DAYA RAM Vs. GAON SABHA

JUDGEMENT

(1.) This revision is directed against the order dated 22.4.1994 passed by the learned Additional Commissioner, Faizabad Division, Faizabad whereby he has dismissed the revision and upheld the order dated 25.11.92 passed by the learned trial court on the impleadment application.

(2.) Brief and relevant facts of the case are that the plaintiffs, Daya Ram and others, filed a suit under Sec. 229B of U. P. Z. A. & L. R. Act with the prayer that they be declared bagdar bhumidhar over the land in dispute along with the defendants. During the proceedings an impleadment application was filed which was allowed on 25.11.92 by the learned trial court. Aggrieved by this order, a revision was preferred. The learned Additional Commissioner also dismissed the revision and upheld the order dated 25.11.92 passed by the learned trial court, vide the order dated 22.4.94. Aggrieved by this order, the instant revision has been filed.

(3.) Heard the learned counsel for the parties and perused the impugned orders passed by the learned Courts below.