Allahabad High Court
Dharampal And 43 Others vs State Of U.P. And 4 Others on 15 September, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:179006 Court No. - 51 Case :- WRIT - C No. - 1102 of 2023 Petitioner :- Dharampal And 43 Others Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Rajesh Yadav,Ram Chandra Srivastava Counsel for Respondent :- C.S.C. Hon'ble Chandra Kumar Rai,J.
1. Heard Sri Rajesh Yadav, learned counsel for the petitioners, Sri Abhishek Shukla abd learned Additional Chief Standing Counsel for the State respondents.
2. The instant writ petition has been filed for mandamus commanding the Respondent No.2 not to interfere with the peaceful and cultivator possession of the petitioners over the land bearing Khasra No. 282/1M, area about 16.996 hectare and 282/M, area 4.047 hectare, total area 21.043 hectare, situated in village Jahingirpur Khadar, Pargana and Tehsil Mant, District Mathura.
3. Counsel for the petitioners submitted that petitioners are recorded tenure holder of plot in dispute. He further submitted that authorities are interfering with the possession of the petitioners without following due procedure of law. He further submitted that petitioners have not encroached any land of the State, as such, the State authorities cannot interfere with the peaceful possession of the petitioners without following due procedure of law. He further submitted that even the application/representation filed by petitioners for redressal of their grievance, has not been considered.
4. On the other hand Mr. Abhishek Shukla, learned Additional Chief Standing Counsel on the basis of the instruction dated 10.3.2023 , submitted that total area of Plot No. 282 is 84.809 hectare. He further submitted that Plot No. 282/2M, area 27.192 hectare is recorded as 'Ret' in the revenue record and out of 27.192 hectare area of Plot No. 282/2M, area measuring 15 hectare has been given for 10 years plantation lease to the Forest Department Social Forestry, Mathura. He further submitted that petitioners are recorded over 21.043 hectare area of Plot No. 282/1M and 282/2M and there is no interference with the petitioners' right and possession with respect to the area mentioned above. He submitted that no interference is required in the matter and the writ petition is liable to be dismissed.
5. This Court has directed the learned standing counsel to obtain instruction and file counter affidavit, accordingly, instruction dated 10.3.2023 sent by Assistant Record Officer, Mathura is already on record of the case.
6. I have considered the arguments advanced by learned counsel for the parties and perused the records.
7. There is no dispute about the fact that the petitioners are recorded tenure holders of Plot No. 282/1M, area 16.996 hectare and Plot No. 282/2M, area 4.047 hectare, total area 21.043 hectare.
8. In order to appreciate the controversy, perusal of instruction dated 10.3.2023 sent by Assistant Record Officer, Mathura will be necessary which is as under:-
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?????, ?????? ???? ???????? ???????? ??? ????? ?????? '??' ??? 1102 ?? 2023 ???? ??????? ??? ???? ?????? ????? ??? ??? ????? ???? ?????? 16-2-2023 ?? ??????? ??? ???????????? ?? ?? ????????????/?????? ???????? ???-
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1- ?? ?? ???? ?????? ??? ?????? ???? ???????? ???????? ?????? ????? ???? ?????? 16-2-2023 ???????? ??-
Hon?ble /Rajiv Joshi,J.
Learned Standing Counsel,who accepted notice on behalf of the respondents prays for and is granted two week?s time to seek instructions in the matter specially with regard to paragraph no.6 and 7 of the supplementary affidavit dated 12.01.2023.
Put up this matter again on 14.03.2023 as fresh before appropriate bench.
This case shall not be treated as tied up or part heard to this bench.
?????? ???? ???????? ???????? ?? ??????????? ???? ???? ???? ?????? ?????? ????????, ?????? ???? ???????? ???????? ?????? ??????? ????? ???? ?????? 20-2-2023, ???? ???????? ???????? ?????? ??????? ?????? ??????-5 ????? ?????? ???? ?? ?????? ?? ?????????? ????? ?? ????? ????? ????????? ????? ???? ????, ????? ????? ???? ??????? ???, ?????? ???? ?? ?????? ??? ????? ??? ?? ???? ?? ?????? 12-1-2023 ??? ???????? ????/????????????? ???????? ?? ???? ??? 6 ? 7 ?? ??????? ??? ?????? ?????? ???? ???? ????????? ???? ??? ???
