HIGH COURT OF JUDICATURE AT ALLAHABAD Court No. - 28 AFR Case :- WRIT - C No. - 39153 of 2015 Petitioner :- Radha Devi Respondent :- State Of U.P. & 4 Others Counsel for Petitioner :- J.K. Srivastava Counsel for Respondent :- C.S.C. Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the petitioner and learned Standing counsel for the State.
The only prayer made is that the respondent No.3 be directed to expedite the disposal of mutation case No. 27/34/62/442/739 (Smt. Radha Devi Vs. Rajendra Singh), under section 34 of L.R. Act within time bound period. It has been stated in para 10 of the writ petition, the proceedings are pending since 2007 and have not been concluded.
The petitioner has drawn the attention of the Court to the Government order dated 16.5.2012, whereby it has been provided that the respondent No.3 may be directed to decision the mutation proceedings/cases as early as possible within six months.
Learned counsel for the petitioner has drawn the attention of this Court to the decision rendered by Hon'ble Single Judge of this Court in the case of Chandra Bali Vs. Addl. Commissioner and others, 2012(4) ADJ 13, wherein after considering the various decisions of Hon'ble the Apex Court as well as of Division Bench of this Court the following general mandamus was issued quoted as under:-
'Accordingly, I issue a general mandamus that at least in revenue cases and cases arising under the U.P. Z.A. and LR Act, the courts/authorities must follow a set time table for disposal of cases as provided herein below:-
1. All suits/original proceedings under UP Z.A. and LR Act be decided within a period of one year from their institution with the outer limit of one year six months;
2. All appeals arising thereto be decided within a period of four months and within the maximum period of six months from the filing;
3. All revisions be decided within three months and within the maximum period of four months from the filing; and
4. All miscellaneous applications, if pressed, which do not require disposal along with cases/suit, appeal or revision be decided within six weeks of their filing with the outer limit of three months.' In pursuance of the aforesaid judgement a circular dated 17.5.2012 was issued by the Commissioner, Board of Revenue, Lucknow to all the Commissioners and District Magistrate for following such instructions.Subsequently, a Government Order dated 16.5.2012 was also issued by the State Government, wherein it was provided that the mutation case be decided within time a bound period and that even if there is dispute in the mutation proceedings, the same shall not be kept pending for more than six months by the Revenue Authority.
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nsrs gq, jktLo iz'kklu dks vkSj vf/kd tuksi;ksxh cukus esa lQy gksaxsA Hkonh;
¼tkosn mLekuh½ eq[; lfpoA la[;k ,oa fnuWkd mijksDr%& mijksDr dh izfr fuEufyf[kr dh lwpukFkZ ,oa vko';d dk;Zokgh gsrq izsf"kr %& 1& v/;{k] jkto ifjf"kn] mRrj izns'k y[kumA 2& d`f"k mRiknu vk;qDr] mRrj izns'k 'kkluA 3& voLFkkiuk ,oa vkS|ksfxd fodkl vk;qDr] mRrj izns'k 'kkluA 4& izeq[k lfpo] ek0eq[;ea=h] mRrj izns'k 'kkluA 5& lfpo ,oa vk;qDr] jktLo ifj"kn mRrj izns'k] y[kum dks bl vk'k; ls fd mijksDr izkFkfedkrkvksa ds vk'kk; ij leh{kk djkuk lqfuf'pr djsA vkKk ls] ¼v'kksd dqekj½ izeq[k lfpoA Apart from this the State Legislature has enacted U.P. Janhit Guarantee Adhiniyam, 2011 (U.P. Act No. 3 of 2011) to provide for the delivery of services to the people of the State within stipulated time limit and for matter connected therewith and incidental thereto.
Para 1 of the statement of objects and reasons is quoted as under:-
"1. For the delivery of Public services provided by various departments of the Uttar Pradesh Government generally no time-limit was fixed and neither the competent officers for delivery of such services within stipulated time-limit were properly designated nor their responsibilities were fixed, due to which the people of the State were facing difficulties. It was, therefore, decided to make a law to provide for the delivery of services to the people of the State within stipulated time-limit and for matters connected therewith or incidental thereto."
Section 2 and 3 of the aforesaid Act are quoted as under:-
"2. Definitions- In this Act, unless the context otherwise requires-
(a) "Designated Officer" means an office notified as such for providing the service under Section 3;
(b) "eligible person" means a person who is eligible for notified services;
(c) "first appeal officer" means an office who is notified as such under Section 3;
(d) "right to service" means right to obtain the service within the stipulated time limit under Section 4;
(e) "service" means any service notified under Section 3;
(f) "second Appellate Authority" means an officer who is notified as such under Section 3;
(g) "stipulated time limit" means maximum time to provide the service by the designated officer or to decide the appeal by the first appeal officer as notified under Section 3.'
3. Notification of services, designated officers, first appeal officers, second appellate authority and stipulated time limits- The State Government may, from time to time, notify the services designated officers, first appeal officers, second Appellate Authority and stipulated time limits therefor."
A notification dated 15.1.2011 was issued notifying the services, designated officers, first appeal officers, second appellate authority and stipulated time limits.
Uncontested mutation of land is included as one of the services and time period provided is 45 working days. The designated officer is Tehsildar and in case he does not decide within the stipulated limit first appeallate officer is Sub Division Magistrate and the stipulated time of disposing of first appeal is 30 working day. The second appellate authority is District Magistrate in such matters. Section 4 provides right to obtain service within stipulated time limits, Section 5 provides for services of stipulated time limit; Section 6 provides for appeal; Section 7 provides for penalty in case the service is not provided by the designated officer or the first appeal officer as the case may be within stipulated time without sufficient and reasonable cause. The second appellate authority even has power to recommend disciplinary action if he is satisfied that the designated officer or the first appeal officer has failed to discharge the duties assigned to him under this Act.
As such the aforesaid Act No. 3 of 2011 provides complete remedy where such cases are not decided within the stipulated time.
Therefore, in view of the aforesaid no directions are required to be passed and the petitioner may approach the competent authority in view of the observations made hereinabove, who is under obligation to consider any such application if filed by the petitioner.
With the aforesaid observations the writ petition stands disposed of.
Order Date :- 16.7.2015 G.S