Allahabad High Court
Virendra Kumar Singh And 5 Others vs State Of U.P. Thru. Collector Ayodhya ... on 24 March, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2025:AHC-LKO:16690
Court No. - 7
Case :- WRIT - C No. - 2646 of 2025
Petitioner :- Virendra Kumar Singh And 5 Others
Respondent :- State Of U.P. Thru. Collector Ayodhya And 2 Others
Counsel for Petitioner :- Shikhar Anand
Counsel for Respondent :- C.S.C.
Hon'ble Saurabh Lavania,J.
Heard Sri Shikhar Anand, learned counsel for the petitioner and learned State counsel.
By means of this petition, the petitioner has impeached the order dated 03.11.2021 passed by the respondent No. 2/Commissioner, Ayodhya Division, Ayodhya in Case No. 00035 of 2021, Computerized Case No. C202104000000035 (Mahant Amardas Sadhak vs. Shri Dhoom Chand Singh and others), under Section 210 of U.P. Revenue Code, 2006 (in short "Code of 2006"). The order impugned dated 03.11.2021 on reproduction reads as under:-
"???????? ??????? ???????????? ??? ???? ??????? ?? ??? ?????? RST/00006/2010 ? ????????????? ?????? - ??201004230100006 ???????? ???? 41 ??-?????? ???????, ?????? ?????? ??????? ???? ???? ????????? ???? ?????? ??????? ???? ????? ????? ??? ?????? ????? ????? ??? ????? ??? ???? ??????? ??? ????? ???? ?????? 17.12.2020 ?? ??????? ????? ?? ??? ???
???????? ?????? ???? ??? ???? ????? ???? ???? ?????? ???? ????? ??? ???? ????? ????? ???? ????? ?? ??????? ???? 2010 ?? ?????? ??? ???????? ???? ???? ???????? ?? ??? ?? ????????? ?????? ?? ????? ???? ???? ?? ???? ???? ???? ??????? ??? ???????????? ?????? ????? ??? ????? ?? ??? ??? ??????? ?????? 01 ?? ?? ?? ??????? ???? ?? ??? ????? ??? ????? ???? ???? ??? ?????? ?? ?? ???????? ????? ??? ??? ???????? ?? ?????? ???? ????
???????? ?????? ??? ???????? ?? ?????? ?? ?? ????? ???? ?? ?? ??????? ????????? ???? ?????? ????? ?? ??????? ????? ???? ???? ???? ?????? 108 ????? ????? ??? ?????? ????? ????? ??? ????? ??? ???? ??????? ?? ??????? ?? ??? ??????? ??????????? ????? ???? ???? ??????? ???????? ?? ?????? ???????? ?? ????? ?????? 03.07.2009 ?? ???? ?? ??????? ?? ???? ?????? 108 ?? ?????? ???? ???? ?? ???? ?????? 22.07.2009 ????? ????, ????? ??????? ??????? ???? ??? ???????? ?????? ??????? ???????? ??? ??????? ????????? ???? ?????? 01.01.2010 ???????? ???? ???? ??????? ???????? ?? ???????????? ??????? ?? ?????? ?? ???? ?? ??????? ??? ????????? ?? ???? ????? ?????, ?????? ??? ????????? ?????? ??? ??? ??????? ????? ? ???? ???? ?? ???? ??????? ???????? ?? ???? ??????? ????????? ???? ?????? 01.01.2010 ?? ???????? ???? ?????? 17.12.2020 ?? ?????? ?? ?????? ?? ????, ????? ??????? ???? ???????? ??????? ????? ?? ????
