VISHWANATH ETC. Vs. STATE

JUDGEMENT

(1.) THESE are two connected revision petitions under Section 333 of the UPZA and LR Act (hereinafter referred to as the Act), preferred against the judgment and order dated 3-4-2002/26-4-2002 passed by the learned Collector, Lalitpur, in proceedings under Section 198(4) of the Act, holding the same as not barred by the period of limitation.

(2.) BRIEFLY stated, the facts giving rise to the instant revision petitions are that on the tehsil report, the learned Collector, concerned, vide his order dated 6-2-2001, ordered the case under Section 198(4) of the Act to be registered on the basis of suo moto action and the show-cause notices to be issued to the allottees concerned on the ground of irregular allotments. On notice, objections were filed by the allottees concerned in respect of the proceedings being barred by limitation, praying for the decision of the same as a preliminary point. The learned Collector, Lalitpur, vide his orders dated 3-4-2002 and 26-4-2002, ordered that the proceedings in question are not barred by limitation and therefore, it is against these orders that the instant revision petitions have been filed by the allottees concerned before the Board.

(3.) I have closely and carefully considered the arguments, advanced before me by the learned Counsel for the revisionists as well as the learned DGC (R) and have also scanned the record on file. As a matter of fact, no notice whatsoever has been issued to the revisionists by the learned Collector concerned prior to the initiation of the proceedings suo moto nor has he, in any way, recorded any reason as to why he was satisfied to take such an action. The law is rather very clear on the subject as per the case law, reported in 1986 RD 137 and therefore, the suo moto action was not at all justified in the facts and circumstances of the instant cases as well as the evidence on record. It is also true that the lease in respect of the revision petition No. 47 was granted to the allottee on 20-9-1995 while the same in respect of the revision petition No. 48 was granted on 29-2-1992. In any case, the allotments in question were made after November 10, 1980 and therefore, the provisions of Section 198(6) (b) of the Act would squarely apply to the instant cases which runs as follows :