Ram Chandr vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 27998 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:66015
 
Court No. - 6
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 5138 of 2023
 

 
Petitioner :- Ram Chandr
 
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue U.P. Lko. And 8 Others
 
Counsel for Petitioner :- Akhilendra Kumar Goswami
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

1. Heard learned counsel for the petitioner and learned Additional Chief Standing Counsel.

2. Shri Rohit Singh, Advocate holding brief of Shri Akhilendra Kumar Goswami, learned counsel for the petitioner submits that the petitioner has filed a partition Suit in regard to the land in dispute, which was purchased by the petitioner and predecessor in interest of the petitioner by means of a sale deed dated 28.01.1977 bearing Regular Suit 1998 of 2015. The opposite party no.9/Harishankar son of Chhotelal moved an application for impleadment in the said Suit only to linger on the case. The petitioner had filed an objection, but without considering the same, the application has been allowed by the trial court by means of order dated 31.01.2023. The petitioner had preferred a Revision bearing No.32 of 2023, which has also been dismissed by means of order dated 28.08.2023 passed by the Additional Sessions Judge/FTC, Court No.9, Gonda.

3. The application of opposite party no.9 has been allowed on the ground that he has already instituted a Regular Suit No.193 of 2015 against the petitioner for injunction which is pending in the Court of Second Additional Civil Judge (Sr.Div.) Gonda. It has also come in the commission report in the Suit filed by the petitioner, which is mentioned by the opposite party no.9 in his application for impleadment under Order 1 Rule 10 of CPC moved in Regular Suit No.1998 of 2015, that during commission on the instance of the plaintiff i.e. the present petitioner it has come in the commission report that he has instituted a Suit for permanent injunction bearing Regular Suit No.193 of 2015 against the petitioner, much prior to filing of the Suit for partition by the petitioner, which is pending in the court of Second Additional Civil Judge (Sr.Div.), Gonda.

4. The petitioner had filed objection against the application moved by the respondent no.9, in which he has only said that the respondent no.9 has no concern with the land in dispute and he has no title over the land in dispute, but he has said nothing about the contents of the application on which the same was moved.

5. Considering the pleadings of the parties and the plaint of both the Suits and commission report the trial court found that the land in dispute involved in both the Suits is one and the same and allowed the application for impleadment by means of order dated 31.01.2023. The petitioner had preferred Civil Revision No.32 of 2023 which has been dismissed by the Additional Sessions Judge/FTC Court No.9, Gonda by means of judgment and order dated 28.08.2023 considering the grounds raised by the petitioner and the material before it. The relevant findings are extracted here-in-below:-

