Section 5(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)Every suit or proceeding, whether pending in the court of first instance or in appeal or in revision, stayed under clauses (i) to (iii) and (v) of Rule 4, shall together with appeal or revision, if any be abated by the court or the authority before whom it may be pending after notice to parties and giving them an opportunity of being heard.
