RAJDEO Vs. GAON SABHA

JUDGEMENT

(1.) THIS reference has been submitted by the learned Additional Commissioner, Faizabad Division, Faizabad vide his order dated 17-6-98, by which the learned Additional Commissioner has recommended for setting aside the order dated 27-3-95 passed by the trial Court and recommended for remand of the case for fresh hearing.

(2.) BRIEF facts of this case is that file of allotment regarding 133 persons was submitted before the SDO. The learned SDO vide his order dated 27-3-95 has rejected the proposal dated 27-2-93 and directed the Tahsildar to prepare a fresh list. Being aggrieved by this order a revision was filed before the learned Additional Commissioner and the learned Additional Commissioner has recommended for setting aside the order passed by the learned trial Court.

(3.) IT has been argued by the learned Counsel for the revisionist that the reference is proper and it should be accepted.