NAIAN SINGH Vs. JAI RAM SINGH

JUDGEMENT

(1.) THIS is a revision petition under Section 333 of the UPZA and LR Act preferred against the order dated 2-9-1997 passed by the learned Additional Commissioner, Moradabad Division, Moradabad arising out of an order dated 11-7- 1997 passed by the learned trial Court.

(2.) BRIEF and relevant facts of the case are that one Jai Ram Singh moved an application under Section 198 (4) of the UPZA of LR Act with the prayer that the lease granted in favour of one Naian Singh be cancelled and the approval dated 15-3-93 accorded by the SDO concerned be rejected. During the pendency of the mat­ter in question an order dated 11-7-1997 has been passed by the learned trial Court as to the impleadment of the Gaon Sabha in the proceedings in question. Aggrieved by this order a revision petition was preferred. The learned lower Revisional Court by means of its order dated 2-9-1997 dismissed the revision at the admission stage/Hence this second revision petition.

(3.) I have closely and carefully ex­amined the submissions made by the Counsel for the revisionist and perused the records on file. On an examination of the record it is amply clear that the learned trial Court has clearly mentioned in the impugned order dated 11-7-1997 that the learned DGC (R) has filed the written statement on behalf of the Pradhan Gaon Sabha concerned. When the complainant, Jai Ram was not pursuing the aforesaid proceedings and the case appears to be in the larger interests of the Gaon Sabha concerned, it was quite just and proper to implead the Gaon Sabha concerned on behalf of the complainant and as such the learned trial Court has rightly impleaded the Gaon Sabha concerned in the proceed­ings in question and the learned Addition­al Commissioner has rightly rejected the revision petition at the admission stage.