Shyamo Rani vs Dy. Director Of Consolidation ...
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Allahabad High Court

Shyamo Rani vs Dy. Director Of Consolidation ... on 22 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:92757
 
Court No. - 48
 

 
Case :- WRIT - B No. - 19804 of 2007
 

 
Petitioner :- Shyamo Rani
 
Respondent :- Dy. Director Of Consolidation Saharanpur And Others
 
Counsel for Petitioner :- S.K. Pundir,Ashish Mishra
 
Counsel for Respondent :- C.S.C.,Ajay Kumar Sharma,Anuj Kumar,D.C. Dwivedi,Shashi Dhar Dwivedi
 

 
Hon'ble Chandra Kumar Rai,J.
 

1. Heard Mr. Santosh Kumar Rai, Advocate holding brief of Mr. Arjun Singh Yadav, learned counsel for the petitioner, Mr. S.C. Verma, learned counsel for respondent Nos.3, 4 and 5, Mr. Amit Kumar Chaudhary, learned counsel for the legal heir of respondent No.21, Mr.D.C.Dwivedi and Mr. S.D. Dwivedi learned counsel for respondent Nos. 14 and 16 and learned Standing Counsel for the State.

2. Brief facts of the case are that petitioner is chak holder of chak No.1770 and original holding of the petitioner are plot Nos.2122/1, 2122/2, 2123/1, 2123/2, 2124 to 2136. Petitioner was proposed single chak by the Assistant Consolidation Officer on his original holding. Chak objections were filed by the tenure holder. Consolidation Officer while deciding the chak objection disturbed the petitioner's chak and petitioner was allotted two chaks accordingly, petitioner filed an appeal under section 21(2) of U.P.C.H. Act, which was registered as appeal Nos. 654 of 1997 claiming allotment of the Assistant Consolidation Officer stage. The Settlement Officer of Consolidation dismissed the appeal vide order dated 7.12.2004 on the ground that petitioner has been allotted both chaks on their original holdings. Against appellate order dated 7.12.2004. Petitioner filed a Revision under section 48 of U.P.C.H. Act along with prayer for condonation of delay. The Deputy Director of Consolidation vide order dated 05.09.2006 dismissed the revision filed by petitioner and the restoration application filed by petitioner has also been dismissed vide order dated 11.01.2007. Hence this writ petition on behalf of petitioner for following relief:

"(i) Issue a writ, order or direction in the nature of certiorari to quash the impugned order dated 05.09.2006 passed by the respondent No.1 in Revision No.518 (Shyamo Rani Vs.Ram Swaroop and others) along with other connected revisions and the order dated 11.01.2007, rejecting the restoration/recall application filed by the petitioner, agaisnt the said order dated 05.09.2006 by the respondent No.1 itself.

(ii) issue a writ, order or direction in the nature of certiorari to quash the appellate order dated 07.11.2005, passed by the earned Settlement Officer of Consolidation (the Respondent No.2) Ram Swaroop, Vs. Omi and others) whereby the respondents authorities illegally maintained the three chaks of petitioner that too on the Gaon Sabha Bachat Land as Hawaee Chaks, depriving the petitioner from his valuable road side lad, comprised with original holding of plot no. 2122/1, 2122/2 etc, only with a view to provide the undue benefit to the contesting respondents.

(iii) issue a writ order or direction in the nature of mandamus directing the respondents not to give effect to the subsequent/ second appellate common order dated 07.11.2005 passed by the learned Settlement Officer of Consolidation, in Appeal No.1073 as well as orders dated 05.09.2006 and 11.01.2007 passed by the learned respondent No.1 in Revision No.518, Shyamo Rani Vs. Ram Swaroop and others. (Annxure No.3, 2 1 to the writ petition) respectively."

3. This Court entertained the matter on 23.04.2007 and granted interim order to maintain status quo.

4. In pursuance of the interim order dated 23.04.2007 the parties have exchanged their pleading.

5. Learned counsel for the petitioner submitted that petitioner was rightly proposed single chak by the Assistant Consolidation Officer but the proposal was disturbed by Consolidation Officer in arbitrary manner. He submitted that appeal and revision have also been decided without considering the case of the petitioner. He submitted that revision as well as restoration application filed by petitioner has been dismissed on the technical ground, as such, the impugned orders are liable to be set aside and matter be sent back before the Revisional Court to decide the petitioner's revision afresh on merit in accordance with law.

