Allahabad High Court
Bashir Ahmad Khan (D.) Through L.Rs. vs Deputy Director Of Consolidation And ... on 31 January, 2005
Equivalent citations: 2005(1)AWC924
Author: Krishna Murari
Bench: Krishna Murari
JUDGMENT Krishna Murari, J.
1. Heard Sri Sankatha Rai learned counsel for the petitioner and Sri S. N. Singh for the respondents'.
2. The facts giving rise to the dispute are as under.
3. During the chak allotment proceedings respondent No. 4, Amirjahan Bibi filed an objection under Section 20 of the Act against the proposed allotment which was rejected by the consolidation officer vide order dated 21.4.1975. After a lapse of about 5 years she filed time barred appeal along with an application under Section 5 of Limitation Act for condoning the delay. The Assistant Settlement Officer Consolidation vide order dated 12.3.1982, refused to condone the delay and dismissed the appeal as time barred. Feeling aggrieved she filed a revision before Deputy Director of Consolidation which was allowed on merits vide order dated 21.7.1982. The respondent No. 5, Naushad filed an application to recall the said order. One Jagdish, respondent No. 8, who is said to be not a party in the revision, also filed similar application. The Deputy Director of Consolidation vide order dated 18.8.1982, not only recalled the order dated 21.7.1982, but by the same order decided the revision on merits. Feeling aggrieved, the petitioner has filed instant writ petition for quashing the order dated 18.8.1982.
4. It has been urged by the learned counsel for the petitioner that arguments were heard only on restoration matter and not on merits and Deputy Director of Consolidation wrongly and illegally decided the revision on merits without giving any opportunity of hearing. It has further been contended that scope of revision filed by the respondent No. 4 was confined to the question whether delay in filing the appeal was liable to be condoned and the jurisdiction of the Deputy Director of Consolidation was confined only to the consideration of the validity and legality of the order of the appellate authority dismissing the appeal on the ground of limitation, for if he would have been satisfied about the sufficiency of the cause shown for condoning the delay the case ought to have been remanded back to the appellate authority for decision of appeal on merits. In support of this contention reliance has been placed on a Division Bench decision of this Court, in the case of Tirath v. Joint Director of Consolidation, 1985 RD 276.
5. In reply, it has been urged on behalf of the respondent that by the impugned order the earlier order dated 21.7.1982, passed on the revision of the respondent No. 4 was recalled and the same has not been challenged by her and the petitioner cannot be permitted to hold brief of respondent No. 4 and challenge the same. It has further been urged that by the impugned order no injustice has been caused to the petitioner and no writ should be issued to quash an order by which substantial justice has been done between the parties.
6. I have considered the rival contentions advanced by the learned counsel for the parties and perused the record of the writ petition.
7. The appeal filed by the respondent No. 4 was dismissed by the Settlement Officer of Consolidation by a cryptic one line order that it is not appropriate to allow the benefit of Section 5 of Limitation Act, Neither there is any discussion about the cause shown for delay nor any reason has been recorded for refusing the benefit. The Deputy Director of Consolidation without considering the question whether Settlement Officer of Consolidation rightly refused to condone the delay in filing the appeal decided the revision on merits.
8. The question which arises for consideration is regarding the jurisdiction of the revisional authority to decide a revision, challenging the order of the appellate authority dismissing the appeal on the ground of limitation, on merits.
9. Disagreeing with the view taken in the case of Basalat and Ors. v. Deputy Director of Consolidation, 1983 ALJ 30 (NOC) ; Ram Ajor v. Deputy Director of Consolidation, 1980 ALJ 1160 and Hari Lal v. Deputy Director of Consolidation, 1982 ALJ 223, that revisional authority is entitled to allow the revision petition where appeal filed by the appellant in revision was barred by time, a learned single Judge referred the following question for decision by a larger Bench.
"Whether revisional authority under Section 48 of U. P. Consolidation of Holdings Act can allow the revision petition without indicating whether appeal filed by the applicant in revision having been dismissed on the ground of limitation was illegally, incorrectly and improperly decided or the appellant has a sufficient cause for condonation of delay in preferring the appeal."
10. A Division Bench of this Court vide judgment in the case of Tirath v. Deputy Director of Consolidation (supra), answered the question in negative. While repealing the contention that authority exercising the power under Section 48 of the Act has very wide power including suo motu power and can look into the record and if there is any defect it can be corrected by him, it was observed by the Division Bench as follows :
"In this view of the matter, the revisional authority was called upon to examine the record of the case as it pertain to the appeal before appellate authority. The principal reason given by the appellate authority for dismissing the appeal was that it was barred by time. The revisional authority had to see whether the order was justified in law or not. It had to examine whether any application has been made for condonation of delay and whether any adequate reason has been given for the same or not. And whether the order dismissing the appeal as time barred was justified in the circumstances of the case and we would observe here that in a revision under Section 48 (1) of the Act where there is no defect in the revision itself to merit its rejection in limine, the revisional authority has to confine itself to the decision in the appeal and the ground given for the decision in that order. We are further of the opinion that it was not open to the revisional authority to go into the question of merits while exercising the powers conferred under Section 48 (1) in the above circumstances."