2- ?? ?? ?????? ????????, ?????? ???? ???????? ???????? ?????? ??????? ????? ???? ?????? 20-2-2023 ?? ??? ????????????? ???????? ?????? 12-1-2023 ? ????????? ???????????? 6 ? 7 ??? ??? ??????? ??? ?????? ???? ???????? ???????? ??? ???? ???? ?? ????? ???? ?? ???? ???? ???????? ?? ?????? ???????? ????????????? ???????? ?? ????? ?????? ?? ?????? ??? ?? ??? ??? ??? ???? ?????? ???????? ?????? ??? ???? ??? ?????? ?? ???? ??? ?????? ???? ???????? ?? ???? ?? ??? ???? ?? ???????? ?? ????????????/?????? ????? ???? ?? ???? ????? ???? ?????? 20-2-2023 ?? ????????? ???????-01 ???
3- ?? ?? ?? ?????? ???? ??????? ???? ????? ???, ???? ????? ????????? ??? ?????? ???????? ?? ???????? ???? ?? ???? ????? ?????? ??????? ????? ?? ??????????????? ??? ??? ????????? ???? ?? ??????, ????? ??????? ??? ???? ???????? ????? ?? ????? ??????? ?? ???? ?? ?? ????? ?????? 10-3-2023 ???????? ???-
?1- ?? ?????? ????? ?? ?? ???? ????? ?????????? ???? ??? ?????? ??? ???? ???? ???? ?????-282 ???? 84.809 ??? ??? ?? 15 ???????? ??? ?? 10 ?????? ????? ?? ????? ?? ?? ????? ?????????? ???? ?????????? ???? ???? ? ?????? ???? ???? ?? ????????? ?? ????????? ??? ????? ?? ????????? ?????? ???
2- ????? ?????? ??????? ????? ???? ??? 437 ?????? 23-12-2022 ?????? ?? ???? ????? ??? ?? ?????? ????? ?????????? ???? ?? ???? ?????-282 ???? 84.809 ??? ??? ?? 15 ???????? ???? ?? 10 ?????? ????? ?? ???? ???? ???? ???????????? ??? ?? ???? ?????? 20-12-2022 ?? ??? ???????? ????? ??? ????????? ???? ?? ?? ??? ??? ?????? ??? ????? ?????? 20-12-2022 ?? ???? ????? ?????? ???
3- ????? ?? ????? ??? ????????? ?? ???????? ???? ????, ???????? ??????, ??????? ?????? ?? ?????? ????? ?? ???????? ???? ??? 3722 ?????? 23-12-2022 ?? ???? ??? ???? ???? ?? ???????? ????? ????? ?????? ????? ???? ?????????? ????? ???? ?? ?????? ???? ????
4- ???????? ??????, ??????? ?????? ?? ?????? ????? ?????? ???? ??? ?????? ???? ?? ???? ??? ???????? ?????????? ????? ?? ????/???? ??? 3956/14-1 ????? ?????? 3-1-2022 ?? ??? ???????? ???? ?? ???????? ????? ????? ???? ??????? ?????? ???, ????? ?????? ???????/?????? ??????? ?? ?????????? ????? ???? ???? ????????? ???? 5-1-2023 ?? 6-1-2023 ???? ???? ???? ?? ????? ?? ?????? ??????? ?? ???? ?? ??????? ???? ?????????? ?????? ????????? ????? ????? ??????? ?????? ????? ???? ????????? ???? ???? ???? ?????? 3-1-2022 ?? ????????? ?????? ???
