Allahabad High Court
Kunwar Pai, Rajendra Singh Sons Of ... vs Deputy Director Of Consolidation And ... on 20 February, 2007
Equivalent citations: 2007(2)AWC1460
Author: Ashok Bhushan
Bench: Ashok Bhushan
JUDGMENT Ashok Bhushan, J.
1. Heard Sri Ved Singh Chaudhary, learned Counsel for the petitioners and Sri Vishnu Kumar Singh appearing for the contesting respondents.
2. By this writ petition, the petitioners have prayed for quashing the order dated 4th January, 2007 passed by Deputy Director of Consolidation deciding six revisions by a common order filed by the contesting respondents under Section 48(1) of UP. Consolidation of Holdings Act, 1953.
3. Brief facts of the case necessary to be noted for deciding the writ petition are; proceedings under the UP. Consolidation of Holdings Act, 1953 started in the village. In the basic year records on the land in dispute the names of the tenure holders were recorded including one Smt. Nirmala Devi respondent No. 8 With regard to Khata No. 524 the Assistant Consolidation Officer passed an 'order on the basis of the compromise partitioning the Khata amongst the tenure holders. By order dated 10th July, 1985 Sri Sukhbir Singh was allocated 1/2 share. Sri Dharampal, Smt. Indrawati & Smt. Nirmala 1/6 share each. After the order of Assistant Consolidation Officer the chak was carved out in favour of Smt. Nirmala Devi being Chak No. 472. A sale deed was executed by Smt. Nirmala Devi in favour of Yogendra Pal and others on 22.1.1998. The Vendees applied under Section 12 of UP. Consolidation of Holdings Act, 1953 for mutating their names in place of Smt. Nirmala Devi. An objection was filed both by Kunwar Pal and Sukhbir Singh separately. In the objection filed by Sukhbir Singh it was mentioned that Smt. Nirmala. who was wife of Mangal, has remarried with Kunwar Pal, petitioner No. 1 On this ground it was stated that Nirmala had no share and the application under Section 12 of U.P. Consolidation of Holdings Act, 1953 be rejected. After filing the said objection it appears objectors were advised to file appeal and they filed appeal being Appeal No. 301 of 1998 against the order of Assistant Consolidation Officer dated 10th July, 1985 on 11th March, 1998. On the same day, i.e., 11th March, 1998 objection under Section 9A was also filed by Sukhbir Singh on the ground that Mangal having died about 25 years ago and after one year of death Smt. Nirmala remarried with Kunwar Pal, hence she has no right on the land in dispute. It was stated that sale deed executed by her was invalid. The Consolidation Officer by an order dated 18.11.1998 rejected the application under Section 3 of the Limitation Act filed along with the objection under Section 9A dated 11.3.1998. An appeal was filed by Sukhbir Singh against the order of Consolidation Officer dated 18.11.1 998. The Consolidation Officer in proceedings under Section 12 of U.P. Consolidation of Holdings Act, 1953 decided an issue with regard to objections of Kunwar Pal and Sukhbir Singh against them by an order dated 5th June, 1998. Against the order dated 5th June, 1998 Sukhbir Singh filed a revision, which revision was dismissed on 14.7.1998. Thereafter against the order dated 14.7.1998 a writ petition being Writ Petition No. 24774 of 1998 was filed by Sukhbir Singh in which an order was passed on 3rd August, 1998 by this Court observing that the Settlement Officer of Consolidation shall decide the appeal filed by the petitioners on 11.3.1998 and the application under Section 5 of Indian Limitation Act against the order passed by Assistant Consolidation Officer on the basis of compromise within one month from the date of production of a certified copy of the order. After the said order of this Court the Consolidation Officer allowed the application under Section 12 of UP. Consolidation of Holdings Act, 1953 by order dated 20th July, 1998. An appeal being Appeal No. 519 of 1998 was filed by Sukhbir Singh challenging the order dated 20th July, 1998. The Settlement Officer of Consolidation consolidated all the appeals, i.e. Appeal Nos. 519 of 1998, 301 of 1998 and 1845 of 1998 and decided all the appeals by common judgment dated 5.12.1998. The Settlement Officer of Consolidation allowed the appeals. The order of Consolidation Officer was set aside and the Settlement Officer of Consolidation remanded before the Consolidation Officer the objections under Section 9-A(2) for deciding the question regarding remarriage of Smt. Nirmala Devi after taking evidence. The order of Consolidation Officer dated 10th July, 1985 was also set-aside. The order passed by Consolidation Officer dated 20th July, 1998 under Section 12 of UP. Consolidation of Holdings Act, 1953 was also set-aside and the said case was remanded to the Consolidation Officer for deciding it after impleading Sukhbir Singh as one of the parties. However the said proceedings were stayed till the decision of the pending writ petition or till the decision of the objection under Section 9-A(2), whichever is earlier. Learned Counsel for the petitioners has fairly conceded that Writ Petition No. 24774 of 1998, which was filed against against the order of Deputy Director of Consolidation has now become infructuous since the Settlement Officer of Consolidation has decided the appeals on merits.
