Allahabad High Court
Rajesh @ Rajesh Kumar Pandey vs State Of U.P. Thru. Prin. Secy. Revenue, ... on 7 April, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2025:AHC-LKO:19317
Court No. - 7
Case :- WRIT - C No. - 3288 of 2025
Petitioner :- Rajesh @ Rajesh Kumar Pandey
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue, Lko. And Others
Counsel for Petitioner :- Sachindra Dwivedi
Counsel for Respondent :- C.S.C.,Ajay Kumar Pandey
Hon'ble Saurabh Lavania,J.
Heard Sri Sachindra Dwivedi, learned counsel for the petitioner, learned State counsel appearing for the respondent Nos. 1 to 3 and Sri Ajay Kumar Pandey, learned counsel appearing for the respondent No. 4/Smt. Kalawati w/o Shyam Sunder.
The instant petition has been preferred seeking following main relief(s):-
"i. To issue a writ, order or direction in the nature of certiorari quashing the impugned orders dated-26.03.2025 Passed by opposite party no.2 in revision bearing no. 25 of 2023 computer case no. C202304000000025, under section 210 of U.P revenue code 2006 (Rajesh Kumar Vs State of U.P and other) as contained in ANNEXURE ON. 1 and order dated-28.12.2022 passed by opposite party no.3 in case bearing no. 549 of 2022, computer case no. D202204230000549 (Kalawati Vs State Of U.P) as contained in ANNEXURE ON.2 to this petition."
Vide impugned order dated 28.12.2022, the respondent No. 3/Additional District Magistrate (Finance & Revenue) Ayodhya, District- Ayodhya (in short "Magistrate") allowed the application preferred by the respondent No. 4 for correction of revenue records registered as Case No. 549/2022, Computerized Case No.D202204230000549 (Kalawati vs. State of U.P.), under Section 30 U.P. Revenue Code, 2006 (in short "Code of 2006"). The order dated 28.12.2022 on reproduction reads as under:-
"???????? ??? ??????? ?????? ????? ????? ?????? ?????? ????? ???? ????? ????? ????? ??????? ???? ??????? ?? ??????? ???? - 30?????? ?????? ????? ???????? ??????? ???? ??? ?????? ???? ?? ?? ?????? ????? ????? ???? ????? ????? ????? ??????? ???? ??????? ????? ???? ??? 835/0.097 ??? ??? ????????? ?????? ????? ? ???? ??? ?????? ?? ??????? ???? ?? ????? ??? ???? ????????? ?? ?? ?? ??? ??? ??? ?????? ?????? ???? ?????? 835/0.097 ????? ????? ??????? ???? ????????? ? ????????? ?? ?????? ??????? ???? ???? ?? ????? ?? ??? ???
??? ???? ??????? ?? ????? ??????? ?? ????? ???? ?? ???? ???????? ????????? ?? ?????????? ????? ???? ?? ??? ?? ??? ????? ?????? ???????? ??? ????? ??????? ?? ????? ??????? 28.05.2022 ??? ??????? ??? ??? ?? ?? ??? ?????? ?? ????? ???? ?? ???? ?????? 835 ?? ????? ???? ????????? ?? 0.014 ?? ???? ??? ??? ??? ??? ?? ???? ?????? 836, 837 ?? ????? ???? ????????? ?? ?????? 0.010 ? 0.007 ?? ???? ????? ??? ????? ??????? ??? ??? ???
?????? ??????? ?? ????? ??????? 28.05.2022 ?? ??????? ????????? ???? ????? ????? ??????? 20.10.2022 ?? ?????? ???????? ???? ???? ??????? ??? ??? ?? ?? ??????? ???? ?????? 835 ????? ???? ?????? 828 ? 837 ????????? ??????? ? ???? ???? ?????? 836 ?? ??? ????? ??? ???? ????????? ?????? ?????? ??????? ??, ?? ???? ???? ?? ???? ?? ???? ???????? ???? ???? ???? ?? ?? ??? ?? ???? ?? ????? ??????? ?? ?????? ?? ??? ??? ???? ??????? 835 ?? ??? ???? ?????? 838 ????? ?? ?????? ???? 837 ? 835 ??????? ???? ?? ????? ?? ???? ??? ? ???? ?? ???? ?? ??? ?? ??? ??????? ???? ??? ???????? ??????? ???????? ?????? ??? ????????? ?????? ???? ?? ???????? ??????? ???????? ????????? ???? ?? ?????? ???? ???? ?? ????? ?? ??? ???
????? ?????? ?? ??????? ???????? ? ???? ?????? ???????? ?????? ??????? ?? ?????? ?? ???? ??? ???????? ?? ?????? ????????? ??? ??????? ?? ????? ?? ?????? ????? ????? ?? ?????? ???? ?? ???? ?????? 835 ?? ????? ???? ????????? ?? 0.014 ?? ???? ??? ??? ??? ??? ?? ???? ?????? 836 , 837 ?? ????? ???? ????????? ?? ?????? 0.010 ? 0.007 ?? ???? ????? ??? ????? ??????? ??? ??? ??? ????? ??????? ?????? ?????? ?? ???? ?????? 835 ?? ??? ????? ?? ??? ?? ???? ?????? 836 ? 837 ?? ???? ????? ?? ?????? ???? ???? ?? ????? ?? ??? ??? ????????? ?????? ???? ???????? ?????? ??? ??? ??? ?????? ???? ???? ???????? ???? ??? ?? ?? ???? ?????? 836 ? 837 ?? ???? ????? ??? ???? ?? ???? ?????? ??? ????? ??????? ?????? ???????? ???? ?????? ?? ???? ???? ?? ???? ????????? ?? ???? ???? ????? ????? ??????? ??????? ????? ??? ?????? ??? ?????? ?????? ???????? ??????? ???????? ????????????? ??????? ???? ???? ????? ?????? ???? ???
