Sudhir Agarwal, J. - (1.) Heard Sri Tarun Agrawal, Advocate, for the petitioners in Writ Petition No. 2146 of 2012. Other learned counsels have adopted arguments submitted by Sri Agrawal. Sri Sudhanshu Srivastava. Learned Additional Chief Standing Counsel as well as Sri Amit Saxena, learned Standing Counsel have advanced their submissions on behalf of respondents.
(2.) All these matters have come up before this Court pursuant to a Reference made by a learned Single Judge (Hon'ble Pankaj Mithal, J.) vide order dated 16.01.2012, passed in Writ Petition No. 2146 of 2012; Ram Dhani and others Vs. Additional Collector (F & R), Azamgarh and others for adjudication of question, which reads as under:- "Whether order passed by Collector under Section 122-C (6) of the Act is revisable under Sections 333 or 333-A of the Act or such a revision is barred in view of Sub-section (7) of Section 122-C of the Act".
(3.) Since there is no factual dispute in the matter, therefore, we straightway proceed to consider relevant provisions in order to return our views on the aforesaid question.;