4. Against the order of Settlement Officer of Consolidation dated 5.12.1998 six revisions were filed before the Deputy Director of Consolidation which have been decided by Deputy Director of Consolidation vide order dated 4.1.2007. The order of Settlement Officer of Consolidation dated 5.12.1998 has been set-aside and the order of Assistant Consolidation Officer dated 10th July, 1985 has been restored. The order of Consolidation Officer dated 18.11.199 passed under Section 9A(2) was also maintained whereas the order of Consolidation Officer dated 20th July, 1998 deciding Section 12 of UP. Consolidation of Holdings Act, 1953 application was set-aside and the matter was remanded to the Consolidation Officer for deciding the application under Section 12 after examining the validity of the sale deed executed by Smt. Nirmla Devi on merits. Learned Counsel for the respondents has submitted that the order of Consolidation Officer is dated 18.11.1998 by which delay condonation application in objection under Section 9A(2) was rejected. Be that as it may. The order of the Deputy Director of Consolidation dated 4.1.2007 has been challenged in this writ petition.
5. Sri Ved Singh Chaudhary, learned Counsel for the petitioners, challenging the order of Deputy Director of Consolidation, contended that proceedings under Section 12 of UP. Consolidation of Holdings Act, 1953 are proceedings of title and all issues pertaining to title and merits of the case can be decided in said proceeding. He has placed reliance on a judgment of this Court reported in 1965 R.D. 273; Om Prakash v. Janki widow and Ors. He further contended that Deputy Director of Consolidation has committed error in refusing to condone the delay on the objection filed under Section 9A(2). He submits that there was no delay in filing the objection and as soon as the petitioners have been given legal advice after remarriage of Smt. Nirmala Devi they filed objection on 11th March, 1998. He further contends that Smt. Nirmala Devi had no right to execute the sale deed since she has lost her right after remarriage. The Deputy Director of Consolidation also noted one of the submissions of the petitioners that since the property came from deceased husband of Smt. Nirmala Devi, namely, Mangal, she has only limited right and she could not have executed the sale deed in favour of the Vendee. Reliance has also been placed on the judgment of the Supreme Court reported in 1981 (Supp) S.C.C. 73; Shanti Prasad Gupta v. Deputy Director of Consolidation ; Collector, Land Acquisition and Anr. v. Mst. Katiji and Ors. and on the judgment of this Court in 1978 Alld. Rent Cases 496; Ramji Dass and Ors. v. Mohan Singh.
6. I have considered the submissions and perused the record.
7. All the dispute between the parties surfaced only after execution of the sale deed by Smt. Nirmala Devi on 22.1.1998. The name of Smt. Nirmala was recorded in the basic year and on the basis of the order of Assistant Consolidation Officer Khata was partitioned and she was given 1/6 share by the order of Assistant Consolidation Officer dated 10th July, 1985. On the basis of 1/6 snare given to Smt. Nirmala chak was carved out in her favour being Chak No. 472. She was given possession and subsequently she executed a sale deed. No objection is said to have been raised at the time of partition of Khata or any time thereafter till after execution of the sale deed. The objection was filed by the petitioners in proceedings under Section 12 of UP. Consolidation of Holdings Act, 1953. The petitioners also filed a time barred objection under Section 9A(2) of U. P. Consolidation of Holdings Act, 1953 on 11th March, 1998 as well as an appeal against the order of Assistant Consolidation Officer dated 10th July, 1985. One of the submissions raised by Sri Chaudhary is that even in proceedings under Section 12 of the U.P. Consolidation of Holdings Act, 1953 petitioners can raise all question of title and challenge the rights of Smt. Nirmala Devi. Section 12 of U.P. Consolidation of Holdings Act, 1953, as it stood after 1963 Amendment by U.P. Act No. VIII of 1963 is as follows:
[12. Decision of matters relating to changes and transactions affecting rights or interests recorded in revised records.- (1) All matters relating to changes and transfers affecting any of the rights or interests recorded in the revised records published under Sub-section (1) of Section 10 for which a cause of action had not arisen when proceedings under Sections 7 to 9 were started or were in progress, may be raised before the Assistant Consolidation Officer as and when they arise, but not later than the date of notification under Section 52, or under Sub-section (1) of Section 6.
