C.L.VERMA, j. - (1.) THIS reference has been made by the learned Additional Commissioner, Jhansi by his order dated 10-2-97 passed in Revision No. 82/55 of 93-94 Banda recommending that the revision be allowed, the order of the trial Court dated 28-1- 92 be set aside and the allotments for abadi site in favour of the opposite parties be rejected.
(2.) I have heard the learned Counsel for the parties and perused the record. A perusal of the record reveals that the allotments concerning Abadi site granted in favour of the present opposite parties had not been made in accordance with the provisions of the Rules on the subject. The learned Additional Commissioner after considering the entire material on record found that the allotments made in favour of Phool Chand and others had be made without following the prescribed procedure and were invalid.
(3.) AFTER perusing the record, I am inclined to agree with the view of the learned Additional Commissioner. Agreeing with the recommendation of the learned Additional Commissioner, I accept the reference, allow the revision, set aside the order of the trial Court dated 28-1-92 and cancel the allotments for abadi site made in favour of the present opposite parties. Revision allowed;