VIPIN KUMAR AGARWAL Vs. ATHAR ALI

JUDGEMENT

(1.) This reference has been made by the learned Additional Commissioner, Faizabad Division, Faizabad by his order dated 24.1.1997 in Revision Petition No. 1169-Gonda arising out of the order dated 14.6.1995 passed by the S.D.O., Gonda in Case No. 484B under Sec. 229B of the U. P. Z. A. and L. R. Act.

(2.) I have heard the arguments advanced before me by the learned counsel for both the parties and perused the record.

(3.) The learned Additional Commissioner has observed that the S.D.O., Gonda has rejected the application of Vipin Kumar and others who have got their sale deeds executed by Smt. Renu Srivastava and in the interest of Justice, the application of the revisionists should have been allowed. I am in entire agreement with the views expressed by the learned Additional Commissioner in his referring order.