RAJA RAM Vs. KAMTA

JUDGEMENT

(1.) This reference has been made by the learned Additional Commissioner, Faizabad Division, Faizabad on 13.4.94 with the recommendation that the order dated 20.1.93 passed by the learned trial court be set aside and the matter be remanded to the learned trial court for decision afresh.

(2.) Briefly stated the facts of the case are that one Rajaram s/o Ram Lal made a complaint under Sec. 198 (4) of U.P.Z.A. and L.R. Act, for cancellation of the lease granted to Kamta s/o Basai, in respect of the plot No. 409 situate in village Kodara, pargana and Tehsil Tanda, Distt. Faizabad, claiming the same acquired by him through a registered sale-deed. On receipt of the said complaint, the Chief Revenue Officer, Faizabad passed an order dated 20.1.93 whereby he dismissed the complaint without issuing notices to the lease-holder. Aggrieved by the above said order, Rajaram, preferred revision which has been heard and decided by the learned Additional Commissioner, vide the aforesaid order dated 13.4.94.

(3.) I have heard the learned counsel for the revisionist and perused the relevant papers on file. None appeared on behalf of the opposite party despite sufficient service ; hence the revision is being decided against him ex parte.