Allahabad High Court: Dr Y.K. Srivastava, J. while dismissing the petition observed that the assertion made by the petitioner that the proceedings were without notice or opportunity to him is contrary to the material on record.
In the instant petition, it was sought to challenge an order of the Additional Collector (Land Revenue) in proceedings under Section 28 of the U.P. Land Revenue Act, 1901 and challenge the order of the Additional Commissioner (1st) whereby the revision was also rejected for the same.
Counsel for the petitioner, Rajesh Kushwaha submitted that powers under Section 28 of the 1901 Act are to be exercised by the Collector and that the impugned order was passed in violation of the principles of natural justice.
Counsel for the fourth respondent, R.N. Yadav and Standing Counsel, Prakash Singh pointed out that in terms of the provisions under the above-mentioned Act, the expression “Collector” would include “Additional Collector” also. It was further submitted that there was no violation of principles of natural justice as an enquiry report was sought from the Naib Tehsildar and thereafter notice was issued to the petitioner whereupon the petitioner duly filed his objections but did not appear later on.
In view of the above and to analyse the primary submission made by the petitioner, the Court observed that the provision with regard to appointment of Additional Collector was brought in by insertion of Section 14-A whereunder the State Government is empowered to appoint an Additional Collector in a district or in two or more districts combined who shall exercise such powers and discharge such duties of a Collector in such case or classes of cases as the Collector concerned may direct.
The Court also cited the Full Bench decision of this Court in the case of Brahm Singh v. Board of Revenue, 2008 SCC OnLine All 490, where it was held that the Additional Collector when he acts and discharges the duties and functions or exercises such powers of a Collector either under the 1901 Act or under any other Act for the time being in force, the powers would be deemed to have been exercised by him as Collector of the district under that Act. [Seetla v. State of U.P., 2019 SCC OnLine All 4784, decided on 05-12-2019]
