gautam Budh Nagar on reorganization, yet it remained part of the earlier Tehsil Sikandrabad and in such circumstances the grant of permission by the Sub-Divisional Officer/Assistant Collector Sikandrabad cannot be said to be patently without jurisdiction.;