6. On the other hand, Mr. S.C. Verma, Mr. Amit Kumar Chaudhary, Mr. D.C. Dwivedi and Mr. S.D. Dwivedi, learned counsel for the contesting respondents submitted that petitioner was allotted two chaks by the Consolidation Officer on their original holdings, as such, no interference is required in the matter and writ petition is liable to be dismissed. They further submitted that consolidation Court have no power to review his judgment.

7. I have considered the argument advanced by learned counsel for the parties and perused the record.

8. There is no dispute about the fact that both the chak revisions filed by petitioner have been dismissed by Deputy Director of Consolidation and restoration application filed by Petitioner has also been dismissed under the impugned order.

9. In order to appreciate the controversy involved in the matter, perusal of impugned order passed by Deputy Director of Consolidation dated 05.09.2006 and 11.01.2007 will be relevant which are as under:

Order dated 05.09.2006

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???? 48 ??? ??? ????

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??? ?????? ?????? 05/9/2006

??????? ???1518 ?????????? ????? ????? ???? ?????? ??? ????????? ?????? ?????? 8.5.2005 ?? ????? ???????? ?? ???? ???1073 ??? ??? ????? ???? ?????? 07.11.2005 ??? ??????? ???1256 ?????????? ?????? ?????? 05.5.2005 ?? ???? ???????? ?? ???? ???654 ??? ????? ???? ?????? 07.12.2004 ?? ??????? ????? ?? ?? ???

???? ????? ?????????? ???? ????? ??? ???????? ?????????? ??? ?????? ??????? ??????? ?? ???? 5 ?? ??? ??????? ???? ??? ?????????? ??? ????? ?? ????? ?? ???? ???

???? ????? ?????????? ??? ????? ?? ???? ?? ????? ?? ??????? ?? ???? ???? ???????? ?? ??? ???? ???? ?? ?????? ?? ??????? ???1518 ????? ???????? ???? ???? ?? ?? ??? ???? ????? ??????? ???1256 ?? ?? ???? ?????

???????????? ?? ?? ??? ???? ?? ?? ???? ?? ????? ???????? ??? ????? ???? ?? ?? ??? ???? ??? ????? ?? ???812 ? 1130 ?? ???? ??? ?? ??? ?? ??????? ??? ????? ?? ??? ?? ??????? ?? ??? ???????????? ?? ??? ?? ?? ???? ?? ????? ??????? ??????? ???? ?? ???????? ???? ??? ???? ?????????? ??????? ?? ?????

????????? ?? ?? ?? ?? ???? ??????? ???? ?? ?? ???? ???????????? ?? ?????? ???? ???? ???

??????? ???1518 ?? ????? ??? ???????? ?? ???? ?? ????? ??? ?? ??????? ??? ??? ???? ????? ??????? ? ?????? ????? ????? ?? ??????? ???? ????? ?? ????? ???? ???? ???????? ?????????? ?? ??????? ??? ????, ???? ???? ?? ???????? ???? ? ?? ????????? ???? ?? ? ?? ???????? ???? ???????????? ?????? ???????? ??????? ???1518 ?????? ???? ???? ????? ???

??? ?? ??????? ??? 1256 ?? ?????? ??? ???????? ?? ???? ?? ????? ??? ?? ???????????? ?? ?? ?? ?????? ?? ???? ??? 2122/2 ??? ??? ????? ?????? ?? ???? ???2128/1 ??? ?? ???? ???????? ???? ??? ??? ???????????? ?? ?????? ?? ???? 7-16-0 ?? ????? ??????? ??? 9-12-5 ???? ??? ??? ?in support of his argument.?? ???????????? ?? ?????????? ?? ????? ???? ???? ?? ?? ???????????? ?? ?? ??? ?????? ??? ?? ???????? ???? ???? ????? ??? ?????? ?????? ???? ???? ???? ??????? ???1256 ?? ?????? ???? ???? ????? ???

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???? ?????? ?????? ?? ???? ?? ??????? ???1518 ??? 1256 ?????? ?? ???? ??? ???????????? ???????? ????? ????? ?? ?????

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5-9-2006

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Order dated 11.01.2007

"???????? ?? ?????? ???????, ?????????

??????????? ????? ?? ?????? 1518 ?????????? ???? ????????? ???

??????????? ????? ?? ?????? 1739/1256 ?????????? ???? ????? ???

???????? ???? - 48(3) ?????????

?????- ?????, ?????-??????, ?????-??????? ????-?????????

