Allahabad High Court
Mohd. Suhail S/O Mohd. Iliyas And ... vs The Additional District And Session ... on 14 February, 2005
Author: K.N. Sinha
Bench: K.N. Sinha
JUDGMENT K.N. Sinha, J.
1. The present writ petition has been filed under Article 226 of the Constitution of India for issuing a writ of certiorari quashing the impugned judgement and order dated 11.8.2004 passed by respondent No. 1.
2. The brief facts as set forth in the petition are that the property in dispute was leased in favour of petitioner and proforma respondent No. 30 to 96 by Gaon Sabha which was approved by Sub Divisional Magistrate on 8.8.93. One Ibrahim and others of the said village filed an application under Section 198(4) of the U.P.Z.A. & L.R. Act before the Sub Divisional Magistrate Siddharthnagar for cancellation of the lease which was rejected and the lease was confirmed. The respondent IInd set filed an application before the Additional Collector who dismissed the application by order dated 31.1.95 confirming the lease deed approved by the Sub Divisional Magistrate. Aggrieved by the said order some of the contesting respondents preferred the revision before the Additional Commissioner Gorakhpur who has dismissed the revision by order dated 26.9.96 The contesting respondent IInd set filed a revision before the Board of Revenue who passed interim order dated 3.10.96 which is still pending before the Board of Revenue. The papers regarding the above proceedings are annexure' 3 and 4. The extract of Khatauni has also been filed.
3. During the pendency of the revision before the Board of Revenue the proceedings under Section 145 Cr.P.C. Was initiated on the police report dated 21.3.1997 (Annexure 5) whereupon the Sub Divisional Magistrate passed an order dated 8.5.2001 (Annexure 6) on record. Being aggrieved by the order of Sub Divisional Magistrate the contesting respondent IInd set preferred a revision before the Session Judge Siddharthnagar. The said revision was decided by order dated 11.8.2004 (Annexure/8) setting aside the order dated 8.5.2001 parsed by the Sub Divisional Magistrate. Aggrieved by the said order the present writ petition has been filed.
4. The contesting respondent No. 4 filed a counter affidavit on the ground that in 1953-54 the leases were granted in favour of contesting respondent. The extract of Khatauni C 1. Lateron the village came under record operation and survey Naib Tehsildar passed an order dated 24.7.1993 expunging the names of the contesting respondent from revenue record. Being aggrieved by the said order the contesting respondent filed an appeal before the Assistant Record Officer who stayed the operation of the order of Survey Naib Tehsildar . Lateron the Assistant Record Officer by order 1.6.94 (Annexure CA2 set aside the order of Assistant Record Officer passed on 24.7.93 After passing of the said order one Niyaz Ahmad filed a revision before the Board of Revenue in his personal capacity. This revision was filed only against one person namely Alimul Haq (answering respondent) and no other person. The photocopy of the application has been placed on record as annexure CA. 4 . It is alleged that although the interim order staying the operation of the order passed by Survey Naib Tehsildar was in existence yet the Gaon Sabha granted the lease in favour of the petitioners as well as the respondents second set against which an application under Section 198(4) of U.P.Z.A.L.R. Act was filed . The remaining facts thereafter are already set forth in the petition that the said application was rejected and revision before the Additional Commissioner was also rejected and the matter is pending before the Board of Revenue. The possession was never delivered to the lessee at any point of time. Thus the lessees can not be said to be in the actual possession The proceedings under Section 145 Cr.P. C. was initiated in which the Executive magistrate is only empowered to adjudicate as to who was in possession two months prior to the preliminary order. The Sub Divisional Magistrate has gone into the title of the parties which was without jurisdiction and the revisional court has lawfully allowed the revision.
5. I have heard Sri Tripathi B.G. Bhai learned counsel for the petitioner and Sri Surya Nath Pandey learned counsel for contesting respondent No. 4. I have also be read the various documents filed in the paper book and the order of the revisional court. It is correct that the executive magistrate has to see as to who was in possession two months prior to the date of preliminary order The Sub Divisional Magistrate concerned by his order dated 8.5.2001 found the possession of the petitioner and directed the other party not to interfere with the condition that the said order shall be subject to the order passed by the Board of Revenue in revision. The revisional court re assessed the whole of the evidence and came to the conclusion that the possession of petitioners can not be held to be legal possession on the basis of the patta which is the subject matter of Board of Revenue in the revision. The revisional court has also observed that the contesting respondents (revisionist ) in the impugned order have proved their possession by Khasra 1380 Fasli. The documents annexed with the petition shows that the lease was granted in favour of petitioner and proforma respondents and it was approved by the Sub Divisional Magistrate . The revision against the said order was also dismissed by Additional Collector Siddharnagar and Additional Commissioner Gorakhpur against the said order a revision is pending before the Board of revenue. The matter pending before the Board of Revenue may relate to the legality of grant of lease by the Gaon Sabha in favour of petitioner and contesting respondents. It has nothing to do with the possession of the parties, thus the observation of the revisional court about the possession on the basis of the pendency of the revision before the Board of Revenue is baseless. Prima Facie the Additional Collector and the Additional Commissioner found the lease to be valid. It has been held in Fateh Mohammad and Anr. v. State of U.P. and Anr. 1986 All. L.J. 1519 "Ordinarily, the revisional Court ought not reappreciate the evidence and substitute its own findings in place of those of the trial Court arising out of proceedings under S. 145 Cr.P.C."
6. Now coming to the next point the revisional court has relied upon Khasra 1380 Fasli which correspondents to the year 1972-73 which is not the basis for ascertaining the possession on relevant date i.e. 29.1.1997 just before two months of initiation of the proceedings under Section 145 Cr.P.C.
7. The court of executive magistrate is empowered only to arrive at a conclusion regarding the possession two months prior to the date of preliminary order.
8. Thus the finding of the revisional court that the contesting respondents have proved their possession by Khasra 1380 Fasli is highly erroneous. There was also no occasion to have issued any injunction order. Consequently, the writ petition is allowed. The order dated 11.8.2004 passed by respondent No. 1 is quashed.
9. The matter is remanded back to the revisional court who will reconsider the revision in the light of the observations made above in the body of the judgement and the law laid down for deciding the revision.