Allahabad High Court
Ganesh Prasad And 2 Others vs State Of U.P. And 8 Others on 23 August, 2023
Bench: Chandra Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:170340
Court No. - 51
Case :- WRIT - C No. - 21591 of 2023
Petitioner :- Ganesh Prasad And 2 Others
Respondent :- State Of U.P. And 8 Others
Counsel for Petitioner :- Sharad Kumar Srivastava
Counsel for Respondent :- CSC,Aprajit Yadav,Azad Rai,Shyam Lal Yadav
Hon'ble Chandra Kumar Rai,J.
1. The instant writ petition has been filed for the following relief:
"(I) Issue a writ, order or direction in the nature of certiorari to quash the impugned order dated 25.02.2023 passed by respondent No.2 in Case No.01011/2018 (Ganesh Prasad Vs. Usha Devi) and order dated 26.05.2018 passed by respondent No.3 in Case No. R.S.T./00115/2018 (Usha Devi Vs. Ganesh Prasad and others) (Annexure No.5 and 3 respectively to this Writ Petition)."
2. Brief facts of the case are that proceeding under Section 34 of U.P. Land Revenue Act was initiated by petitioners as well as contesting respondents. The Naib Tehsildar vide order dated 10.03.2015 decided the dispute in favour of petitioners on the basis of succession. Against the order dated 10.03.2015 passed by Naib Tehsildar, an appeal was filed before Sub-Divisional Magistrate by respondent Nos.4 and 5,which was allowed vide order dated 26.05.2018 setting aside the order dated 10.03.2015 and maintaining the order dated 20.09.2005 passed on the basis of Pa Ka-11. Appellate Court has also allowed the mutation of respondent Nos.4 and 5 on the basis of sale deed. Against the appellate order dated 26.05.2018, revision was filed before the Commissioner and Additional Commissioner vide order dated 25.02.2023 dismissed the revision, hence this writ petition.
3. In the writ petition, it is mentioned that appellate court and revisional court have failed to apply their mind in deciding the mutation dispute. It is further mentioned that claim of the petitioners on the basis of succession has been refused in arbitrary manner. It is further mentioned that mutation in favour of respondent No.4 has been allowed on the basis of sale deed, which has not been proved in accordance with law.
4. On the other hand, Mr. Aprajit Yadav, Counsel for respondent No.4 submitted that claim of mutation set up by contesting respondents are based on the basis of registered sale deed executed by recorded tenure holder has been accepted under the impugned order, which requires no interference in exercise of jurisdiction under Article 226 of the Constitution of India. He further submitted that registered sale deed has not been cancelled by any court of law as such mutation order cannot be set aside or altered in any manner. He further submitted that writ petition arising out of mutation proceeding is not maintainable. Counsel for the Gaon Sabha and Land Management Committee have also submitted that in view of law laid down by this Court reported in 2022 O Supreme 281 Smt. Kalawati Vs. State, writ petition is not maintainable against the mutation order passed in the proceeding under Section 34 of U.P. Land Revenue Act 34 of U .P. Revenue Code, 2006.
5. I have considered the argument advanced by counsel for the parties and perused the record.
6. There is no dispute about the fact that claim of the petitioners on the basis of succession has been refused in the proceeding under Section 34 of U.P. Land Revenue Act and claim of the petitioners on the basis of registered sale deed has been accepted accordingly name of the respondent Nos.4 and 5 on the basis of registered sale deed has ordered to be recorded.
