GIRDHARI LAL, J. - (1.) THIS reference has been submitted by the order of the learned Additional Commissioner dated 16-7-96 by which the learned Additional Commissioner has recommended for setting aside the order passed by the learned trial Court dated 6-2-92 by which the lease was cancelled.
(2.) HEARD both the parties and perused the records. It has been argued by the learned Counsel for the revisionist that reference is proper and reference should be accepted.
(3.) THE learned Counsel for the opposite party has argued that the order passed by the learned Additional Commissioner is proper and reference should be rejected.;