D.K.Seth, J. - (1.) Aggrieved by the order dated 14.2.1984 passed by the Tehslldar, petitioners filed a revision under sub-section (4A) of the Section 122B of U. P. Zamlndarl Abolition and Land Reforms Act (hereinafter called as the Act) which has been dismissed. These two orders have been challenged in this writ petition.
(2.) Sub-section (4D) of Section 122B of the Act prescribes the procedure for establishment of title through a suit if any person is aggrieved by the order of the Assistant Collector or Collector.
(3.) Mr. M. D. Singh, learned counsel for the petitioner submits by reason of sub-section (4D), after the revision, no suit is maintainable.;