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State of Uttaranchal Vs Golden Forest Co. (P) Ltd.

Case No: Civil Appeal No''s. ... of 2011 (Arising out of SLP (C) No. 11741 of 2006) and SLP (C) No''s. 16476, 16477, 16478, 16481, 16482, 16483 and 16484 of 2006

Date of Decision: April 11, 2011

Acts Referred: Uttar Pradesh Reorganisation Act, 2000 — Section 91#Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 154(1), 166, 167, 167(2)

Citation: AIR 2011 SC 1723 : (2011) AIRSCW 5408 : (2011) AIRSCW 2567 : (2011) 4 AWC 4210 : (2011) 6 JT 619 : (2011) 4 SCALE 512 : (2011) 4 Supreme 602 : (2011) 6 Supreme 101 : (2011) 1 UD 279

Hon'ble Judges: G.S. Singhvi, J; Asok Kumar Ganguly, J

Bench: Division Bench

Advocate: Mukul Rohatgi and Rachana Srivastava, for the Appellant; Vijay Hansaria P.I. Jose, G.P. Sharma, Madan Sharma, Shailendra Bhardwaj, Ashok Kumar Singh and Asha Upadhyay, for the Respondent

Final Decision: Dismissed

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Judgement

G.S. Singhvi, J.@mdashLeave granted.

2. The only question which arises for consideration in these appeals is whether the Board of Revenue, U.P. could hear and decide the revisions

filed by the Appellant after creation of the State of Uttaranchal (renamed as Uttrakhand) by the Uttar Pradesh Reorganization Act, 2000 (for short

the Reorganization Act"").

3. One Sanjay Ghai had purchased bhumidhari land from various tenure holders in the name of Golden Forest India Limited and its sister concerns,

namely, Indian Peace Foundation Trust, Mani Majra, Chandigarh, Golden Forest India Limited, Golden Agro Forest Limited and Golden Forest

Distributors Limited. Tehsildar, Dehradun, submitted report dated 12.08.1997 to Assistant Collector 1st Class-cum-Sub Divisional Magistrate (for

short ""the Assistant Collector"") with the finding that the purchases made in the name of the Respondents were violative of the restriction contained

in Section 154(1) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (for short ""the Act""). He suggested that action may be

initiated against them under Sections 166/167 of the Act and land in excess of the ceiling may be declared to have vested in the State Government.

The Assistant Collector issued notice to the Respondents, gave them opportunity of hearing and passed order dated 21.08.1997 whereby he held

that the disputed transactions were ultra vires the provisions contained in Section 154(1) of the Act and forwarded the matter to Collector,

Dehradun for taking action u/s 167(2) of the Act.

4. The Respondents challenged the aforesaid order by filing revisions, which were allowed by the Board of Revenue, U.P. vide order dated

24.11.2000 by observing that in terms of Section 154(1) of the Act each major person or company is entitled to purchase 12.5 acres land and the

purchases made in the names of different companies cannot be clubbed for deciding the issue relating to violation of that section

5. The State of Uttar Pradesh challenged the order of the Board of Revenue in Writ Petition No. 81 (M/S) of 2000. The State of Uttaranchal also

challenged that order in Writ Petition Nos. 2046 (M/S) -2049(M/S) and 2051(M/S) - 2053(M/S) of 2001 on several grounds including the one

that after coming into force of the Reorganization Act, the Board of Revenue, U.P. did not have the jurisdiction to deal with and decide the

revisions filed by the Respondents.

6. The Learned Single Judge did not deal with the issue of jurisdiction and dismissed the writ petitions by observing that the conclusion recorded

by the Board of Revenue, U.P. on the legality of the disputed transaction was correct.

7. Shri Mukul Rohtagi, learned senior counsel appearing for the Appellant argued that in view of Section 91 of the Reorganization Act, the

proceedings pending before the Board of Revenue, U.P. stood transferred to the newly created State of Uttaranchal and, as such, it did not have

the jurisdiction to decide the revisions filed by the Respondents. Learned senior counsel pointed out that the Reorganization Act had come into

force w.e.f. 09.11.2000 and, therefore, the Board of Revenue, U.P. could not have decided the revisions on 24.11.2000.

8. Shri Vijay Hansaria, learned senior counsel appearing for the Respondents argued that the Appellant cannot question the orders passed by the

Board of Revenue, U.P. on the ground of lack of jurisdiction because no such objection was raised at the hearing of the revision petitions. Learned

senior counsel further argued that this Court may not interfere with the impugned order because the land purchased in the names of the

Respondents had already been divided into plots and allotted to various persons, who are not parties in these cases.

9. We have considered the respective submissions. Section 91 of the Reorganization Act reads thus:

91. Transfer of pending proceedings.--(1) Every proceeding pending immediately before the appointed day before a court (other than High

Court), tribunal, authority or officer in any area which on that day falls within the State of Uttar Pradesh shall, if it is a proceeding relating

exclusively to the territory, which as from that day are the territories of Uttaranchal State, stand transferred to the corresponding court, tribunal,

authority or officer of that State.

(2) If any question arises as to whether any proceeding should stand transferred under Sub-section (1) it shall be referred to the High Court at

Allahabad and the decision of that High Court shall be final.

(3) In this section--

(a) ""proceeding"" includes any suit, case or appeal; and

(b) ""corresponding court, tribunal, authority or officer"" in the State of Uttaranchal means--

(i) the court, tribunal, authority or officer in which, or before whom, the proceeding would have laid if it had been instituted after the appointed day;

or

(ii) in case of doubt, such court, tribunal, authority, or officer in that State, as may be determined after the appointed day by the Government of that

State or the Central Government, as the case may be, or before the appointed day by the Government of the existing State of Uttar Pradesh to be

the corresponding court, tribunal, authority or officer.

10. A reading of the plain language of the above reproduced provision makes it clear that every proceeding pending before a Court, Tribunal,

Authority or Officer in any area which fell within the State of U.P. on 09.11.2000 stood automatically transferred to the corresponding Court,

Tribunal, Authority or Officer of the State of Uttaranchal (now Uttrakhand). Therefore, the revisions which were pending before the Board of

Revenue, U.P. on 9.11.2000 stood transferred to the State of Uttaranchal and, as such, the same could not have been decided by the Board of

Revenue, U.P. Unfortunately, the learned Single Judge over looked the fatal flaw in the order of the Board of Revenue, U.P. and pronounced upon

the legality of the purchases made in the names of the Respondents.

11. In the result, the appeals are allowed. The impugned order as also the order passed by the Board of Revenue, U.P. are set aside and it is

declared that the revisions filed by the Respondents stood transferred to the Board of Revenue, State of Uttaranchal. The Board of Revenue, U.P.

is directed to transmit the record of the revision petitions to the Board of Revenue of the State of Uttrakhand which shall decide the revision

petitions afresh. If there is no Board of Revenue in the State of Uttrakhand then the record shall be transferred to the corresponding adjudicating

authority. The Respondents shall furnish the list of allottees of plots along with their latest addresses to the Board of Revenue, Uttrakhand or any

other competent adjudicating authority within a period of four weeks from today. Thereafter, the allottees be impleaded as parties to the pending

revisions and appropriate order be passed in accordance with law after hearing all the parties.