GIRDHARI LAL, J. - (1.) THIS revision has been filed against the order dated 21-3-94 passed by learned Additional Commissioner, Faizabad dismissing the revision preferred against the order dated 30-6-93 passed by the trial Court in a case under Section 229-B of the U.P.Z.A. and L.R. Act.
(2.) BRIEF facts of this case is that the learned trial Court vide his ordered dated 30-6-93 has passed the following order. “Heard, since the case already been pending with the Court at the argument stage, it seems that the parties attitude is to unnecessarily linger on the case. Hence rejected.” Being aggrieved by the order of the trial Court Smt. Phoolkali has filed a revision before the learned Additional Commissioner and the learned Additional Commissioner vide his order dated 31-3-94 has dismissed the revision and it has been held by the learned Additional Commissioner that the order passed by the trial Court is interim order and no revision is maintainable against the order passed by the trial Court. Being aggrieved by this order this revisions has been filed. Heard the learned counsel for the revisionist and perused the original file.
(3.) IT has been argued by the learned counsel for the revisionist that the order passed by the learned Additional Commissioner is against the law. It has been argued by the learned counsel for the revisionist that the application of the opposite party has been wrongly rejected by the trial Court.;