Ram Surat Ram (Maurya), J.@mdashHeard Sri Rakesh Pande and Sri Dinesh Kumar Rai for the petitioner and Sri Ram Surat Saroj for the
respondents. The writ petition has been filed for quashing the orders of Deputy Director of Consolidation dated 1.8.2013 and Settlement Officer,
Consolidation dated 26.11.2010, passed in title proceedings, under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
2. Ram Vati widow of Rikkhan and Natthu son of Bhullu (father of the petitioner) were bhumidhar of plot No. 372 (area 2-9-0 bigha) of village
Gunpura, pargana Dankaur, district Buland Shahar. They executed a sale-deed dated 15.7.1978 of the land in dispute in favour of Ranjeet, Baljeet
and Sarjeet (the respondents). On the basis of sale-deed executed by Ram Vati Devi and Natthu dated 15.7.1978, the names of the respondents
were mutated over the land in dispute, by the order of Naib Tahsildar dated 10.9.1981. In basis consolidation records, the names of the
respondents were recorded over the land in dispute, in khata 91. During partal, the petitioner raised a dispute that he had 1/2 share in the land in
dispute. It is alleged that the conciliation proceeding was taken before Assistant Consolidation Officer on 17.4.1999, in which the respondents
agreed for recording the name of the petitioner over 1/2 share in the land in dispute. The Assistant Consolidation Officer recorded conciliation
proceeding which was signed/thumb marked by the parties and two members of the consolidation committee. The Assistant Consolidation Officer,
therefore, passed the order dated 17.4.1999 and directed for recording the name of the petitioner over 1/2 share in the land in dispute.
3. The respondents filed an objection (registered as Case No. 81) u/s 9A(2) of the Act, on 5.8.1999, for deleting in the dispute, as noted in CH
Form-5, regarding 1/2 share of the petitioner, in the land in dispute and declaring their 1/3 share each over it. The petitioner filed an objection that
the dispute in respect of the land in dispute was raised during partal and conciliation proceeding has taken place between the parties before
Assistant Consolidation Officer, on the basis of which, Assistant Consolidation Officer, by order dated 17.4.1999 directed for recording the name
of the petitioner over 1/2 share and remaining 1/2 share was directed to be recorded in the names of the respondents. As the order has already
been passed by Assistant Consolidation Officer as such the objection of the respondents before Consolidation Officer was not maintainable. The
matter was heard by Consolidation Officer, who by order dated 26.3.2003 found that as in respect of the property in dispute, the order has been
passed by Assistant Consolidation Officer on 17.4.1999, as such, fresh objection was not maintainable. On this findings objection of the
respondents has been dismissed.
4. The respondents then filed two appeals (registered as Appeal Nos. 91 and 134) from the orders of Assistant Consolidation Officer dated
17.4.1999 and Consolidation Officer dated 26.3.2003. In the memorandum of appeal, the respondents stated that the order of Assistant
Consolidation Officer dated 17.4.1999, allegedly based upon conciliation proceeding, was against the provisions of Rule 25-A of the Rules and
was void. They never appeared before the Assistant Consolidation Officer and in their absence, compromise was shown, which was not accepted.
