G.S.Tewari, J. - (1.) In the above two cases a common question of law has been referred for decision to this larger Bench constituted by order dated 19-12-1980 by Sri M.C. Sbarma, the then Senior most Member/Chairman of the Board.
(2.) Sri R.S. Johri, I.A.S., Member, referred the following question for being decided by a larger Bench by his order dated 0.2.1976 : "Whether a reference or revision directed against an order refusing to set aside an ex parte decree or setting aside an ex parte decree is liable to be abated under Section 5 of the UPCH Act on publication of notification under Section 4 of the UPCH Act in respect of the land in dispute."
(3.) We have heard the learned counsel for the parties in both the cases together and have perused the record. Our answer to the question referred shall be applicable to both the cases, its copy shall be placed on the connected file.;