(2) The provisions of Sections 7 to 11 shall mutatis mutandis, apply to the hearing and decision of any matter raised under Sub-section (1) as if it were a matter raised under the aforesaid sections.]
8. Section 12(1) clearly states that all matters relating to changes and transfers affecting any of the rights or interest for which a cause of action had not arisen when proceedings under Sections 7 to 9 were started and were in progress, may be raised before the Assistant Consolidation Officer as and when they arise but not later than the date of notification under Section 52. Thus the objections, which are contemplated under Section 12 are objections for which cause of action had not arisen when proceedings under Sections 7 to 9 were started. On the own case of the petitioners Smt. Nirmala Devi remarried about 24 years ago, which shall be some time in the year 1974-75. The order by Assistant Consolidation Officer was passed on 10th July, 1985 when Khata was partitioned. The proceedings under Sections 7 to 9 were obviously initiated prior to 10th July, 1985, thus, the cause of action for filing objection against the rights of Smt. Nirmala Devi was very much there at the time of proceedings under Sections 7 to 9. Here Section 12 objection was filed on the basis of sale deed dated 22.1.1998. The sale deed was admittedly subsequent to the proceedings under Sections 7 to 9, hence the application was rightly filed under Section 12 and the question that was before Section 12 proceedings was as to whether Smt. Nirmala Devi has rightly executed the sale deed in favour of vendees, who had applied for mutation.
9. The judgment of this Court in Om Prakash's case (supra) had occasion to consider Sections 9 and 12 as it stood prior to 1958 Amendment and subsequent to 1958 amendment. This Court in the said judgment has made following observations:
Alter the amendment of the Uttar Pradesh Zamindari Abolition and Land Reforms Act in 1958, all the disputes with regard to agricultural land were taken away from the jurisdiction of the Civil Court and thereafter suits pertaining to bhumidhari land, or where the status of a bhumidhar was claimed, fell within the exclusive jurisdiction of the revenue court. When bhumidhari question could be decided by the revenue court and not by the Civil Court, it naturally became necessary to amend the Act. When it was not necessary to refer the question of bhumidhari to the Civil Judge, the legislature could make a provision that disputes with regard to possession and also title shall be decided together so that there may be no unusual delay in the completion of the consolidation operations. This is why Section 9 was drafted that objections which could be raised at two stages under old Sections 8(4) and 12(1) could thereafter be raised together at the stage of Section 9 of the Act as amended in 1958.
10. In view of the above observations, it is clear that proceedings under Section 9A after the 1958 are proceedings for determining the title. This was obvious because the earlier provision for referring the dispute to the Civil Court was done away after 1958 amendment. There is no dispute to the proposition laid down by this Court in Om Prakash's case (supra) but in the present case the submission of the petitioners that objection under Section 12 for the issue that Smt. Nirmala had no right after she remarried cannot be accepted and the said question is not a question which can be raised in Section 12. Section 12 proceedings were confined to the sale deed dated 22.1.1998 executed by Smt. Nirmala Devi. Smt. Nirmala Devi was recorded tenure holder and had executed the sale deed. Section 12 proceedings, in view of the order of Deputy Director of Consolidation, have revived before the Consolidation Officer and it is open for the petitioners to raise objection regarding validity of the sale deed executed by Smt. Nirmala Devi on 22.1.1998. The Deputy Director of Consolidation has set aside the order of Settlement Officer of Consolidation by which the delay in filing Section 9 objection was condoned. While restoring the order of Assistant Consolidation Officer dated 10th July, 1985 the Deputy Director of Consolidation has found that petitioners were well aware of the proceeding since the Khata was partitioned in 1985 and there was no grounds for condonation of delay in filing the objection. Admittedly the objections under Section 9A(2) were filed in the year 1998, i.e., about 13 years of the passing of the order by Assistant Consolidation Officer. The Deputy Director of Consolidation in the impugned order has also noticed that the order dated 10th July, 1985 was passed after compliance of Rule 25-A of U.P. Consolidation of Holdings Rules, 1954. The order dated 10th July, 1985 was in the knowledge of the parties, hence there was no ground for condoning the delay in filing the appeal against the said order after 13 years. The order of Deputy Director of Consolidation in so far as it set asides the order of Settlement Officer of Consolidation and restores the order dated 10th July, 1985 needs no interference. The Deputy Director of Consolidation has considered facts in detail and has taken a correct view of the matter in holding that there was no ground for condonation of delay in objection filed under Section 9A(2) after 13 years.
