CHHOHGARI Vs. CHAMEIA DEVI ETC.

JUDGEMENT

(1.) THIS reference has been made by the learned Additional Commissioner, Allahabad Division, Allahabad in revision petition No. 91 of 1992-93 arising out of the order dated 20-8-1993 in case No. 120 under Section 198 (4) of the UPZA and LR Act.

(2.) I have heard the arguments of the learned Counsel for the parties and have also perused the records.

(3.) AGREEING with the recommenda­tion of the learned Additional Commis­sioner, the reference is accepted the revision petition is allowed, the order dated 20-8-1993 passed by the trial Court is set aside and the case is remanded back to the Collector, Allahabad for decision afresh on merits after giving opportunity to adduce evidence and hearing to both the parties. Reference accepted.