- (1.) S. P. Pandey, J. This is a review petition preferred against the order dated 22-12-1998 passed by this Court in second appeal No. 23 of 1994-95/bijnor ' with the prayer that the aforesaid order be set aside. In the facts and circumstances of this ease this review petition is being dis-posedof finally at the admission stage.
(2.) I have heard the learned Counsel for the parlies and have also perused the record. For the review petitioner, it was sub mitted that the aforesaid order has been passed without touching any documentary evidence on record which is illegal improper and perverse on the face of the record and is liable to be set aside that this Court had failed to decide the case in accordance with law and rules. The learned Counsel for the opposite party urged that the aforesaid impugned order is quite just and proper which must be maintained. I have closely examined the conten tions raised by the learned Counsel for the parlies and have also gone through ihe relevant records on file. From a bare perusal of the record, it is manifestly clear that the learned Additional Commis sioner has very exhaustively analysed, dis cussed and considered the relevant and material facts and circumstances of the instant case and has drawn a convincing conclusion. It has been held by him that the property should have been vested in the U. P. State/gaon Sabha concerned. But in order to grab the aforementioned holding a forged will deed has been prepared. On going through the relevant records on file, I found no reason to disagree with the conclusion drawn by the learned lower appellate Court and as such the aforesaid second appeal having no force was dis missed and the aforcmenlioned order dated 16-5-1995 passed by the learned Ad ditional Commissioner was up held. The learned Counsel for the review petitioner has utterly failed to show any infirmity in the aforesaid order as so to warrant setting aside the same and as such I see no reason to recall the aforesaid order passed by this Court without any cogent or valid ground. No error-apparent on the face of the record has been pointed out by the learned Counsel for the review petitioner.
(3.) IN consequence this'review peti tion having no force is accordingly dis missed. Stay order if any is - also here by vacated. Let records be returned forthwith to the Courts concerned. Review dismissed .;