"?? ?????? ??????? ?? ??????? ??? ???? ?????? ??????? ???????? ??? ??????? ???????? ?? ??? ?????? ??????? ??? ???????? ?? ???????? ??? ?????? ???????? ???? ?? ?????? ???? ???? ????? ??????? ?? ??? ??????? ???????? ?????? ????? ?? ???? ???? ?? ?? ??????? ??? ???????? ?????? ???? ????? ???? ??? ????????????? ?? ????????? ? ??? ????? ?????? ????? ?? ?? ?? ???? ????? ???? ?? ?????? ?????? ???????? ?????? ???? ???? ???? ?????????? ??? ???? 2012(3) ??.??.??. ????? 772 (??????? ?????) ?? ????? ??? ?? ??????? ???? ??? ?? ??- ?????????? ???????? ?? ????????????? ?? ????? ????????????? ?? ?? ???? ?????? ????? ???? ??? ???? ???? ???? ??????" ?? ?????? ??????? ?? ??????? ??? ???? ?????? ??????? ??? ???????? ?? ???????? ??? ???????? ???????? ???? ???????? 31.01.2023 ?? ?????? ???? ???? ??? ???????? ?? ???????? ?? ?????? ?? ????? ?? ?? ???? ??????/???????????? ????????? ?????? ??????????? ???????? ??? ?? ??????? ???? ?????? ??????? ???? ?????? 09.12.2015 ?? ??? ???????? ?? ????? ????? ???? ???? ????? ?????? ?????? 23.05.2019 ?? ????????/??????? ???-01 ??????? ?????? ?????????-???? 22?2 ???????? ???? 01 ???? 10 ??.??.??. ???? ????? ???? ??????? ?????? ????????? ?? ??? ?? ???????? ???? ??- "??????? ????????? ??????? ??? ??? ???? ?????? ????? ????? ???? ??? ???????? ?????? ??? ?????? ???? ???? ???? ?? ??? ??? ????????? ?? ???????? ???? ???? ???? ???? ?? ?? ?????? ??????? ?? ???? ?? ???-???? ??? ???? ????? ???? ??? ??????? ???? ?? ??? ??? ????????/??????? ?? ??? ????? ?? ??? ???? ?????? ??????? ???? ?? ??? ??, ?????? ????? ????? ????? ???? ?? ????? ?? ????????? ?? ???????? ?? ???????? ????????? ? ????? ??? ???? ????? ???? ?? ????? ????? ?????? ??? ??????? ???? ?? ??? ??? ???? ????? ??? ???????? (????? ???????) ??? ????? ? ??????? ??? ???? ??, ????? ???? ?? ??? ?? ????? ?? ???? ???? ?? ???????? ??????? ?????? ?? ??? ?? ???? ?? ?? ??????? ???? ????? ?????????? ?? ??? ???? ???? ??? ?? ?? ?????? ??? ??? ??????? ???? ????????? ??????? ??? ??????- 193/2015 ?? ??? ??? ???????? ??????? ??????? ??? ????? ?? (??????) ?????? ?? ????????? ??? ???? ????????? ?????? ???? ??? ????????? ?? ??????? ??? ?? ??????? ????/??????? ???? ??? ???? ?????? ??? ???? ?????? ????? ?????? ???????? ??? ???????? ??????? ???? ? ?? ???? ???? ???? ??? ????? ???? ?? ???? ?? ?? ? ?? ???? ?? ????? ???? ??? ???? ??????? ??? ???? ????? ??? ???? ?????? ???? ??????????? ?? ????? ????? ???? ???????? ?? ????????? ? ????? ??? ???? ????? ???? ?? ?? ??? ??? ???????????? ?? ???? ???? ??? ???? ?? ????? ???? ?? ??? ?????? ?? ????/???? ?? ???????? ?? ???? ???? ?? ????? ?? ????????? ?? ????? ????? ??? ???? ??? ???? ???? ?? ?????? ???? ?? ????????? ?? ??????? ??? ??? ???? ???? ???????? ???? ??? ???? ?????????, ?? ? ????? ??? ???? ????? ???? ????? ???? ??? ?????? ?? ???? ??? ???????? ?? ???? ?? ??????? ????????? ?? ?? ???????? ????? ???? ???? ???????? ?? ??????? ??? ??? ??????? ????????? ???? ???? ????? ??? ?? ????? ?? ???? ?? ???????? ??????? ?? ????? ?? ??????? ??? ??? ???? ????????? ???? ????? ???? ?? ????? ?? ??? ???" ???? ?????????-???? ?? ??????? ???????????/???? ?? ?? ?? ?????? 26?2 ????? ?? ??? ???? ??? ?? ??- "???? ??? ?? ???? ????? ?????? ?? ?????? ????????? ???? ???? ??, ?? ?????? ?? ??? ?????? ?? ???? ??? ?? ???? ???? ?? ??????? ??????, ??? ???? ? ??? ???? ?? ???-500/- ????? ?????? ????? ??? ?? ???? ? ???? ???? ? ??????????? ?? ?????? ??? ???? ?? ??????? ??? ?? ????? ?? ?????? 28 ????? ??? 1977 ??? ?????? ????????? ??? ??? ?????? ???? ?? ?? ?????? ??????? ??? ?? ??????? ???????? ?? ????? ???? ??? ? ??? ???? ?????? ??? ??? ??? ????? ??? ?? ?????? ???? ???? ??????? ?? ???, ?????? ??????????? ?? 1/3 ??? ?????? ??? ???? ?? ??? 2/3 ??? ???? ? ???? ???? ?? ????, ????? ??????? ?? ??? ?????? ??? ????? ???? ?? ?????? ??????? ?? ??? ???????? ??? ???? ?? ????? ????? ????? ???? ??????? ?? ??????? ???? ??? ??? ??????? ??? ???? ??, ? ?? ??????? ?? ??? ?????? ??????? ???? ?? ???? ??? ??????????? ?? ????? ??????? ??? ???????? ?? ????? ? ???? ????? ???? ??????? ?? ???? ????? ???? ?????????-???? ???? ??, ?? ?????? ?? ???? ??? ?????? ???? ??? ?? ????? ?? ???? ??? ?????? ?? ???? ?? ?????????-???? ????? ???? ??????? ?????? ?????? ???? ?? ????? ?? ??? ???" ???? ?????????-???? ?? ??????-???? ?? ??????? ??? ???????? ?????? ????????? ?? ????? ? ????????? ?? ?????? ???? ?? ?????? ???? ???????? ???? ??? ?? ???????? ???? ??? ??- "???????? ?? ?????? ?? ?????? ?? ?? ???????? ??????? ?? ???? ?????? ???? ?? ????????? ???? ???????? ???? ?? ??? ???? ??????-25 ?2 ?? ?????? ?? ????????? ????????? 193/2015 ???????? ???? ?? ??? ????? ????? ?? ???????? 25?2/10 ?? ?????? ?? ?????? ?? ?? ????????? ???? ???????? 1998/2015 ??? 193/2015 ?? ??????? ???? ???? ??? ??? ???? ?????? ?? ?? ???????? ?? ??????? ???? ??? ??? ????? ??? ??????? ????? ??????? ?? ??? ???????? ??????? ?? ???? ?????? ????? ???? ?????? ???" ?? ???????? ???? ??? ??????? ??? ???????? ?? ???? ???????? 31.01.2023 ?? ?????? ????????/??????? ???-01 ??????? ?????? ???????? ?????????-???? 22?2 ??????? ?? ????? ???????????? ?????? ???? ??????? ??? ????? ??? ?? ?? ???? ???? ??? ?? ?? ??? ???????? ?? ???? ???????? ?? ??????? ???? ?? ????? ???? ????? ???? ?? ?? ????????????? ???????? ??? ????????? ?? ?????? ??? ???? ?? ??????? ??? ???????? ?? ?????? ???? ???? ?????? ?? ????? ?? ?? ????????/??????? ???-01 ?????? ?????????-???? 22?2 ??? ?? ??? ???? ??? ?? ????/???????????? ?????? ???????? ??? ?????????-1998/2015 ?? ??????? ???? ?? ??????? ??? ???? ?????? ?? ??? ????????? 193/2015 ??????? ???? ????????? ????? ?? ????? ???? ??? ??? ???? ????? ??????? ??? ?? ??????? ???? ???? ??? ????????/??????? ???-01 ?? ?????? ???? ??? ?? ?????? ??? ???? 25?1/1 ?? ?????? ?? ?????????-193/2015 ?? ???-???? ??? ????? ????? ?? ???????? ?? ???????? ????????? ????? ?? ??? ??? ?????????-1998/2015 ????????? ???? ???? ???? ??? ??? ?????????-193/2013 ??????? ???? ????????? ??? ?????? ??????? ???? ?? ??????? ??? ???????? ?? ?????? ????? ????? ?? ???????? ?? ?????? ?? ????? ???? ?? ?? ???? ????? ????? ?? ??????? ???? ???? ??? ???? ?? ?????? ?? ?? ????????/??????? ???-01 ??????? ?? ?????????- 1998/2015 ???????? ???? ???? ???? ??? ??? ?????? ??????? ???? ??? ??? ????? ???? ?? ?????? ??????? ??? ???????? ?????? ???????? ??? ???????? ?? ?????? ?????? ????????? ?? ????? ??? ?? ?????? ???? ?? ?????? ??????? ???? ????? ???? ??? ??? ??????? ??? ???????? ?????? ????? ???????? ???? ????????- 31.01.2023 ??? ??? ????????? ???? ????? ?????? ????? ???? ?? ??? ?? ??? ???? ??? ????? ????????? ?? ???? ?????? ???? ??? ???????? ???? ????? ???? ??? ??, ?????? ???? ?? ?????? ?? ????????? ???? ???? ?? ??? ?????? ???? ???? ???? ??? ???????? ???????? ????? ??????? ?????? ???? ???? ????? ????"

