Salil Kumar Rai, J. - (1.) Heard Shri M.P.Yadav, counsel for the petitioner and Shri Pranesh Kumar Mishra holding brief of Shri T.K.Mishra appearing for respondent no.4.
(2.) The petitioner was granted lease on recommendation of the concerned Land Management Committee. Subsequently, the respondent no. 4 filed an application before the Collector, Allahabad stating that the petitioner was not eligible for grant of lease and therefore, prayed that the lease granted to the petitioner be cancelled. It appears from the records that on the said application Case No. 59/1999-2000 was registered under Rule 115-P of the U.P Zamindari Abolition & Land Reforms Rules, 1952 (hereinafter referred to as, 'Rules, 1952'). It also appears from the record that in the aforesaid case, the Additional Collector (F&R), Allahabad called for a report from the concerned Tehsildar who submitted a report stating that the petitioner and certain other persons who were granted lease were not eligible for the same and irregularities had been committed by the Gaon Sabha in granting lease to the petitioner as well as certain other persons. Relying on the aforesaid report, the Additional Collector (F&R), Allahabad by his order dated 1.5.2000 cancelled the lease granted to the petitioner.
(3.) Aggrieved by the order dated 1.5.2000 passed by Additional Collector (F&R), Allahabad, the petitioner filed a revision under section 333 of the Uttar Pradesh Zadmindari Abolition & Land Reforms Act, 1950 (hereinafter referred to as, 'Act, 1950') which was numbered as Revision No. 348/82 of 2003 and was allowed by the Additional Commissioner(II), Allahabad Division, Allahabad vide his order dated 18.6.2003 on the ground that the order dated 1.5.2000 was passed by the Additional Collector (F&R), Allahabad without serving any show cause notice on the petitioner and without giving him any opportunity of hearing. Against the order dated 18.6.2003 passed by the Additional Commissioner(II), the respondent no. 4 filed a revision before the Board of Revenue, U.P Allahabad which was numbered as Revision No.64 of 2002-2003. The Board of Revenue, U.P Allahabad vide order dated 30.3.2005 set aside the order dated 18.6.2003 of the Additional Commissioner. However, in its order dated 30.03.2005, the Board of Revenue did not consider and did not set side the finding recorded by the Additional Commissioner in his order dated 18.6.2003 that the petitioner was not served any show cause notice and was not granted any opportunity of hearing in Case No. 59/1999-2000 and the order passed by the Additional Collector was in violation of principles of natural justice. The orders dated 30.3.2005 passed by the Board of Revenue and 1.5.2000 passed by Additional Collector have been challenged in the present writ petition.;