JUDGEMENT
M.M. Gopal, j. -
(1.)This is a revision against the judgment dated 21.1.87 by which the learned Additional Commissioner rejected the revision and upheld the order of the trial court dated 30.1.86. The trial court has cancelled the patta granted in favour of the revisionist.
(2.)Heard the learned counsel for the revisionist and D.G.C. (R) and perused the file.
(3.)The facts of the case are that proceedings under Sec. 198 (4) of U.P. Act I of 1951 started against the revisionist on the ground that Sarman Lal, revisionist had land more than the prescribed by law and his patta should be cancelled.
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