??? ?????? ?????? 11.1.07

???????? ??????????? ????????? ???? ?????????? ?????? ???????? ???? ????? ????? ??????? ?? ??????? ???????? ?? ??????? ??? 1518 ? 1256 ??? ????? ???? ?????? 5.9.2006 ?? ??????? ?????? 7.9.06 ?? ???????? ???? ???

??????????? ????????? ???? ???? ?? ??????? ???????? ?? ???? ?? ?? ??????????? ????????? ???? ???? ?????? 5.9.2006 ?? ??????? ???????? ???? ??? ?? ??.?.??. ?? ??? ?????? ???? ?? ????? ???? ?? 812 ? 1130 ?? ?? ????? ??? ???? ?? ?????? ?? ???? ?? ??? ???? ?????? ??? ???? ? ?????? ?? ????? ?? ?? ?? ????? ?????? ? ??? ???? ?? ??? ????? ???? ??? ??? ???? ?? ??????? ???? ?????????? ?? ???? ??? ??, ???? ?? ???? ??? ?? ??? ??? ???? ?????? 5.9.2006 ??????? ???? ????? ??????? ? ?????? ??????? ??? ???? ??? ?????? 2005 ???-293 ??? ?? ?? ?? ?? ??? ???? ???? ?? ????? ???? ?? ???? ???

????????? ?????? ?? ?? ?? ???? ???? ??? ?? ?? ??????????? ???? ?? ???? ??? ???? ? ?????? ?? ??, ??? ????? ?????? ??? ?????? ???? ???

????????? ??? ???? ?? ?? ?? ???? ???????? ???? ??? ?? ?? ???? ?????? 5.9.2006 ?? ??????? ??????????? ????????? ???? ???????? ???? ??? ?? ??????????? ????????? ???? ?? ??????? ?????? ?? ??????? ???? ???? ?? ?????? ???? ??? ?? ???????? ??? ??? ?????? 29.8.06 ?? ??? ??? ?????? ?????? ??? ?????? ?? ???? ??? ??? ?????? ?? ??? ??????????? ???? ?? ??????? ???????? ?? ????????? ?? ?? ???? ?????? 5.9.06 ??? ??? ?? ????? ???? ??? ?? ?????? ???? ???? ?? ??????? ??????????? ????????? ???? ?????? ??? ?? ???? ?? ???? ????? ?????????? ??? ??? ????? ??? ?? ??? ??? 1997 ???-562 ??? ?? ?? ?? ?? ?????? ????????? ???? ?????? ???? ??? ?????????? ??? ??????????? ???? ?? ???? ?? ?? ?? ??? ??? ???? ?? ??????? ?? ?????????? ??? ??? ???? ??? ?? ????? ????? ???? ??? ???? ?????????? ?? ??? ????? ??? ????? ??? ???

????? ?????? ?? ???????? ?? ??? ?? ????? ??????????? ????????? ???? ? ??????? ??????????? ?? ?????? ????? ?????? ????? ?? ?? ???? ?????????? ?? ???????? ??????? ???????? ?????? ?????? 5.9.2006 ?? ?????? ?? ????? ?? ?????? ???? ??? ??? ??????? ??????????? ???? ?? ????? ?? ??????? ?? ?????? ?? ???? ??? ?? ???? ?? ?? ????? ???? ? ??? ??? ???? ??????5.9.06 ?????? ?? ????? ??? ??? ?? ????? ???? ??? ?? ?????? ???? ?????? ?? ????????? ???? ???? ???? ?? ???????? ???????? ??????????? ????????? ???? ?????? ???? ????? ???

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11.1.2007

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10. Perusal of the impugned order dated 05.09.2006 and 11.01.2007 demonstrates that case of the petitioner in chak revision has not been considered on merit in the light of the provisions contained under Section-19 of U.P.C.H.Act as such chak revision are to be decided afresh on merit.

11. Considering the facts and circumstances of the case, impugned order dated 05.09.2006 and 11.01.2007 passed by Deputy Director of Consolidation in revison No.1578 and 1739/1256 are liable to be set aside and the same are hereby set aside. Writ petition is allowed in part and matter is remanded back before Deputy Director of Consolidation to register the Revision No. 1518 and 1739/1256 on their original number and decide the same afresh on merit after notice and opportunity of hearing to both the parties in accordance with law expeditiously preferably within a period of four months from the date of production of certified copy of this order before him. It is further directed that if Deputy Director of Consolidation feels that any chak holder will also be affected then he can direct the petitioner to implead the necessary chak holder in the revision rather to dismiss the revision on the ground that all necessary parties have not been impleaded in the chak revision.

Order Date :- 22.5.2024

PS*