S.N. Srivastava, J. - (1.) Heard learned counsel for the petitioners and Sri Sanjay Goswami, learned standing counsel representing the State authorities. Since controversy involved in this petition lies in a narrow compass, both the counsel agreed to the disposal of the petition at the motion hearing stage.
(2.) Petitioners in the instant petition claim themselves to be the recipient of the land from Bhoodan Yojna Committee, Etah under Section 14 of the U. P. Bhoodan Act, 1952 the pattas in respect of which were alleged to have been executed in the year 1988-89. The validity of the order impugned herein purporting to have been passed by the District Magistrate in exercise of powers under Section 48 (3) of the U. P. Consolidation of Holdings Act, has been canvassed on the ground that it has been passed in a most secretive and clandestine manner ostensibly on the basis of some reports and no opportunity whatsoever was afforded to any of the petitioners before passing the impugned order. The learned counsel for the petitioners submitted that the order is not a valid order inasmuch as it not only suffers from the error of law but it has been passed sans any opportunity of hearing to the parties. He further submitted that Section 48 (3) itself envisages that parties concerned will be allowed opportunity of being heard. Lastly, it has been submitted that the impugned order has been passed in antagonism of the mandatory requirements of law. The learned standing counsel, in opposition, tried to justify the impugned order on the premise that since there was report about forged entry, the authorities were vindicated in passing the order and in the circumstanced no opportunity was required to be afforded.
(3.) I have considered the respective submissions in all pros and cons. Before proceeding further, Section 48 (3) of the Act may usefully be quoted below for acquaintance with the purport and object of the provisions : "48 (3) Any authority subordinate to the Director of Consolidation may after allowing the parties concerned an opportunity of being heard, refer the record of any case or proceedings to the Director of Consolidation for action under Sub-section (1)." It would transpire from the above that opportunity of being heard has been envisaged as mandatory requirement. It would further appear from the record that at no stage, opportunity was afforded to any of the petitioners and the entire matter leading to the impugned order has been proceeded with the imperviousness of an executive authority without there being any vestige of judicial approach. It transpires from the perusal of the impugned order that the Impugned order has been sought to be justified on reasoning and ratio flowing from a decision in Ved Gupta v. M/s. Apsara Th.eatres Jammu and Anr., 1983 (4) SCC 323. stating that no opportunity was needed in relation to forged entries. I have scanned the said decision and I am of the view that it was a case relating to a theatre which was being run by a non-licensee. The quintessence of what has been held in this pronouncement is that rules of natural justice are not applicable when the affected party had no legal right and suffered no adverse civil consequences. It being a decision In different set of facts and circumstances, cannot be invoked for application to the facts of the present case qua the fact that when Section 48 (3) itself envisages mandatory requirement of affording opportunity of being heard to the concerned parties. It, therefore, follows that opportunity was a mandatory necessity whatever be the circumstances.;