Kaushal Kishore, J. - (1.) In this reference dated 9.9.74, the learned Addl. Commissioner, Gorakhpur, has recommended that the revision petition may be allowed and the order of the learned trial court dated 24.4.73 so far as it regularises the proceedings between 14.6.72 and 24.4.73 may be set aside.
(2.) I have heard the learned counsel for both the parties and have also perused the record.
(3.) During the hearing, an application for substitution of heirs of Bhagwati deceased was filed which being in order is hereby allowed.;