7. The finding recorded by appellate Court, while passing impugned order dated 26.05.2018 will be relevant for consideration, the relevant portion of the judgment of the appellate court is as follows:
"?? ?????? ???????? ??? ????? ??? ????? ?? ???? ?? ?? ???? ?? ?? ????? ???? ???? ?? ?? ???? ?????? ??? ??????????? ???? ????????? ? ?????? ???? ?? ????? ??? ???? 1319?? ?? ????? ??? ????? ?? ???????? ?? ???-??? ??? ???????? ???? ?? ?? ??? ?? ?? ????? ?? ?? ????? ?? ???? ?????? ???-??? ???? ?? ?????? ?? ???? ?????? ??? ???? ?? ??? ??? ???? ?????? ???? ? ??? ?????? ????? ???? ?? ????? ???? ??? ?????? ???????? ?????????? ?? ?? ?? ???????? ????????? ?? ???? ?? ??????? ???????? 23 ????? 2004 ???? ???? ?? ??? ???? ?? ?????? ?? ???????? ????????? ?? ???? ?? ??? ?? ?????? ???? ???? ?? ????? 23 ????? 2004 ?? ???? ???????? ??? ?? ??? ?????? ??? ?? ??? ??? ?? ?? ??? ?????????? ?? ???????? ????????? ??? ???? ???? ?? ?? ?? ???? ???????? ????????? ?? ??????? ???? ???? ???? ??????? ????????? ?? ??? ?? ?????? ??? ???? ??? ?? ?????? ?? ???????? ????????? ?? ???? ?? ??? ?? ?????? ??? ???? ??? ???????? ??? ?????? ????????? ?? ??????? ???? ?? ??? ??? ?? ???????? ?? ??????? ??? ?? ???? ?????? ??? ? ????? ???? ??? ? ?? ???????? ????? ?? ?????? ?? ???? ?????? ???? ? ???? ????????? ????? ??? ?? ????? ????? ???? ??? ???? ?? ?????? ??????? ??????? ?? ?? ?? ??????????? ??? ???? ? ???? ???? ?? ???? ?? ??? ?????? ????? ?? ?? ?????? ?? ???? ?? ?????????? ??????? ?????? ?? ?????? ??? ??????? ???? ??? ?? ?? ??? ??????? ???? ?? ??? ???????? ??? ????? ???? ?? ???????? ????????? ????? ???? ?? ??? ?? ?????? ????? ???? ???? ?? ?????????? ????? ???? ?? ????? ?? ????-????? ???? ????????????? ??????? ???????? ??? ????? ??????? ???? ?? ???? ???? ?????? ???? ???? ?????? ??? ?????? ????? ??????? ? ?????? ????? ????? ?? ???? ???????? ????? ??? ?? ?????? ? ????? ?? ???????? ??? ??????? ???? ?? ?????? ?? ?????? ???? ??? ??? ??? ?????????? ?? ????? ???? ???? ?? ??????? ? ?????? ? ????? ? ???????? ???? ?? ??????? ????? ???? ??? ?? ?????? ?? ????????? ???? ???? ??? ??? ????? ?????? ???? ??? ????? ???? ??-11 ???? ?????? ???? ????? ???????? ??? ????????? ????? ???? ?????? 20.09.2005 ??????? ??? ???? ??? ??? ????? ????? ???? ??? ?? ?????? ?? ??????????? ?? ???? ??????? ???? ???? ??? ??? ???????? ?????? ????? ???? ?????? 10.03.2015 ?????? ???? ?? ??? ???? ???
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??? ???? ??? ?? ??????????? ?? ???? ??????? ?? ???? ?? ??? ???? ???????? ??? ????? ? ???? ??????? ?????? ????? ???? ?????? 10.03.2015 ?????? ???? ???? ?? ??? ?????? ???????? ?????? ????? ???? ??-11 ?????? 20.09.2005 ?? ?????? ?? ???? ?? ??? ?????? ?? ???? ?? ????????? ??? ??????? ???? ???? ???? ???? ??????, ????? ???????, ????? ? ???? ??????? ?? ???? ???-344/1.0320 ? 342/1.0360 ??? 02 ????/2.0680 ?? ???????? ????????? ????? ???? ?????? ??????, ????? ???????, ????? ? ???? ??????? ?? ??? ?????? ???? ?????? ??????? ??? ???? ????? ????? ???? ?????? ?? ????????, ????? ?????, ????? ? ???? ??????? ??? ???? ??????, ????? ???????, ????? ? ???? ??????? ?? ???? ???-195/0.3160, 427/0.3280 ??? 02????/0.6440 ?? ???????? ????????? ????? ???? ?????? ??????, ????? ??????? ????? ? ???? ??????? ?? ??? ?????? ???? ?????? ???? ???? ????? ???????? ?????? ?????? ??????? ????? ????? ? ????? ? ???? ??????? ??? ????? ??????, ????? ??????? ????? ? ???? ??????? ?? ??? ?????? ?????? ???? ??? ???????? ??? ??? ????? ????? ????? ???
??????-26.05.2018 (??????? ????)
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?? ?????? 26.05.2018 ?? ?? ???? ???? ???????? ??? ?????, ??????????? ? ??????? ???? ????"
8. Finding of fact recorded by the appellate Court demonstrate that claim of respondent No.4 has been accepted on the basis of registered sale deed in accordance with law. Finding of fact recorded by appellate court has been affirmed in revision by revisional court.
9. It is material that registered sale deed executed in favour of respondent Nos.4 and 5 have not been cancelled by any court of law as such order passed by appellate court as maintained by revisonal court does not suffer from any error of law.
10. Considering the entire facts and circumstances of the case, no interference is required against the impugned order accordingly, the writ petition filed by petitioners is dismissed.
Order Date :- 23.8.2023
PS*
