RAMESH CHANDRA Vs. ABDUL RAHMAN

JUDGEMENT

(1.) This is a revision, preferred against the judgment and order, dated 1.7.97 and 4.8.97, passed by the learned Additional commissioner. Moradabad Division, Moradabad, arising out of an order dated, 13.10.96, passed by the learned trial court in a proceeding, initiated under Won 161 of U.P.Z.A. & L.R. Act.

(2.) Brief and relevant facts of the case are that the proceedings under Won 161 of U.P.Z.A. & L.R. Act, were initiated on an application, moved by he revisionists, Ramesh Chandra and others. The learned trial court, after completing the requisite formalities and examining the relevant papers, on file, has ordered on 18.10.96, whereby the aforesaid application for exchange was allowed. Aggrieved by this order, a revision was preferred. During the pendency of the aforesaid suit/case, the learned Additional Commissioner has passed an order, dated 1.7.97 whereby the operation of the aforesaid order, dated 18.10.96, passed by the learned trial court, has been stayed till further orders. Later on, the learned lower revisional court has passed an order, on 4.8.97, whereby the mutation proceedings, pending before the Naib Tahsildar concerned has been stayed till further orders. Aggrieved by these orders, the instant second revision has been preferred before this Court.

(3.) I have heard the learned counsel for the parties and have gone through the impugned orders of the learned Courts below.