(1.) This is a reference, dated 27.2.97, made by the learned Additional Commissioner, Moradabad Division, Moradabad, with the recommendation that the orders passed by the learned trial court in respect of the exchange of the disputed holding to be set aside and the parties concerned be directed to get their holdings partitioned under Sec. 176 of U.P.Z.A. and L.R. Act, and then the application for exchange of the disputed holding may be moved.
(2.) Brief and relevant facts of the case are that an application was moved by one Ram Swaroop Singh and Ram Chandra Singh under Sec. 161 of U.P. Z.A. and L.R. Act. The learned trial court by means of its order dated 2.12.95 has set aside the ex parte order, dated 30.3.93. Aggrieved by this order, a revision was preferred. The learned Additional Commissioner has made this reference in respect of this revision.
(3.) I have heard the learned counsel for the parties and perused the impugned orders passed by the learned Courts below.