They further stated that Ram Vati Devi and Natthu (previous owners of the land in dispute), had executed the sale-deed on 15.7.1978 in favour of
the respondents and were left with no right in the land in dispute, Assistant Consolidation Officer wrongly gave 1/2 share to the petitioner in the
land in dispute. On the basis of the sale-deed dated 15.7.1978, the names of the respondents were also mutated by the order dated 12.10.1981,
in the revenue record. Both the appeals were consolidated and decided by Settlement Officer Consolidation, Gautam Budh Nagar, who by order
dated 26.11.2010 held that Ram Vati Devi and Natthu were recorded as bhumidhar of plots 37 and 372 in khatauni 1389-1394 F. Ram Vati
Devi and Natthu (previous owners of the land in dispute) have already sold the land in dispute to the respondents, through sale-deed dated
15.7.1978 and the names of the respondents were also mutated, on the basis of sale-deed, by the order of Naib Tahsildar dated 10.9.1981. The
names of the respondents were recorded over the land in dispute in khata 91, in basic consolidation records. A perusal of the order of Assistant
Consolidation Officer shows that he gave 1/2 share in the land in dispute to the petitioner, although, the petitioner had no right over the land in
dispute. A perusal of the record shows that no notice was given to the parties, fixing any date for their appearance nor the conciliation proceedings
allegedly recorded by Assistant Consolidation Officer bears any date. On these findings, the orders of Assistant Consolidation Officer dated
17.4.1999 and Consolidation Officer dated 26.3.2003 were set aside by order dated 26.11.2010 and the land in dispute was directed to be
recorded in the names of the respondents, holding their 1/3 share each.
5. The petitioner filed a revision (registered as Revision No. 17) from the aforesaid order. In the memorandum of revision, the petitioner raised the
grounds that the order of Assistant Consolidation Officer dated 17.4.1999 was passed on the basis of compromise which has been signed by the
respondents as well as two members of the consolidation committee. Natthu had not transferred the land in dispute, rather his signature was
procured on the sale-deed executed by Ram Vati Devi, as a witness and not as the transferor. The case of the respondents was based on a
fabricated document as such they agreed before the Assistant Consolidation Officer for getting the names of the petitioner recorded over 1/2 share
of Natthu. The conciliation proceeding were duly recorded by the Assistant Consolidation Officer which was signed by the parties and two
members of the consolidation committee. Assistant Consolidation Officer passed order on its basis on 17.4.1999, against which, a time barred
appeal was filed on 4.8.2003. There was no ground for condoning the inordinate delay. The compromise before Assistant Consolidation Officer
was in accordance with law. The respondents did not deny their signatures over the compromise, in the memorandum of appeal. The order dated
17.4.1999 was not liable to be set aside. The revision was heard by Deputy Director of Consolidation, who by order dated 1.8.2013 found that
Ram Vati Devi and Natthu had executed the sale-deed dated 15.7.1978, in respect of the land in dispute and the names of the respondents were
mutated by the order of Naib Tahsildar in the year 1981. Assistant Consolidation Officer has illegally, without looking to the aforesaid evidence,
has passed the order dated 17.4.1999. The name of Bhooley was wrongly recorded over the land in dispute by the order dated 17.4.1999,
although his father has sold the land in dispute. The respondents could not adduce any evidence to show that his father has not executed sale-deed
dated 15.7.1978, as such, no interference is required in the order of Settlement Officer Consolidation. On these findings the revision has been
dismissed. Hence, this writ petition has been filed.
6. The Counsel for the petitioner submits that the respondents never denied their signatures on the compromise which was counter-signed by two
members of the consolidation committee. Neither Deputy Director of Consolidation nor Settlement Officer Consolidation recorded any findings
regarding the compromise being invalid. The order of Assistant Consolidation Officer dated 17.4.1999, which was based upon compromise, could
not be set aside without setting aside the compromise, which was duly recorded by Assistant Consolidation Officer and was signed by the parties
as well as two members of consolidation committee, according to the provisions of Rule-25-A. The respondents merely made a vague allegations
that the compromise was not recorded according to Rule 25-A of the Rules, although the compromise was fully in accordance with the provisions
of Rule 25-A of the Rules. He submits that the petitioner has clearly denied that the sale-deed was not executed by his father Natthu, due
execution of the sale-deed was not proved. Deputy Director of Consolidation and Settlement Officer Consolidation have illegally based their
judgments on the sale-deed dated 15.7.1978.
