BULLAR Vs. RAM KARAN

JUDGEMENT

(1.) The facts are: a proceeding purporting to be under Sec. 123 of the U.P.Z.A. and L.R. Act was filed in the court of Sub-Divisional Officer Gyanpur, Varanasi. Ram Karan had moved an application that they qualify all the legal requirements for entry of the land in records as Abadi over which their houses had been built. An objection in opposition was filed by Bullar Sub-Divisional Officer, Gyanpur by his order dated 8.7.81 directed that land measuring 16 biswas be recorded as Abadi.

(2.) Bullar carried a revision in Commissioner's. Additional Commissioner by his order dated 2.5.86 has submitted his recommendation to set aside Sub-Divisional Officer's order dated 8.7.81. The reference is here under consideration.

(3.) Heard the counsel for the opposite party and perused the record.