5- ?????? ?? ??? ?? ?? ???? ?????? ?????????? ????? ??? ?????????????? ?? ??????? ????????? ???? ?? ??? ?? ??????? ???? ??? ?? ?? ???? ??? 282 ?? ?? ???????? ??? ??? ???? ????? ??? 27 ???????? ??? ???? ?? ?? ??? ?? ?????????? ?? ???????? ????? ???? ?? ?????????? ?? ????? ??? ???? ???? ???? ?? ???? ?? ????? ???? ?? ??? ??? ??? ?????????? ?? ????? ?? ???????? ? ?? ????? ?? ??????? ??? ???? ???? ????? ?? ??-
???? ??? 282 ?? ??? ???? 84.809 ???????? ??? ??? ???? ????? 282/2??? ??? ???? 27.192 ???????? ??? ???? ?????? ?? ?????? ?? ????? 15.000 ??? ???? ?? ?????????? ???? 10 ?????? ????? ?? ???????? ???????? ??????, ??????? ?????? ?? ?????? ????? ?? ???????????? ??? ?? ????? ?????? 20-12-2022 ?? ????? ?????? ??????? ????? ?? ???? ?????? 22-12-2022 ?? ??????? ??? ?????? 22-12-2022 ?? ????? ???? ???? ??? ???
??????? ???? ??? 282 ??? ???? ????? 282/1??? ???? 16.996 ???????? ??? 282/2??? ???? 4.047 ??? ??? ???? 21.043 ???????? ????? 52.00/-????? ?? ?????? ?? ??? ???? ????????? ?????? ????? ??? ???? ???
????????????? ???? ????? 282 ??? ?? ???? ?????? ?? ??? ???? ??, ?? ?????? ?? ???? ????? ????? ?????? ????? ???? ???? ??? ?? ????? ?????? ??? ???? ???? ?? ?????? ??? ???? ?????????? ?? ???? ????? ?? ??????? ?? ????? ?? ?????????? ???? 10 ?????? ????? ?? ??????? ???? ?? ?????? 5-1-2023 ??? ???? ???????? ?? ????? ??? ??? ????? ?????? ?? ?????? ???????? ???? ???? ???? ????? ?????? 10.3.2023 ?? ????????? ???????-02 ???
4- ?? ?? ????????????? ?????? ?? ?? ???? ?????????? ?? ???? ?????-282 ?? ???? ????? ?? ?????? ?????? ?? ???? ????? ?? ???? ????????? ??????? ?? ??? ??? ???? ??? 282 ??? ?? ??? ???? ?????? ???? ???? 132 ???????????????? ??? ??????? ??????? ???????????? ?????? 2006 ?? ????-77 ?? ???????? ?? ???? ????? ???? ????? ? ????? ?? ?? ???? ??????? ???? ?? ???? ??????????? ???? ???? ??? ??????? ?? ?? ?????? ???? ?? ???????? ????? ????? ??? ???
5- ?? ?? ?????? ???? ???????? ?????? ?? ?? ????/??????? ???????? ???????????? ?? ?????? ???? ???? ???????, ???? ??????? ??????? ???? ???????
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9. The perusal of the instruction dated 10.3.2023 reveals that total area of Plot No.282 is 84.809 hectare and 27.192 hectare area of Plot No 282/2M is recorded as "Ret" in the revenue record and out of 27.192 hectare area of Plot No. 282/2M area, 15 hectare has been given for plantation lease for 10 years to the Social Forestry, Forest Department , Mathura. There is also clear avernment in the instruction that there is no interference with the petitioner's right, title and possession over which they are recorded rather respondents are maintaining the public utility plot which is recorded as "Ret". It is also mentioned in the instruction dated 10.3.2023 that Ret Land will come under section 132 of U.P.Z.A. and L.R. Act/section 77 of U.P. Revenue Code, 2006 and in order to protect the land from river Yamuna, the plantation lease has been granted to Social Forestry, Mathura.
10. Considering the entire facts and circumstances, revenue entry and the instruction dated 10.3.2023 sent by Assistant Record Officer, Mathura, it is established that there is no interference with the petitioners' right and title with respect to the plot and area over which they are recorded, hence no interference is required in the matter in exercise of jurisdiction under Article 226 of Constitution of India.
11. Accordingly, the writ petition is dismissed.
12. However petitioners can initiate appropriate proceeding before appropriate forum for redressal of their grievance, if any, in accordance with law.
Order Date :- 15.9.2023 C.Prakash/Kumar Manish