BACHOO LAL Vs. MEWA LAL

JUDGEMENT

(1.) THIS is a reference made by the learned Addl. Commis­sioner, Allahabad Division, Allahabad by his order dated 25-9-% passed in revision No. 61 of 19%, arising out of proceedings under Section 198 (4) of UPZA and LR Act. He has recommended that the revision be allowed and the order of the trial Court beset aside.

(2.) IT appears that Bachoo Lal and others moved an application for cancella­tion of leases granted in favour of Mewa Lal and others. The learned Chief Revenue Officer found that the com­plainants did not come within the category of aggrieved persons and had no locus standi to move an application for cancellation of the leases. He rejected the application. Feeling aggrieved by this order, Bachoo Lal and others filed a revision before learned Addl. Commissioner in which the above reference has been made.

(3.) THE learned Counsel for the revisionist has supported the reference.