6. In view of above it is apparent that the trial court as well as the Revisional Court had recorded the categorical finding on the basis of plaint of both the Suits and the commission report of both the Suits it has been found by the revisional court that the boundaries of the land in dispute involved in both the Suits are one and the same. This all has not been denied by the petitioner and even challenged either before the revisional court or before this court, therefore, this court is of the view that the application of respondent no.9 has rightly been allowed by the trial court and the revision filed by the petitioner has been dismissed in accordance with law.

7. In view of above and considering over all facts and circumstances of the case this court is of the view that the impugned orders have rightly been passed in accordance with law after considering the pleadings of the parties and material available on record, which does not call for any interference by this court. The petition is misconceived and lacks merit and liable to be dismissed.

8. At this stage learned counsel for the petitioner submits that the Suit was filed in the year 2015 by the petitioner and about 8 years have passed and on account of impleadment of opposite party no.9, the case may linger on, therefore, a direction may be issued for expeditious disposal of the Suit.

9. This court on administrative side has already issued directions to the court below to obtain zero pendency of cases which are more than five years old. In view of directions already issued on administrative side, this court is not inclined to pass any further order on judicial side.

10. It is also to be noted that the concerned trial court shall also consider to club both the Suits and decide together, if there is no impediment. For which an application shall be moved by the petitioner.

11. In view of above, liberty is granted to the petitioner to move appropriate application for clubbing both the cases and expeditious disposal of the cases. In case any such application is moved within a period of two weeks from today the same shall be considered and disposed of within two weeks thereafter after affording opportunity to the parties, therefore no notice is required to be issued by this court for it and endeavour shall be made to decide the Suit within a time frame.

12. With the aforesaid observation and direction, the petition is dismissed. No order as to costs.

...........................................(Rajnish Kumar,J.)

Order Date :- 11.10.2023

Banswar