- (1.) RAM Janam Singh, Member State of U. P. has filed this revision against the order dated 21-8-1995 passed by learned Additional Commissioner, Meerut arising out of a case under Section 198 (4) of the UPZAndlract.
(2.) I have heard I he learned DGC (Revenue) and the Counsel for the op posite-parties and gone through the records carefully. Both the Courts below have given concurrent finding. The learned trial Court has written a very elaborate and reasoned judgment which has been con firmed by the learned Additional Com missioner, Meerut. After looking into the records I have come to the conclusion that both the Courts below have given factual and legal findings which need no inter ference at this stage. Revision has no force and is ac cordingly dismissed. This order will also govern Revision No. 21 of 1995-%/district Meerut. Revision dismissed. .;