S. Venkatramani, J. - (1.) This is a revision petition challenging the order of the learned Additional Commissioner (Judicial), Agra, dated 19-10-1922, by which he has dismissed the objections filed by the revisionist, Murari Lal Sharma, against the auction sale.
(2.) I have heard the learned counsel for the revisionist and the auction purchaser as well as the learned D.G.C. (Revenue) on behalf of the State.
(3.) Several objections have been taken in the grounds for revision but the main point argued before me was about the legality of the Additional Commissioner passing order under Rule 285(1) of the U.P.Z.A. & L.R. Rules which reads as follows ; Rules 285(1).-At any time within thirty days from the date of the sale, application may be made to the Commissioner to set aside the sale on the ground of some material irregularity or mistake in publishing or conducting it ; but no sale shall be set aside on such ground unless the applicant proves to the satisfaction of the Commissioner that he has sustained substantial injury by reason of such irregularity or mistake. (ii) ....................... (iii) The order of the Commissioner passed under this rule shall be final.;