HIRA LAL Vs. CHANDRA LAL

JUDGEMENT

(1.) THIS reference has been made by the learned Additional Commissioner, Jhansi by his order dated 21-9-98 passed in Revision No. 62/36/2 of 1996-97 arising out of proceeding under Section 198 (4) of the UPZA and LR Act. The learned Additional Commission has recommended that the revision be allowed, the orders dated 22-2-97 and 27-3-97 passed by the trial Court be set aside and the case be restored.

(2.) BRIEFLY the facts of the case are that the Hira Lal moved an application under Section 198 (4) of the UPZA and LR Act seeking cancellation of the Patta granted in favour of Chandrabhan. The application was rejected in absence of complainant on 17-9-96. On 5-11-96 Hira Lal moved an application for restoration. This application was rejected on 22-2-97. Against this order Hira Lal moved an application for review. This too was rejected on 27-3- 97. Feeling aggrieved by this order Hira Lal filed a revision in which the above reference has been made.

(3.) I have considered the reference and perused the record.