SUKHENDRA SINGH Vs STATE OF U.P..
Bench: AFTAB ALAM,R.M. LODHA, , ,
Case number: C.A. No.-007085-007086 / 2010
Diary number: 11103 / 2009
Advocates: P. K. JAIN Vs
K. L. JANJANI
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 7085-7086 OF 2010 (Arising out of SLP (C) Nos. 14152-14153 of 2009)
Sukhendra Singh and Ors. … Appellants
Vs.
State of U.P. and Ors. … Respondents
JUDGMENT
R.M. Lodha, J.
Leave granted.
2. At the conclusion of the arguments we indicated that,
in our opinion, the matter has to go back to the High Court. Now
we give the reasons therefor. In order to understand the
controversy, it is necessary to state briefly the facts leading up to
the filing of these two appeals, by special leave.
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3. Ravi Dutta Singh (2nd appellant) is father of
Sukhendra Singh ( 1st appellant). They initiated two separate
proceedings under Section 9A (2) of the U.P. Consolidation of
Holdings Act, 1953 (for short, ‘1953 Act’) against Gaon Sabha,
Lakanpur (now Gram Panchayat, Lakhanpur – 4th respondent) for
declaring them as Bhumidhar and removing the name of Gaon
Sabha in respect of diverse plots details of which have been set
out in synopsis at pages B and C. For brevity, we shall refer to
these plots as ‘the disputed land’. On January 3, 1978, by two
separate orders, the Consolidation Officer, Allahabad declared
Ravi Dutta Singh and Sukhendra Singh (Surendra Bahadur Singh)
Bhumidhar in respect of the disputed land and ordered removal of
name of Gaon Sabha from the revenue record. It appears that no
follow up action was taken pursuant to the orders dated January 3,
1978 by the concerned authorities, and accordingly, the 1st
appellant made an application under Section 52 (2) of the 1953
Act before the Consolidation Officer, Allahabad for implementation
of the aforesaid orders. On December 18, 1995 after seeking the
report from the Assistant Consolidation Officer, the Consolidation
Officer, Allahabad ordered that the revenue record be corrected by
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entering the applicant’s name as Bhumidhar. Yet again, nothing
seems to have been done pursuant to the order dated December
18, 1995. The 1st appellant, 2nd appellant and Smt. Etrawass
Kunwari (3rd appellant), who is wife of 2nd appellant, approached
the High Court of Judicature at Allahabad by filing few separate
petitions. Strangely one writ petition in the name of Gram
Panchayat, Lakhanpur also seems to have been filed which was
heard along with writ petition filed by the 1st appellant. By
separate orders passed on March 24, 1998 in each of these
petitions, the concerned authorities were directed to make
necessary corrections in the revenue record pursuant to the orders
dated January 3, 1978
4. Sometime later, Gram Panchayat, Lakhanpur moved
an application before the Consolidation Officer, Allahabad for
recalling the orders dated January 3, 1978. The Consolidation
Officer took cognizance of that application and issued notices to
1st and 2nd appellant for their appearance before him on June 25,
2001. The said notices were challenged by the 1st and 2nd
appellant before the Allahabad High Court and the said writ
petition is said to be pending.
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5. Pertinently, Gram Panchayat, Lakhanpur filed a writ
petition (Civil Misc. Writ Petition No. 54673 of 2002) before the
Allahabad High Court for setting aside the orders earlier passed
by the High Court on March 24, 1998 and the orders dated
January 3, 1978 passed by the Consolidation Officer. In this writ
petition, the present appellants were impleaded as respondent
Nos. 4, 5 and 6. It was averred in the writ petition that the orders
dated March 24, 1998 were obtained by present appellants
fraudulently and by misrepresentation and concealment of facts.
6. The Consolidation Officer again issued notices to the
1st and 2nd appellant asking them to appear before him on July 18,
2007. They challenged these notices by filing writ petition (Civil
Misc. Writ Petition No. 45091 of 2007). These two writ petitions
were heard together by the Division Bench. By the first order
passed on February 5, 2009, the writ petition filed by the Gram
Panchayat, Lakhanpur was disposed of. By that order, the
Division Bench directed the Consolidation Officer, Allahabad to
decide the dispute afresh in the light of the orders of that Court
passed on March 24, 1998. By a separate two-line order of even
date, the other writ petition filed by the 1st and 2nd appellant was
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disposed of in terms of the order passed in the writ petition filed by
the Gram Panchayat, Lakhanpur.
7. With respect to the Judges presiding the Bench, we
find it difficult to appreciate their approach in remanding the matter
without indicating the reasons in support thereof. We are quite
unable to discover any reason as to why the matter has been sent
back to the Consolidation Officer. The first order dated February
5, 2009 reads as follows:
“Considering the facts and circumstances of the case, Consolidation Officer is directed to decide this question afresh in the light of the judgment of this Court passed in Writ Petition Nos. 10282 of 1998, 10284 of 1998 and also the judgment of the division bench of this Court in Writ Petition No. 15771 of 1996, if relevant in the facts and circumstances of the case.”
The second order of the even date reads:
“The writ petition is disposed of for order (sic) see order of the passed on Writ petition No. 54673 of 2002.”
In the writ petition filed by the Gram Panchayat, the plea of fraud,
misrepresentation and concealment of facts has been raised
against the present appellants in obtaining the orders dated March
24, 1998 from the High Court in various writ petitions as well as the
orders dated January 3, 1978 passed by the Consolidation Officer.
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As a matter of fact, the grievance has been raised that no writ
petition was filed by the Gram Panchayat earlier and one writ
petition in the name of Gram Panchayat has been fraudulently
filed. Obviously, the grievances raised by the Gram Panchayat,
Lakhanpur in their writ petition cannot be gone into by the
Consolidation Officer. On the other hand, the 1st and 2nd
appellant in their writ petition before Allahabad High Court have
raised the grievance with regard to continuous disregard of the
orders of the High Court passed on March 24, 1998 as well as
the legality and justification of the notices issued to them for their
appearance before Consolidation Officer on July 18, 2007 and in
reopening the consolidation proceedings. In our view, the
controversy raised by the 1st and 2nd appellant on the one hand
and the Gram Panchayat on the other was required to be
considered judiciously by the High Court and not in the slipshod
manner in which it has been done. We are constrained to
observe that there is no application of mind at all to the issues
raised by the parties in the two writ petitions.
8. In view of the above, the impugned orders dated
February 5, 2009 are set aside; Civil Misc. Writ Petition No.
54673 of 2002 (Gram Panchayat Lakhanpur Vs. State of U.P.
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and Ors.) and Civil Misc. Writ Petition No. 45091 of 2007
(Sukhendra Singh & Anr. Vs. State of U.P. and Ors.) are restored
to the file of the High Court for fresh consideration on merits in
accordance with law. The appeals stand disposed of accordingly
with no order as to costs.
…………………….J. (Aftab Alam)
New Delhi, ……………………J. August 26, 2010 (R.M. Lodha)
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