Insan Ali vs Deputy Director of Consolidation and Others

S.N. Srivastava, J.—Heard learned counsel for the petitioner as well as learned Standing Counsel.

From the materials on record, it transpires that the land in dispute was recorded as Gaon Sabha property. It was never recorded in the name of petitioner. It further transpires that in the proceedings u/s 20 of the U.P.C.H. Act, petitioner moved an application for impleadment on the ground that he is in actual possession of Plot No. 119 situated to the North of Basti-Mehdawal Road, though recorded as Gaon Sabha property, but it was wrongly allotted to Abdul Hakim. This application was rejected with the direction that in case petitioner is aggrieved, he may initiate regular proceedings and in the allotment proceedings, he cannot be impleaded as an Opp. Party. On revision preferred by the petitioner against the said order, notices were issued and records were called for by the order dated 5th August, 2004. On 13th October, 2004, the revision was dismissed in default. On an application to recall, the Deputy Director of Consolidation, Basti directed petitioner to adduce evidence how he was affected and what injury was caused by the order under challenge. Petitioner failed to satisfy the Revisional Court about failure of justice and also failed to show cause how he was affected by the impugned order, application to recall the order was rejected.

Learned counsel for the petitioner urged that the petitioner had shown sufficient cause for non-appearance on the date fixed, but the Deputy Director of Consolidation erred in law in not recalling the order and not restoring the case to be decided on merits.

Considered the arguments of learned counsel for the petitioner and perused the record.

For recalling an order dismissing a case in default and restoring the same, provisions of Section 41 of the U.P.C.H. Act are applicable,

which are being reproduced below: -

Application of U.P. Land Revenue Act, 1901 - Unless otherwise expressly provided by or under this Act, the Provisions of Chapter IX and X of the U.P. Land Revenue Act, 1901 shall apply to all proceedings including appeal and application under this Act.

Section 201 of the U.P. Land Revenue Act is also necessary to be referred in this regard which is being reproduced below for ready reference :-

No appeal from orders passed ex parte or by default.- No appeal shall lie from an order passed u/s 200 ex parte or by default.

Rehearing on proof of good cause for non-appearance.- But in all such cases, if the party against whom judgment has been given appears either in person or by agent (if a plaintiff, within fifteen days from the date of such order and if a defendant, within fifteen days after such order has been communicated to him, or after any process for enforcing the judgment has been executed or at any earlier period) and shows good cause for his non-appearance and satisfies the officer making the order that there has been a failure of justice, such officer may, upon such terms as to costs or otherwise as he thinks proper, revive the case and alter or rescind the order according to the justice of the case:

Order not to be altered without summons to adverse party.- Provided that no such order shall be reversed or altered without previously summoning the party in whose favour judgment has been given to appear and be heard in support of it.

Thus, it is clear that to recall/restore a case two requirements are to be satisfied, firstly, sufficient cause for absence on the date fixed has been shown and, secondly, there is a failure of justice.

The Deputy Director of Consolidation, while dismissing the application of petitioner held that inspite of time having been granted, petitioner failed to satisfy the revisional authority by producing any material/evidence to show how he was affected or any injury was caused to him, hence application of petitioner was rejected on failing to show failure of justice.

Inspite of repeated queries of the Court, learned counsel for the petitioner is not able to show how petitioner was aggrieved or affected if he is not allowed to be impleaded as an Opp. Party. Land in dispute was recorded as Gaon Sabha property. No objection u/s 9 of the U.P.C.H. Act claiming any right or title in the land in dispute has been filed by the petitioner so far.

As no case of failure of justice was made out by the petitioner, the impugned order was rightly passed in accordance with law. This order will not affect right to claim title if permissible in law in regular proceedings before the Consolidation Officer.

Writ Petition is dismissed. No order as to cost.