Section 5(2) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(2)Every suit or proceeding pending in the court of the first instance and stayed under clause (iv) of Rule 4, except those in which a decree or final order had already been passed or made before July 1, 1952, shall be abated by the court or the authority before which it may be pending after notice to parties and giving them an opportunity of being heard.Explanation. - A suit or proceeding in which a decree or final order had been passed by the court of first instance before July 1, 1952, but such decree or final order was subsequently set aside shall notwithstanding that such suit or proceeding might have been pending in such court on the said date whether upon remand or otherwise, be deemed for purposes of this rule to be a case or proceeding in which a decree or final order had already been passed before July 1, 1952.
