Mahesh Pal Singh And 7 Others vs State Of Up And 10 Others
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Allahabad High Court

Mahesh Pal Singh And 7 Others vs State Of Up And 10 Others on 1 February, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:17104
 
Court No. - 49
 

 
Case :- WRIT - B No. - 133 of 2024
 

 
Petitioner :- Mahesh Pal Singh And 7 Others
 
Respondent :- State Of Up And 10 Others
 
Counsel for Petitioner :- Ganesh Mani,Raghvendra Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Chandra Kumar Rai,J.
 

1. Heard Mr. Ganesh Mani Tripathi, learned counsel for the petitioners and Mr. Tarun Gaur, learned Standing Counsel for the State-respondents.

2. Brief facts of the case are that one Smt. Kundan Kumari was the recorded tenure holder of the plot in dispute. After death of Smt. Kundan Kumari, Kedar Singh (father of respondent nos.10 & 11) was recorded on the basis of P.K. 11 by Revenue Inspector vide order dated 8.9.1983. Petitioners claimed their mutation under Section 34 of U.P. Land Revenue Act, 1901 on the basis of unregistered Will-deed alleged to be executed on 24.7.1983 by Smt. Kundan Kumari in their favour and father of respondent nos.10 & 11 claimed the right on the basis of succession. Tahsildar allowed the mutation of the petitioners vide order dated 7.3.1986 / 25.11.1987 but in revision the order was set aside vide order dated 13.7.1989/10.1.2012 by Additional Commissioner / Board of Revenue directing to maintain the order of P.K.11 by which Kedar Singh was ordered to be recorded on the basis of succession. Review application filed by the petitioners has been also dismissed on 13.2.2022 by the Board of Revenue, hence this writ petition on behalf of petitioners with laches of 270 days as reported by stamp reporter.

3. Learned counsel for the petitioners submitted that on the basis of unregistered Will-deed executed on 24.7.1983 in favour of the petitioners, the name of the petitioners were ordered to be recorded on 7.3.1986/25.11.1987 in place of deceased Smt. Kundan Kumari. He further submitted that the appeal filed by father of respondent nos.10 & 11 (Kedar Singh) was dismissed vide order dated 15.6.1988 but in revision filed by father of respondent nos.10 & 11 reference has been sent before the Board of Revenue for allowing the revision, which has been accepted vide order dated 11.1.2012. He further submitted that review application filed by the petitioners has been dismissed in arbitrary manner. He next submitted that mutation order on the basis of unregistered Will-deed was rightly passed by the Tahsildar and order cannot be interfered with in revision by the Additional Commissioner / Board of Revenue. He also submitted that the review application filed by the petitioners remained pending before the Board of Revenue, hence delay has been caused in filing the instant petition challenging the order passed by the Additional Commissioner / Board of Revenue. He further submitted that the Additional Commissioner / Board of Revenue has exceeded his revisional jurisdiction in deciding the mutation proceeding. He next submitted that claim setup by the father of respondent nos.10 & 11 on the basis of succession has been illegally allowed in arbitrary manner. He also submitted that the impugned order passed by the Commissioner / Board of Revenue be set aside and the order passed by the Tahsildar dated 7.3.1986 be affirmed.

4. On the other hand, Mr. Tarun Gaur, learned Standing Counsel for the State-respondents submitted that the writ petition arises out of mutation proceeding, as such, the same is not maintainable. He further submitted that the petitioners is claiming right on the basis of unregistered Will-deed, which has been found to be suspicious by the Additional Commissioner / Board of Revenue considering the oral and documentary evidence on record. He further submitted that in view of the finding of fact recorded by the Additional Commissioner / Board of Revenue while deciding the proceeding under Section 34 of U.P. Land Revenue Act, 1901, no interference is required in the matter.

5. I have considered the argument advanced by learned counsel for the parties and perused the records.

6. There is no dispute about the fact that one Smt. Kundan Kumari was recorded tenure holder of the plot in dispute and initially mutation order dated 7.3.1986 was passed by the Tahildar on the basis of unregistered Will-deed alleged to be executed on 24.7.1983 by Smt. Kundan Kumari in favour of the petitioners but the order has been set aside in revision by the Additional Commissioner / Board of Revenue on 13.7.1989/ 11.1.2012.

7. In order to appreciate the controversy involved in the matter, the finding recorded by the Additional Commissioner while sending the reference to the Board of Revenue vide order dated 13.7.1989 will be relevant for perusal, which is as under:

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8. Considering the entire facts and circumstances of the case as well as the finding of fact recorded by the Additional Commissioner/ Board of Revenue, it is established that petitioners are not entitled to be recorded on the basis of unregistered Will-deed relied upon by the petitioners.

9. In view of the finding of fact recorded by the Additional Commissioner / Board of Revenue, no interference is required in the matter. The writ petition is dismissed. Needless to say that the judgment passed in the mutation proceeding shall not come in the way of the petitioners to establish their right in the regular proceeding in accordance with law.

Order Date :- 1.2.2024

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