Allahabad High Court
Ramchandra Singh vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 17 April, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:21789
Court No. - 7
Case :- WRIT - B No. - 290 of 2025
Petitioner :- Ramchandra Singh
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Revenue, Lko. And Others
Counsel for Petitioner :- Abhishek Singh,Anubhav Prakash,Anuj Kumar Gupta
Counsel for Respondent :- C.S.C.,Dilip Kumar Pandey
Hon'ble Saurabh Lavania,J.
1. Sri Yogeshwar Sharan Srivastava, Advocate, along with Sri Manoj Kumar Srivastava, Advocate, has filed Vakalatnama today in Court on behalf of opposite party Nos. 6 and 7. The same is taken on record.
2. Learned Standing Counsel has filed an affidavit in compliance of order dated 07.04.2024 today in Court. The same is taken on record.
3. Heard Sri Abhishek Singh, Advocate along with Anubhav Prakash, learned counsel for the petitioner as well as Sri Yogeshwar Sharan Srivastava and Sri Manoj Kumar Srivastava, learned counsel for the opposite party Nos. 6 and 7, Sri Hemant Kumar Pandey, learned Standing Counsel for the State/opposite party Nos. 1 to 4 and Sri Dileep Kumar Pandey, learned counsel for the Gaon Sabha/opposite party No.5.
4. Sri Gyanesh Kumar Tripathi, the opposite party No.2/Deputy Director of Consolidation, Hardoi, is present before this Court in compliance of order dated 07.04.2025, which reads as under:
"Supplementary affidavit filed today is taken on record.
Heard Shri Abhishek Singh, learned counsel for the petitioner, learned Standing Counsel for the State/opposite party Nos. 1 to 4 as well as learned counsel for the Gaon Sabha/opposite party No.5 and perused the record.
This writ petition has been filed with the following main relief(s) :
"(i) Issue a writ, order or direction in the nature of certiorari quashing the impugned judgment and order dated 17.10.2024 passed by the opposite party No. 2 whereby the Revision No. 540/2024: preferred by the petitioner bearing title Ramchandra Singh Vs. Saktu and others, Under Section 48 of the Uttar Pradesh Consolidation of Holdings Act, 1953 is rejected (contained as Annexure No 1 to the writ petition).
ii) Issue a writ, order or direction in the nature of certiorari quashing the impugned judgment and order dated 20.03.2024 passed by the opposite party no 3 whereby the Appeal bearing no. 188/2024 under section 21(2) of the Act, 1953 bearing title Ramchandra Singh Vs Saktu and others has been rejected(contained as Annexure No.2 to the writ petition).
(iii) Issue a writ, order or direction in the nature of certiorari quashing the impugned judgment and order dated 06.07 2016 passed by the opposite party no. 4 in proceeding under section 21(1) of the Act whereby objection of the petitioners pertaining to allotement of chaks during consolidation has been rejected (contained as Annexure No.3 to the writ petition).
(iv) Issue writ or direction in the nature of MANDAMUS commanding the opposite party no 1 to 4 to allot/include gata no. 4136 admeasuring 0.5100 ha situated at Village Jajupur. Pargana- Godwa, Tehsil-Sandila, District- Hardos containing private boring/source of irrigation in place of gata no. 4117 mi admeasuring 0.1400 ha. which is groove and situated at the same revenue village."
The opposite party No.2/Deputy Director of Consolidation (in short "D.D.C."), Hardoi is directed to inform opposite party No.6-Saktu, S/o Bharat and opposite party No.7-Gangaram, S/o Sukru, both R/o Village Jajupur, Pargana-Gondwa, Tehsil-Sandila, District Hardoi regarding pendency of the present writ petition and next date fixed in the matter before this Court, i.e. 17th April, 2025, as fresh.
The opposite party No.2/D.D.C., Hardoi is further directed to file an affidavit with proof regarding information given to opposite party Nos. 6 and 7 on or before the next date fixed.
The opposite party No.2/Deputy Director of Consolidation, Hardoi is also directed to appear before this Court personally on the next date fixed in the matter to assist the court on the issue involved in the matter, which relates to inclusion of "Baag" in consolidation proceedings, which ought not to have been included as pleaded.
In view of the aforesaid, till the next date of listing, the operation and implementation of the orders dated 17.10.2024, passed by opposite party No.2, order dated 20.03.2024, passed by opposite party No.3 and order dated 06.07.2016, passed by opposite party No.4 shall remain stayed.
List this case on 17th April, 2025, as fresh.