????
??????? ?????? ?? ???? ?? ???? ?????? ???????? ??????? ???????? ????????????? ??????? ???? ??? ????? ??????? ?? ????? ??????? 28.05.2022 ?? ?????? ?? ???? ?? ?? ???? ?? ??? ????? ??????? ??????? ??????? ??? ??? ?????? ????????? ???????? ????? ????? ???"
Vide impugned order dated 26.03.2025 passed in Revision/Case No. 25 of 2023, Computerized Case No. C202304000000025 (Rajesh Kumar vs. State of U.P and others), under section 210 of the Code of 2006, the respondent No. 2/Additional Commissioner (Administration), Ayodhya Division, District- Ayodhya (in short "Revisional Authority") affirmed the order date 28.12.2022 passed by Magistrate. The relevant portion of the order dated 26.03.2025 passed by Revisional Authority on reproduction reads as under:-
"???????? ?? ?????? ???? ???? ?? ????? ?? ??? ?? ?? ????? ??????? ?? ????? ?????? 28.05.2022 ?? ?????? ???? ?? ???? ?????? 835 ?? ????? ???? ????????? ?? 0.014 ?? ???? ??? ?? ??? ??? ?? ???? ?????? 836 ? 837 ?? ????? ???? ????????? ?? ?????? 0.010 ? 0.007 ??? ?? ???? ????? ??? ????? ??????? ??? ??? ??? ????? ??????? ?????? ?????? ?? ???? ?????? 835 ?? ??? ????? ?? ??? ?? ???? ?????? 836 ? 837 ?? ???? ????? ?? ?????? ???? ???? ?? ????? ?? ?? ??? ????????? ?? ?? ???????????? ?? ?? ?? ??? ???????? ?? ????? ???????? ????? ???????? ??? ??? ????? ??????? ?? ???? ????? ?? ??????? ?????? ???????? ?? ?? ??? ??? ???????? ?????? ???? ?????? ?? ????? ??? ?? ????? ???? ??? ???????? ???? ??? ??? ?? ???? ?? ????? ???? ??? ??? ?? ?????? ???????????? ?? ?? ??? ?? ??? ???????? ?????? ????? ???? ?????? ???? ???????? ??, ??????????? ?? ???? ??? ????? ???????????? ?? ?? ?? ???? ??????? ???? ??? ???????? ?? ????? ???????? ???? ?????? ??? ??? ??? ???? ???????? ??? ???? ???, ????? ?????? ?? ?? ???? ?????? 836 ? 837 ?? ???? ????? ??? ???? ?? ???? ?????? ??? ??? ?? ????? ??????? ?? ????? ??? ?????????? ?????? ?? ???? ???? ?? ????????? ?? ???? ?? ??? ?? ????? ??????? ??????? ?? ???? ??? ????? ????? ??????? ?????? ???????? ????? ??? ????????? ???????? ?? ??????? ????? ??? ??? ??? ?????? ?? ??????? ???? ??? ??? ??? ??????? ?????? ?????? ? ???????????? ??? ??? ???????? ?????? ???? ?????? ???? ?????? 28.12.2022 ????? ???? ??? ???? ?????? ?? ??? ?????? ????? ???? ?? ?? ?? ??? ??? ???????? ?????? ????? ???? ?????? ???? ???? ? ???????? ??? ?? ????? ???? ??? ???
??????? ??????? ?? ???? ?? ?? ???????? ?? ???????? ?? ??????? ?? ?? ??? ???????? ?????? ????? ???? ?????? ???? ?????? 28.12.2022 ??? ????????? ? ???? ???? ???????????? ?????? ???????? ??????? ????? ? ?????? ?????? ?? ?????? ???? ?? ???? ?????? ???? ???? ????? ???
????
??????? ?????????? ?? ???? ?? ???????????? ????? ????? ??????? ?????? ???????? ???????? ??????? ?????? 25/2023 ????????????? ??? ?????? ?? 202304000000025 ??????? ?????? ?? ???? ??? ?? ???????? ?????? ????? ????? ????????? ?????? 28.01.2023 ?? ?????? ???? ???? ??? ??? ???????? ?? ???????? ???? ?? ????? ?? ??? ???? ???? ???? ??? ?????? ????????? ?? ???????? ?? ???????? ????? ???? ?????"
Upon due consideration of the facts of the case including the report dated 28.05.2022 submitted by one Ram Chandra Yadav, Draftsman in the proceedings instituted by the respondent No. 4 under Section 30 of the Code of 2006, detailed above, and also the objection of the petitioner submitted before the respondent No. 3, this Court finds that interference in the impugned orders dated 28.12.2022 and 26.03.2025 is required by this Court. It is for the following reasons:-
(i) The respondent No. 3 has not recorded reasons for rejecting the objection taken by the petitioner in the case instituted under Section 30 of the Code of 2006.
(ii) The respondent No. 2 also failed to take note that the respondent No. 3 has passed a cryptic/unreasoned order.
(iii) The Revenue Official concerned was not examined before the Authority concerned.
(iv) The observations made by this Court in the judgment dated 12.07.2023 passed in the case of Ravindra Kumar vs. State of U.P. and others reported in 2023 SCC OnLine All 3302.
For the reasons aforesaid, the impugned orders dated 28.12.2022 and 26.03.2025 are hereby set-aside. The matter is remanded back to the respondent No. 3/Magistrate to conclude the proceedings initiated by the respondent No. 4/Smt. Kalawati within a period of three months from the date of production of certified copy of this order.
The instant petition is allowed in above terms.
Order Date :- 7.4.2025
Arun/-
