Kaushal Kishore, J. - (1.) This revision petition has been filed against the judgment and order dated 14.7.1981 by the learned Commissioner, Faizabad Division, Faizabad, confirming the judgment and order dated 12.12.1980 by the learned trial court in a case u/Sec. 229-B/209 of the U.P.Z.A. & L.R. Act.
(2.) I have heard the learned counsel for the parties and have also perused the record.
(3.) In the trial court, it was a case by Sri Ram plaintiff against Hridaya Ram defendant, for declaration and ejectment. When the whole evidence was over Ram Raj brother of Hridaya Ram came with the pleading that he was also in possession along with Hridaya Ram and so he should also be impleaded as party. The request was refused by the learned trial court and the revision by Ram Raj against the order was rejected by the learned Commissioner on the ground that the revisionist did not have any direct interest in the land in suit, being not recorded and having not caused directly any grievance to the plaintiff.;