Learned State Counsel is directed to communicate this order to D.D.C. concerned for compliance. "
5. In the instant case, from the material available on record it is apparent that "Baag" has been taken note of for the purposes of allotment of Chak(s)and in this regard the relevant provisions have not been taken note of by the authorities concerned, namely, Deputy Director of Consolidation, District Hardoi/opposite party No.2 under the U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953") while passing the impugned order dated 17.10.2024. The same reads is extracted herein-under :
"izLrqr fuxjkuh jkepUn flag iq= vEcj flaag fuoklhxzke&Nfrgk] etjk&eka>xkao ijxuk&xks.Mok] rglhy&l.Mhyk ftyk&gjnksbZ ds }kjk ldwV iq= Hkkjr fuoklh xzke&tktwiqj] ijxuk&xks.Mok] rglhy&l.Mhyk ftyk gjnksbZ o 03 vU; dks i{kdkj cukdj cUnkscLr vf/kdkjh pdcUnh] gjnksbZ vihy la[;k 1268@2022 vUrxZr /kkjk&21 ¼2½ tks0pd0vf/k0 rk0 QS0 20-03-2024 ds fo:) fnukad 12-08-2024 dks bl U;k;ky; esa ;ksftr dh x;h gSA fuxjkuhdrkZ }kjk foyEc e"kZ.k gsrq 'kiFk&i= lfgr lE;d dkj.k n'kkZrs gq, izkFkZuk&i= izLrqr fd;k x;k gSA ftlds fojks/k esa foi{khx.k dh vksj ls dksbZ vkifRr ugha nh x;h gSA vr% fuxjkuhdrkZ dks fe;kWn vf/kfu;e dh /kkjk&5 dk ykHk fn;k tkrk gSA
fuxjkuh ds ek/;e ls fuxjkuhdrkZ dh eq[; ekax gS fd voj U;k;ky; }kjk i=koyh ij miyC/k lk{;ksa dk voyksdu fd;s fcuk gh euekus rjhds ls pdcUnh dkuwu ds foijhr vkns'k fnukad 20-03-2024 ikfjr djus dh egku fof/kd Hkwy dh gS rFkk vkns'k fnukad 20-03-2024 fdlh Hkh n'kk esa fLFkj jgus ;ksX; ugha gSA izkFkhZ@fuxjkuhdrkZ ds nks pd cuk;s x;s gS ftuds izFke pd xkVk la[;k 1517] 1519] 1520 vkfn ij rFkk f}rh; pd xkVk la[;k 4117] 4131] 4132 vkfn ij izfn"V fd;k x;k gSA xkVk la[;k 417] 4113] 4132 vkfn ij izfn"V fd;k x;k gSA xkVk la[;k 4117] 4131] 4132 vkfn izfn"V pd esa xkVk la[;k 4117 jdck 0-1400 gs0 izfn"V fd;k x;k gS] og ekSds ij ckx gS rFkk vfHkys[kksa esa Hkh ckx ntZ gS fdUrq pdcUnh esa mldk ewY;kadu 90 iSlk fu/kkZfjr dj izkFkh@fuxjkuhdrkZ dks pd esa izfn"V dj fn;k x;k gSA pdcUnh vf/kdkfj;ksa ,oa deZpkfj;ksa us vka[k cUn djds ckx Hkwfe dk ewY;kadu yxkdj izkFkhZ ds pd esa izfn"V dj fn;k gS rFkk izkFkhZ dh ewy tksr dk XkkVk la[;k 4136 ftlesa izkFkhZ dh cksfjax gS og izkFkhZ dks izf"V ugha fd;k gSA ,slh fLFkfr esa izkFkhZ ds pd esa ckx Hkwfe izfn"V gks tkus ls ges'kk fookn cuk jgsxk rFkk izkFkhZ ds ewy tksr ds xkVk la[;k 4136 ftlesa izkFkhZ dh futh flapkbZ dk lk/ku iDdh cksfjax ¼uydwi½ fLFkr gS og izkFkhZ dks ugha fey ik;sxk rFkk izkFkhZ dh egku gkfu o gd ryQh gksxhA vUr esa fuxjkuhdrkZ us ;kpuk dh gS fd izkFkhZ dh fuxjkuh Lohdkj dj voj U;k;ky; dk vkns'k fnukad 20-03-2004 fujLr dj izkFkhZ dks xkVk la[;k 4117] 4131] 4132 vkfn ij cus pd ls xkVk la[;k 4117 okyh ckx Hkwfe fudky dj mDr ewY;kadu izkFkhZ ds xkVk la[;k 4136 ij izkFkhZ dh futh iDdh cksfjax ysdj pd izfn"V djus dh d`ik djsaA
mHk;i{k e; vf/koDrk gkftj gSaA i{kksa }kjk fn;s x;s rdksZa dks /;kuiwoZd lquk x;kA
eSusa i=koyh o xzke ds vfHkys[k ,oa pd Hkwfp= dk voyksdu fd;kA fuxjkuh U;k;ky; milapkyd pdcUnh] gjnksbZ fuxjkuh la[;k 202@2023 dEI;wVªhd`r okn la[;k 2023531033000226 vUrxZr /kkjk&48 ¼1½ ;w0ih0lh0,p0 ,DV rk0QS0 07-10-2023 ls izHkkfor gSA ,slh fLFkfr esa pdksa esa ifjorZu fd;k tkuk mfpr ugha gSA vr% iz'uxr fuxjkuh fujLr fd;s tkus ;ksX; gSA vkns'k gqvk fd %&
vkns'k
fuxjkuh la[;k&540@2024 jkepUn flag cuke ldVw vkfn] xzke&tktwiqj] ijxuk&xks.Mok] rglhy&l.Mhyk ftyk gjnksbZ U;k;ky; milapkyd pdcUnh] gjnksbZ fuxjkuh la[;k 202@2023 dEI;wVªhd`r okn la[;k 2023531033000226 vUrxZr /kkjk&48 ¼1½ ;w0ih0lh0,p0 ,DV rk0QS0 07-10-2023 ls izHkkfor gksus ds dkj.k fujLr dh tkrh gSA
i=koyh ckn vko';d dk;Zokgh nkf[ky&nQrj gksA"
6. The aforesaid is not in issue/dispute.
7. In view of the aforesaid, the impugned order dated 17.10.2024 passed by Deputy Director of Consolidation, District Hardoi/opposite party No.2 is hereby quashed. The matter is remanded back to Deputy Director of Consolidation, Hardoi to decide the controversy related to inclusion of "Baag" for the purposes of allotment of Chak(s), by passing a reasoned and speaking order, after taking note of relevant law on the issue, most expeditiously, after affording full opportunity of hearing to the parties to the litigation and without granting unnecessary adjournment to either of the parties, preferably within a period of three months from the date a certified copy of this order is produced before him, if there is no other legal impediment in this regard.
8. With the aforesaid observation(s)/direction(s), the writ petition is allowed.
Order Date :- 17.4.2025
Arvind
(Saurabh Lavania,J.)