7. I have considered the arguments of Counsel for the parties and perused the record. In the memorandum of appeal, (filed on page 60 of the writ
petition), the respondents have stated that the order of Assistant Consolidation Officer dated 17.4.1999, allegedly based upon conciliation
proceeding, was against the provisions of Rule 25-A of the Rules and was void. They never appeared before Assistant Consolidation Officer and
in their absence, compromise was shown, which was not accepted. Thus, the respondents have denied their signatures on the compromise. This is
merely a bad drafting of the Counsel, The respondents have clearly stated that they never appeared before Assistant Consolidation Officer and in
their absence, compromise had been procured. The arguments that the compromise has been challenged by the respondents is not liable to be
accepted.
8. The other arguments of the Counsel for the petitioner that the order of Assistant Consolidation Officer which was based upon compromise
could not be set aside without setting aside the compromise is also not liable to be accepted. Settlement Officer Consolidation in its judgment (on
page 67 of the writ petition) found that a perusal of the record had shown that no notice was given to the parties, fixing any date for their
appearance nor the conciliation proceedings allegedly recorded by Assistant Consolidation Officer bears any date. Rule 25(c) of the Rules caste a
duty upon the Assistant Consolidation Officer to issue a notice in CH Form-5-B along with CH Form-5. Proforma of the notice of CH Form-5-B,
grants 21 days time for filing objection against the dispute recorded in CH Form-5 or any other dispute. The tenure holders are required to be
given at least 21 days time after service of the notice upon them for filing objection and their appearance before Assistant Consolidation Officer. It
is only then the stage of Rule 25-A of the Rules comes. While recording a findings that no notice was given to the parties, fixing any date for their
appearance nor the conciliation proceedings allegedly recorded by Assistant Consolidation Officer bears any date, the Settlement Officer
Consolidation was in fact, recorded a finding that conciliation proceeding allegedly signed by the parties is a fabricated document and order dated
17.4.1999 passed on its basis was not a genuine order and accordingly the order dated 17.4.1999 was set aside.
9. A perusal of the objection filed by the respondents u/s 9A of the Act, it is clear that they had no knowledge of the alleged compromise and
order dated 17.4.1999 and they filed the objection u/s 9A of the Act on 5.8.1999. Had they know about the order dated 17.4.1999, there would
had no reason for not filing the appeal against it and filing the objection against the dispute as noted in CH Form-5. Thus the version of the
respondents and their bona fide cannot be disbelieved.
10. Settlement Officer Consolidation and Deputy Director of Consolidation recorded a concurrent finding that the father of the petitioner had sold
the land in dispute to the respondents, as such, nothing was left for the petitioner to be inherited. In the memorandum of revision, the petitioner has
admitted signature of his father on the sale-deed dated 15.7.1978, but has stated that the signature of Natthu was procured on it as a witness of
the sale-deed executed by Ram Vati (his co-sharer) and not as an executant of the sale-deed. This statement is incorrect as Natthu was cited as
co-vendor in the sale-deed and not as the witness. As the signature on the registered sale-deed has been admitted by the petitioner, thus according
to the allegation of the petitioner, this document at the most can be said to be a voidable document and not a void document, for which, the
consolidation Courts have no jurisdiction to ignore it as held by Supreme Court in Gorakh Nath Dube Vs. Hari Narain Singh and Others, , and
Ram Sakal Singh Vs. Mosamat Monako Devi (Dead) and Others, . The registered sale-deed dated 15.7.1978 being a more than 20 years old
document was admissible in evidence u/s 90 of the Evidence Act. The sale-deed has already been given effect to in the revenue record by order
dated 10.9.1981. So long as the sale-deed is not cancelled by the Civil Court, the consolidation authorities have no jurisdiction to ignore it.
Accordingly, Settlement Officer Consolidation and Deputy Director of Consolidation have not committed any illegality in directing the name of the
petitioner to be deleted from the land in dispute. There is no illegality in the impugned orders of the consolidation authorities. In view of the
aforesaid discussions the writ petition has no merit and is dismissed.