- (1.) THIS review petition has been filed by Dhani Ram against the judgment dated 16-8-93 passed by learned Member Sri A. U. Khan in Second Appeal No. 14 of 1991-92/districtbulandshahar.
(2.) HEARD the learned Counsel for the parties and gone through the records care fully. The learned Member has remanded the case back to the learned trial Court for re-disposal on merits according to law but has not given any guideline. Rules 131 and 157 of ZA Rules has been complied with by the learned trial Court many times. The qurras were prepared giving the opposite-party his qurra on east, south and west except in plot No. 176 in which the abadi of first party is situated. The opposite- party did not agree on any of the proposals which were given by the Lekhpal. Ultimately the learned trial Court confirmed the qurra submitted by the Lekhpal which too was confirmed by the learned Additional Commissioner. Even on enquiry from the learned Counsel for the opposite-party that minus plot No. 176 any side which is more convenient to the opposite-party be specified and the same should be given to him, but he did not come out with any proposal or request before the Court for change. The advocate is of the opinion that the view expressed by the learned Member A. U. Khan needs in terference. We, therefore, allow the review petition, set aside the judgment and order dated 16-8-93 passed by learned Member by confirming the judgment and decree passed by the Court below. Review allowed. .;