LexSEVA LAL versus SRI KANT & ORS.
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[2012) 9 S.C.R. 1 SEVA LAL v. SRI KANT & ORS. (Civil Appeal No. 6247 of 2012) SEPTEMBER 3, 2012 [RM. LODHA AND ANIL R. DAVE, JJ.] UTTAR PRADESH LAND REVENUE ACT, 1901: A B s. 219 - Revision before Board of Revenue in 1994 after c dismissal of revision uls 218, held by High Court as not maintainable - Held: There was no provision in s.219 prior to amendment in 1997, to bar the revision filed by appellant ul s 219 - The amended provision of 1997 has no application to the pending revision application before Board of Revenue 0 under the then existing s.219 - Order of High Court set aside and writ petition of appellant before it restored for hearing on merits. The respondents filed an appeal u/s 210 of the Uttar Pradesh Land Revenue Act, 1901 before the Sub- E Divisional Officer, challenging the mutation ordered by the Naib Tehsi51dar in favour of the appellant. The Sub- Divisional Officer by order dated 4.5.1993 remanded the matter to the Naib Tehsildar. The appellant's revision u/s 218 having been dismissed by the Additional F Commissioner, he filed a further revision u/s 219 before the Board of Revenue, which allowed the same. However, in the writ petition filed by the respondents, the High Court held the second revision preferred by the appellant u/s 219 as not maintainable. G Allowing the appeal, the Court HELD: 1.1 Section 218 of the Uttar Pradesh Land Revenue Act, 1901 provides that the revisional authority 1 H 2 SUPREME COURT REPORTS [2012] 9 S.C.R. A mentioned therein if forms an opinion that the order passed by the subordinate officer needs to be varied, cancelled or reversed then it has to refer the case with its opinion to the Board of Revenue. In the instant case, there was no occasion for the Additional Commissioner B to refer the matter to the Board of Revenue as the appellant's revision was dismissed by him. [para 6) [4-E- F] 1.2 There was no provision in s. 219 that was existing C prior to the amendment in 1997 that if an application has been moved by any person either to the Board or Commissioner or Additional Commissioner or the Collector or the Record Officer or the Settlement Officer, no further application by the same person shall be entertained by any of them. The amended provision of D 1997 has no application to the pending revision applications before the Board of Revenue already preferred under the then existing s. 219 of the Act. In the instant case, the appellant has preferred revision u/s 219 before the Board of Revenue against the order of the E Additional Commissioner in 1994. That revision is maintainable in law under unamended s. 219 of the Act. Consequently, the impugned order is set aside and writ petition of the appellant is restored to the file of the High Court for hearing and consideration on merits in F accordance with law. [para 7 and 9) [5-B-E, F] CIVIL APPEALLATE JURISDICTION : Civil Appeal No. 6247 of 2012. From the Judgment and Order dated 09.11.2009 of the G High Court of Judicature at Allahabad in Writ Petition No. 59678 of 2009. R.D. Upadhyay, Braham Singh, Vijay Kumar Pandita, J.P. Tripathi, Asha Upadhyay for the Appellant. H SEVA LAL v. SRI KANT & ORS. 3 Rachna Gupta, Dr. Indra Pratap Singh for the A Respondents. The Judgment of the Court was delivered by R.M. Lodha, J. 1. Leave granted. B 2. On May 4, 1992 Naib Tehsildar, Bithoor, Kanpur Nagar, allowed the application for mutation made by the appellant. Aggrieved by the order of the Naib Tehsildar, the present respondents preferred appeal under Section 210 of Uttar Pradesh Land Revenue Act, 1901 (for short, 'Act') before the c Sub Divisional Officer, Kanpur. The Sub Divisional Officer by his order dated May 4, 1993 remanded the matter to the Naib Tehsildar for fresh consideration after giving opportunity to the parties. The appellant felt aggrieved by the order dated May 4, 1993 passed by the Sub Divisional Officer, Kanpur and D preferred revision before the Additional Commissioner, Kanpur Division, underSection 218 of the Act. The Additional Commissioner dismissed the appellant's revision. 3. Not satisfied with the order of the Additional Commissioner, Kanpur Division, the appellant preferred further E revision under Section 219 of the Act before the Board of Revenue. The Board of Revenue vide order dated 24.8.2009/ 1.9.2009 allowed ttie revision filed by the appellant, set aside the orders of the Additional Commissioner
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