JAGGU Vs. HIRA LAL ETC.

JUDGEMENT

(1.) The facts are : On 23-3-1990 Hira Lal and five others file an application under Sec. 198 (4) Z. A. Act in the Court of Additional Collector to cancel the allotment in favour of Jaggu. The allegation is that lease in his favour is completely irregular for various reasons given. A report by Naib Tahsildar as to process of allotment and lease. On 8-10-1991 Jaggu files an objection against Naib Tahsildars report dated 11-1-1991 saying it is inadequate, incorrect and based on conjectures and surmises. Also a separate objection by Jaggu in 14 paragraphs against the motion. Parties are given chance to lead their evidence. On 15-10-1994 Additional Collector Sri Sarvesh Chandra Mishra cancels the lease.

(2.) Allottees Jaggu in revision. On 29-9-1995 Additional Commissioner forwards a reference to set aside the order of trial Court dated 15-10-1994; to remit the cause for re-disposal to the Court of first instance for reconsideration and final order in the light of comments. The reference dockets here for a definitive and final decision on merits.

(3.) Heard the Counsel.