I.M.Quddusi, J. - (1.) Heard Shri Rajiv Dubey, learned counsel for the petitioner and the learned standing counsel for the State.
(2.) The brief facts of the case are that the notice under Section 10 (2) of the U. P. Imposition of Ceiling on Land Holdings Act, 1960 (hereinafter referred to as the Act) was issued against the tenure-holder, namely, Narayan Swami Ji Maharaj, President, Parashar Nath Rishikul Brahmacharya Ashram and Sanskrit Maha Vldyalaya and Goshala, Naya Goan, Madhiya Ghat, Pargana-Aurangabad, Tehsil-Mohammadi, District Lakhimpur-Kheri calling upon him to show cause as to why the statement showing surplus land may not be taken as correct. Against that notice, the objections were filed by the then tenure-holder. Thereafter Narayan Swami Ji Maharaj died on 8.8.1998 and after his death, no counsel on his behalf had put in appearance before the prescribed authority. Thereafter the prescribed authority decided the matter vide its impugned order dated 7.7.2000 declaring some land as surplus holding that after 21.8.1998, neither the tenure-holder nor any counsel on his behalf appeared. The witness produced on behalf of the State Government was also not cross-examined and as such, it appears that the. tenure-holder has accepted notice and on this basis, land shown as surplus in the notice has been declared surplus. Thereafter an application was moved on behalf of the petitioner stating the above facts for recalling of the order and restoring the case. The application was rejected on 15.9.2000 by the prescribed authority holding that he has found no force in the arguments put forward by the learned counsel for the applicant, against which the petitioner had filed appeal bearing No. 137/99-2000 before the Commissioner (Admn.) Lucknow Division, Lucknow which was heard by the Additional Commissioner (Admn.), Lucknow Division. Lucknow and dismissed the same vide its order dated 9th July, 2002 holding that he had come to the conclusion that the tenure-holder had appeared and filed his objection and thereafter the land was declared surplus only after hearing both sides.
(3.) From a perusal of the order dated 9.7.2002 passed in the above mentioned appeal by the Additional Commissioner. It appears that the Additional Commissioner has not seen the impugned order dated 7.7.2000 passed by the prescribed authority in case No. 40/31. In that order, it has been clearly mentioned that after 21.8.1998, no one appeared for the tenure-holder and cross-examination of witness produced on behalf of the State Government has also not been done. When the tenure-holder, namely Narayan Swami Ji Maharaj was no more alive on 21.8.1998, there was no question to represent him by the counsel or anybody.;