A. U. Khan, Judicial Member. - (1.) This revision by Gaon Sabha is against the order of Additional Commissioner dated 7-6-1996 putting in abeyance the order of trial Court dated 5-7-1996 directing Sub-Inspector Police Station, Kokhraj to stop forthwith construction work at the site of school stemming out of a lawsuit under Section 229-C, Z. A. and L. R. Act.
(2.) The facts as appear from the pleadings are : Gaon Sabha institutes a lawsuit under Section 229-C, Z. A. and L. R. Act in the Court of Assistant Collector, First Class, Chail. The suit has not as yet progressed to an extent. On 5-7-1996 Sub-Divisional Officer Chail passes following order : "I am informed over the land in suit Narain Dass Kesarwani Manager Memorial Junior High School, is raising construction. There is likelihood of breach of peace. I direct Sub-Inspector, Police Station, Kokhraj to atonce stop construction and to submit a report by return of dak."
(3.) The aforesaid order is assailed by Gaya Prasad Kesarwani in a revision in Commissioner's. On 7-8-1996 Additional Commissioner admits revision, puts in abeyance the order of trial Court till 10-9-1996. Aggrieved a revision by Gaon Sabha, Setwan.;