11. The judgment of the Apex Court in Shanti Prasad Gupta's case (supra) was in a case where the order of Deputy Director of Consolidation interfering with the discretion of the Consolidation Officer was set-aside. The Consolidation Officer in the present case' refused to condone the delay, which was set- aside by the Settlement Officer of Consolidation. The Deputy Director of Consolidation while exercising the power under Section 48 of U.P. Consolidation of Holdings Act, 1953 exercises jurisdiction, which is much wider than jurisdiction under Section 115 of C.P.C. as laid down in Shanti Prasad Gupta's case (supra). The order was passed by Assistant Consolidation Officer on 10th July, 1985 giving share to all the parties and all the parties thereafter were in possession of their share and it was not the case of the parties that they were not aware of the passing of the order dated 10th July, 1985. The remarriage according to the petitioners' case took place in the year 1974-75, hence cause of action was very much there even before 10th July, 1985. No sufficient cause were there after 13 years to condone the delay and permit the objection under Section 9A(2) challenging the rights of the widow, whose rights were not even objected and she was given her share on 10th July, 1985 and she was throughout enjoying the possession.
12. Learned Counsel for the petitioners has also placed reliance on the judgment of the Apex Court in Copllector, Land Acquisition, Anantnag's case (supra). In the said case the Apex Court interpreted "sufficient cause". The Apex Court was considering an appeal filed by the State of Jammu and Kashmir arising out of a decision enhancing compensation in land acquisition case. The Apex Court laid down that expression "sufficient cause" is employed by the legislature is adequately elastic to enable the Courts to apply the law in a meaningful manner which subserves the ends of justice. There cannot be any quarrel with the proposition laid down by the Apex Court in the said judgment. However the expression "sufficient cause" is to be examined with respect to facts of each case. In the present case the petitioners had signed the compromise on the basis of which the order dated 10th July, 1985 was passed by Assistant Consolidation Officer giving 1/6 share to Smt. Nirmala Devi. The said order was sought to be challenged after 13 years when a sale deed was executed by Smt. Nirmala Devi in the year 1998. The name of Smt. Nirmala Devi was recorded in the basic year and no objection was filed under Section 9A challenging the rights of Smt. Nirmala Devi and objection under Section 9A was too filed after 13 years. It is not the case of the petitioners that they were not aware of the order dated 10th July, 1985 and the fact that name of Smt. Nirmala Devi has been recorded in the revenue records and chak has been carved out in her name. Challenge to the rights of a widow after 13 years of express accepting her rights require some good reasons for condonation of delay. The Consolidation Officer has rejected the objection under Section 9A(2) as barred by time, which order has been affirmed by the Deputy Director of Consolidation. The Deputy Director of Consolidation has considered all aspect of the matter.
13. The case of Ramji Dass (supra) is also not application in the facts of the present case. In the above case the ex parte decree was set-aside by the trial Court itself, which was affirmed by the District Judge in revision. The High Court in exercise of its revisional jurisdiction set-aside the aforesaid orders which did not find favour with the Apex Court. In the facts of that case the Apex Court observed that should not have interfered with the order passed by the courts below. In the present case the Deputy Director of Consolidation, which is the last consolidation Court after considering all aspect of the matter has refused to condone the delay in filing the objection. In facts of the present case the said judgment also do not help the petitioners in any manner.
14. In view of the order of Deputy Director of Consolidation, it is open to the petitioners to challenge the validity of the sale deed by Smt. Nirmala Devi as has been permitted by the Deputy Director of Consolidation himself. According to the order of Deputy Director of Consolidation only Section 12 proceedings have been revived before the Consolidation Officer. Thus all the issues arise under Section 12 proceedings can be raised and pressed by the parties.
15. In view of the foregoing discussions, I do not find any good ground to interfere with the order of Deputy Director of Consolidation dated 4.1.2007. However the Consolidation Officer shall proceed to decide expeditiously the proceedings under Section 12 of UP. Consolidation of Holdings Act, 1953 preferably within a period of six months from the date of production of a certified copy of this order.
16. Subject to above observation, the writ petition is dismissed.
17. Let a certified copy of this order be given to the counsel parties the parties within three days on payment of usual charges.