C482/963/2023
2023 Latest Caselaw 1430 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                        COURT'S OR JUDGES'S ORDERS
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             Registrar's order
              with Signatures
                                  C482 No.963 of 2023
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Rajveer Singh, Advocate, for the applicants.

Mr. Tumul Nainwal, Brief Holder, for the State of Uttarakhand.

The order, against which this C-482 Application has been preferred, has been rendered by the Commissioner in exercise of his revisional powers under Section 333 of the Z.A. & L.R. Act.

Since the revision itself was preferred against the rejection of an application under Section 340 of the Cr.P.C., the same would not be revisable under Section 333 of the Z.A. & L.R. Act.

The C-482 Application is dismissed with liberty left open for the applicants to resort to their appropriate remedies as available to them under law.

Registry is directed to return the certified copy of the impugned judgment by substituting the same with the zerox copy.

(Sharad Kumar Sharma, J.) Dated 22.05.2023 Shiv