GAJRAJ SINGH Vs. DEVENDRA SINGH

JUDGEMENT

(1.) This a reference dated 24.6.92, made by the learned Additional Commissioner, Moradabad Division, Moradabad with his recommendation that the revision be allowed and the aforesaid impugned order dated 8.4.91, passed by the learned Trial Court be set aside.

(2.) Brief and relevant facts of the case are that the plaintiff instituted as sui, under Sect,one. 229-B/209 of U.P. Z.A.& L.R. Ac, Lgainst the defendants, Gajraj and others, with the prayer that the plaintiff be declared bhumidhar in possession over the disputed land as detailed at the foot of the Plaint-During the proceedings of the case, the learned Trial Court has passed an order of one word i.e. Restored on 8.4.91. Aggrieved by this order a revision was preferred. The learned Additional Commissioner has made this reference for setting aside the order dated 8.4.91 passed by the learned Trial.

(3.) I have heard the learned Counsel for the revisionist and have gone through the impugned orders of the learned Courts below. None appeared on behalf of opposite parties despite due notices.