?????? ??? ???????? ?? ?????? ?????? ???????? ?? ????? ?????? 03.07.2009 ?? ?????? ?? ?? ??????? ????????? ???? ?? ???? ?????? 108 ?? ??? ???? ?????? 109 ??? ???? ?????? 108 ? 109 ?? ?????? ???? ?? ?? ??? ???? ?????? 109 ???? ???? ??, ????? ??????? ??? ????? ???????? ?????? ?????? 25.01.2008 ?? ????? ???? ????? ???? ??, ?? ??? ?? ??????? ??? ?????? ???????? ?? ???? ????? ??? ?? ?????? ???? ?? ?? ??????? ?? ???? ?????? 108 ?? ?????? ???? ?? ???? ?????? 109 ?? ???? ???????? ????, ???? ????? ???????? ?????? ???? ?????? 109 ?? ??? ?????? ????? ???? ?? ???? ????? ???? ??? ??? ?????? ???????? ?? ???? ???? ????? ??? ?? ?? ?????? ???? ?? ?? ??? ??????? ?? ???? ?????? 108 ?? ?????? ???? ???? ?? ?? ????? ???????? ?? ???? ?? ??????? ???? ?? ????? ???????? ????? ?? ?????? ?? ?????? ?? ?? ??????? ?? ???? ?????? 108 ?? ?????? ???? ?? ???? ?????? 109 ???????? ????, ????? ????? ???????? ?? ????????? ?? ???? ??????? ??, ?????? ??????? ???????? ?? ???? ???????? ?? ??????? ???? ???? ??? ?????? ???????? ?????? ???????? ????? ?????? 03.07.2009 ?? ???????? ???? ????? ???? ??? ???? ???????? ??????? ???????? ?? ???????? ????? ?? ??? ???? ?? ??? ????? ???? ????? ?? ??? ???????? ????????? ?? ???? ?????? ??????? ? ?????? ?? ???? ???? ???????? ???? ?????? 17.12.2020 ????? ???? ??, ?? ???? ?? ??? ??? ????? ???? ????? ???? ???
??? ???????? ??????? ??????? ?? ???? ??? ??????? ???????? ?????? ????? ???????? ???? ?????? 17.12.2020 ?????? ???? ???? ?? ??? ??? ???????? ??????? ???????? ?? ??????? ??????? ?? ???????????? ??? ?? ??????? ?? ??? ???????????? ?? ???? ?? ?? ?????? ??? ???????? ????????? ?? ?????? ??????? ? ?????? ?? ?????? ???? ?????? ?? ???-??? ?? ???? ?? ????????? ??? ?? ???????? ????????? ?????
?? ???? ?? ????? ?? ??? ??????? ???????? ?? ???????? ???? ???? ???? ??? ?????? ????????? ?? ???????? ?? ???????? ???????????? ????? ????? ???"
The order impugned dated 03.11.2021, quoted above, has been challenged on the following grounds:-
"A. Because the impugned order dated 03.11.2021 being bad in law deserves to be set aside, in the interests of justice.
B. Because the civil suit which was made the basis of passing the impugned order was already dismissed, which relevant fact has not been taken into account by the learned respondent no. 2.
C. Because it is stated in the impugned order that the previous Mahant Ramkhelawan Das did not pursue the matter properly pursuant to the recall application dated January 1, 2010 which resulted in the final order dated December 17, 2020 passed by the Sub-Divisional Officer overlooking the material fact that in fact the aforesaid Mahant Ramkhelawan Das had moved an application for withdrawal dated September 13, 2019; therefore, it is a completely wrong observation made by the learned Commissioner that Mahant Ramkhelawan Das did not pursue the matter.
D. Because the main reason which appears to be behind the impugned order dated November 3, 2021 is that the learned Commissioner has believed that there is a stay order dated January 25, 2008 passed by the civil court overlooking the material fact that the aforesaid civil suit in question was dismissed vide order dated July 5, 2011, therefore, the interim order dated January 5, 2008 merged in the final order/judgment dated July 5, 2011 and was therefore, not in existence on November 3, 2021 when the learned Commissioner had passed the impugned order in question."
Upon due consideration of the facts of the case and also the material available on record including the observations made by the respondent No. 2 in the impugned order dated 03.11.2021, this Court is not inclined to interfere in the impugned order dated 03.11.2021. It is for the following reasons:-
(i) The order impugned dated 03.11.2021 is simplicitor an order of remand and it is trite that the order of remand does not terminate the proceedings. The proceedings are still alive. The parties to the litigation are having full opportunity to place their case before the Authority concerned.
(ii) To impeach the finding that the revenue court of first instance namely Sub-Divisional Magistrate (S.D.M.), Sadar, Ayodhya has passed the order dated 17.12.2020 contrary to the report dated 03.07.2009 submitted by the Revenue Inspector concerned, thereport dated 03.07.2009 has not been placed on record.
For the foregoing reasons, the instant petition is dismissed.
However, before parting, it would be appropriate to observe here that the S.D.M., Sadar, Ayodhya shall conclude the proceedings pending before it as per law expeditiously say within a period of three months from the date of production of certified copy of this order, as the proceedings related to demarcation are summary in nature and being so the same should be decided expeditiously and in the instant, the same were instituted wayback in the year 2006.
Order Date :- 24.3.2025
Arun/-