The law laid down by the Division Bench in the case of Tirath v. Deputy Director of Consolidation (supra), is squarely applicable to the facts of this case.
11. In the present case also the order passed by Settlement Officer Consolidation was not an adjudication of the claim of the parties on merits, but an order dismissing the appeal as barred by limitation. The Deputy Director of Consolidation without considering the legality or otherwise, of the order passed by the Settlement Officer Consolidation and without setting aside his findings straightway proceeded to decide the revision on merits. It was incumbent upon the Deputy Director of Consolidation to have considered the order of Settlement Officer Consolidation refusing to condone the delay in filing the appeal on its own merit and if satisfied about the sufficiency of the ground for delay ought to have set aside the order of the Settlement Officer Consolidation dismissing the appeal as time barred and remand the case back to him to be decided on merits. It was not open to him to proceed and decide the revision on merits.
12. The argument on behalf of the respondents, that the petitioner has no focus to file writ petition as the order dated 21.7.1982, which was set aside by the Deputy Director of Consolidation by the impugned order was passed on the revision filed by respondent No. 4, has been advanced only to be rejected. While setting aside the order dated 21.7.1982, the Deputy Director of Consolidation in the same breath decided the revision afresh on merits disturbing the chak of the petitioner. The petitioner being aggrieved has every locus to challenge it.
13. The second argument of the learned counsel for the respondents that since no injustice has been caused to the petitioner as such no writ should be issued to quash an order by which substantial justice has been done between the parties also does not merit acceptance in the facts and circumstances of the case. The original plot of the petitioner were situate adjacent to the main road and were very valuable. Two of such plots were earmarked for harijan abadi and landless persons and in lieu thereof plot Nos. 1880 to 1907 situate toward south of main road were allotted in his chak. Vide order dated 21.7.1982, passed by Deputy Director of Consolidation, the chak of the petitioner was shifted to his original plot No. 1846 and as such he had no grievance against same. However, vide impugned order dated 18.8.1982 the petitioner has been allotted Udan chak on plot No. 1800 which is far away from the main road. Thus, the petitioner has not only been deprived from original valuable plots situate adjacent to the road side but also has been shifted from the other valuable road side land allotted in his chak in lieu of his original plots. Such an order cannot be said to have done substantial justice between the parties.
14. Thus, neither of the arguments advanced on behalf of the respondents have any merit.
15. For the reasons discussed above, the impugned order passed by Deputy Director of Consolidation dated 18.8.1982, cannot be sustained and deserved to be quashed.
16. In normal course after quashing the order dated 18.8.1982 the case ought to have been remanded back to Deputy Director of Consolidation to reconsider the legality and validity of the appellate order. However, the fact that dispute between the parties started in 1975, i.e., 30 years back and has remained pending in this Court for 23 years makes this Court ponder over the question to pass such order which instead of causing further delay on account of procedural technicalities in adjudication of dispute on merits, may facilitate disposal at its earliest. Remand to Deputy Director of Consolidation will cause further delay for if the Deputy Director of Consolidation comes to the conclusion that appellate authority wrongly refused to condone the delay he will have to remand the matter back to the appellate authority for decision of the appeal on merits. The order of Settlement Officer Consolidation as pointed out earlier is very cryptic order without recording any reason. Neither of the parties have brought on record the application filed under Section 5 of Limitation Act before Settlement Officer Consolidation for condoning the delay and thus this Court is not in position to test sufficiency of the cause for filing the appeal with delay. Although in the writ petition only challenge is to the order of Deputy Director of Consolidation dated 18.8.1982, but the Court while exercising the extraordinary jurisdiction conferred under Article 226 of the Constitution of India can always mould the relief claimed and pass appropriate order to secure the ends of justice.
17. This Court feels that in order to avoid further delay in disposal of the dispute not only the impugned order of Deputy Director of Consolidation dated 18.8.1982, but the earlier order dated 21.7.1982 as well as 12.3.1982, passed by Assistant Settlement Officer Consolidation also deserve to be quashed and are hereby quashed. The case is remanded back to Settlement Officer Consolidation for reconsidering the application filed by respondent No. 4, under Section 5 of Limitation Act, seeking condonation of delay in filing the appeal, afresh by a reasoned order after affording opportunity of hearing to all the parties concerned. If the Settlement Officer Consolidation comes to the conclusion that there are sufficient grounds for condoning the delay he shall then proceed to decide the appeal on merits in accordance with law. The entire exercise may be completed by him within a period of four months from the date of production of certified copy of this order before him by either of the parties. Needless to say that it shall be open to the parties to avail such remedy as may be available to them in law against the order which may be passed by the Settlement Officer Consolidation.
18. Subject to the aforesaid direction the writ petition stands allowed. However, in the facts and circumstances of the case there shall be no order as to costs.