Ashwini Kumar, J. - (1.)These are 6 references made by the Additional Commissioner, Meerut Division, under his order dated Oct. 21, 1964 in cases under Rule 115-N, U.P.Z.A. and L.R. Rules.
(2.)Chandra Bhan and others filed six applications against 6 different parties alleging that the land in question is banjar and goara and recorded as Gaon Samaj property and that the opposite parties had got it allotted in their favour with the connivance of the Pradhan and the Lekhpal and in contravention of the provisions of law. Since the applications were beyond time, the trial Court proceeded to take suo moto action in respect of the matter, giving reasons for doing so. The trial Court held that the land involved was Gaon Samaj property and had been allotted to the opposite parties against the provisions of the U.P.Z.A. and L.R. Rules and the Gaon Samaj Manual. Therefore, vide its order dated March 2, 1964 the trial Court cancelled the allotment of the land made by the hand Management Committee under its resolution Nos. 3, 4 and 5 dated June 7, 1960 and 1 and 2 dated Aug. 27, 1960. Since the facts of the cases were similar and the law points in them were also similar, the trial Court decided all the 6 cases by the one single order mentioned above.
(3.)The opposite parties have now filed this revision in the 6 cases against the trial Court's order. The Additional Commissioner has referred all the 6 revisions under the single order dated Oct. 21, 1964 and recommended that the revisions be allowed. An objection has been filed by Chander Bhan and others against the Additional Commissioner's recommendation.