- (1.) The Respondent has made an application supported by an affidavit that the village in which the land in suit is situate has come under consolidation holdings operations. The suit giving rise to that appeal was a suit for injunction but it did involve an adjudication of the rights of the parties to agricultural land. Having heard the learned Counsel for the parties I abate the appeal and the suit giving rise thereto. There will be no order as to cost.;