SANT RAM Vs. SORAN SINGH

JUDGEMENT

(1.) THIS is a revision against the order dated 27-12-96 passed by the Additional Commissioner, Agra Division, Agra in a revision, filed against the order dated 26-5-93 passed by the trial Court in a proceeding under Section 198(4) U.P.Z.A. & L.R. Act.

(2.) BRIEFLY , the facts of the case are that in a suo motu proceedings the show-cause notices were issued to the otherside who filed objections in respect thereof. The trial Court after hearing to the parties and considering the evidence on file cancelled the leases by the order dated 26-5-93. Against this order a revision was filed before the Commissioner which has been heard and decided by the learned Additional Commissioner on 27-12-96 whereby the revision has been dismissed and trial Court's order dated 26-5-93 was upheld. Feeling aggrieved by the aforesaid orders, the present revision has come up before this Court.

(3.) THE learned Counsel for the revisionist has submitted that the lease in question was granted in the year 1982 and the instant proceeding was initiated in the year 1990 as such, the proceeding is time barred and therefore, the impugned orders passed by the Courts below deserve to be set aside and revision be allowed. In reply it is contended that both the Courts below have passed the impugned orders after considering the evidence on records, that in a suo motu proceeding no limitation will apply to the instant case and hence prayed that the revision be dismissed.