1

Neutral Citation No. ­ 2023:AHC:148728

A.F.R.

Court No. ­ 7

Case :­ WRIT ­ C No. ­ 13852 of 2023

Petitioner :­ Tarkeshwar And 2 Others

Respondent :­ State Of U.P. And 5 Others

Counsel for Petitioner :­ Madan Ji Pandey

Counsel for Respondent :­ C.S.C.,Sudhir Bharti

Hon'ble Dr. Yogendra Kumar Srivastava,J.

1.  Heard  Sri   Sudhanshu  Pandey,  learned  counsel appearing

along   with   Sri   Madan   Ji   Pandey,   learned   counsel   for   the

petitioners, Sri Ajit Kumar Singh, learned Additional Advocate

General appearing along with Sri Abhishek Shukla and Sri Amit

Manohar, learned Additional Chief Standing Counsel and Sri

Amit   Verma,   learned   Standing   Counsel   for   the   State

respondents. 

2.  The present petition seeks to put forth a proposition that

against an ex parte order passed in proceedings under Section 24

of U.P. Revenue Code, 2006, the remedy of a statutory appeal

being available, a recall application would not be maintainable

at the behest of a non­party.

3. The facts of the case, as reflected from the pleadings in the

writ petition, indicate that an application filed by the petitioner

under Section 24 of  U.P. Revenue Code, 2006

1

, registered as

Case   No.   994   of   2022,   computerized   case   no.

1Code, 2006

2

T202205200400994   (Tarkeshwar   and   others   vs.   Kishor   and

others) for demarcation of boundaries was allowed by means of

an ex parte order dated 22.07.2022. 

4.  Thereafter, the private respondent nos. 3 to 5, asserting

themselves to be tenure  holders  of the adjoining plots and

necessary parties in the proceedings under Section 24 of Code,

2006 preferred an application dated 13.09.2022 seeking recall of

the ex parte order dated 23.07.2022. 

5. The said application was taken up by respondent no.2, and

after hearing the counsel for the parties on the stay application,

an order was passed staying the effect of the earlier order dated

22.07.2022.

6. Counsel for the petitioner has sought to assail the order dated

12.01.2023 by raising the following contentions:

6.1  The order dated 22.07.2022 passed in proceedings under

Section 24 of the Code, 2006, being appealable in terms of sub­

section (4) thereof at the behest of 'any person' it was open to

the private respondents to have availed the statutory remedy of

appeal, and in view of the same, the recall application was not

maintainable.

6.2  Section 209(h), which bars an appeal against an order

passed  ex   parte  or   by   default,   is   subject   to   the   condition

contained under the proviso, in terms of which it is open to 'any

party aggrieved' by the order passed ex parte or by default, to

3

move an application for setting aside the said order. The private

respondents   being   'non­parties',   the   order   dated   22.02.2022

could neither be said to be an order passed  ex parte  nor by

default, and accordingly, the remedy of seeking recall of the

order under the proviso to Section 209 would not be available to

the said respondents. 

6.3 The private respondents having not chosen to get themselves

impleaded   at   the   stage   of   pendency   of   proceedings   under

Section 24, it is not open to them to seek recall of the order

subsequently.

7. Learned Additional Advocate General appearing for the State

respondents has controverted the assertions made by the learned

counsel for the petitioner by submitting as under:­

7.1 The right to file a statutory appeal under Section 24(4) of

Code, 2006, can in no manner be understood to take away the

right of the private respondents to seek recall of an order passed

ex parte. This would be more so in a case where as per the

provisions contained under Rule 22 of the U.P. Revenue Code

Rules, 2016

2

, the private respondents being tenure holders of

contiguous plots, would be necessary parties in the proceedings. 

7.2 Rule 22 mandates that the application filed under Section

24(1) Code, 2006, is to specify the details of the contiguous

plots, and also, the concerned tenure holders are to be made

parties in the case having a right to be heard; accordingly, the

private   respondents   being   necessary   parties,   and   the   order

2Rules, 2016

4

having been passed ex parte without impleading them, it would

be open to them to seek recall of the order. 

7.3  The expression 'any party' aggrieved under the proviso of

Rule 209, which gives the remedy of filing of recall application

against the order passed ex parte, would include within its ambit

the private respondents who, as per the relevant statutory rules,

are necessary parties in the proceedings and the mere fact that

they were not impleaded, would not take away the rights so

conferred. 

7.4  The right to recall any order  ex debito justitiae  inheres in

every Court or Tribunal which has passed the order, irrespective

of the fact whether such right has been expressly conferred by

the   statute.   In   this   regard,   the   distinction   between   the

'procedural review' and 'substantive review' is well known.

8.  In   order   to   consider   the   rival   contentions,   the   relevant

statutory provisions as contained under the Code, 2006, are

being extracted below:

"Section   24:   Disputes   regarding   boundaries.  (1)   The   Sub­

Divisional Officer may, on his own motion or on an application

made in this behalf by a person interested, decide, by summary

inquiry, any dispute regarding boundaries on the basis of existing

survey maps or, where they have been revised in accordance with

the provisions of the Uttar Pradesh Consolidation of Holdings

Act, 1953, on the basis of such maps, but if this is not possible,

the boundaries shall be fixed on the basis of actual possession.

(2) If in the course of an inquiry into a dispute under sub­section

(1), the Sub­Divisional Officer is unable to satisfy himself as to

which party is in possession or if it is shown that possession has

been obtained by wrongful dispossession of the lawful occupant,

the Sub­Divisional Officer shall­

5

(a) in the first case, ascertain by summary inquiry who is

the person best entitled to the property, and shall put such

person in possession;

(b) in the second case, put the person so dispossessed in

possession, and for that purpose use or cause to be used

such force as may be necessary and shall then fix the

boundary accordingly.

(3) Every proceeding under this section shall, as far as possible,

be concluded by the Sub­Divisional Officer within [three months]

from the date of the application.

(4)Any person aggrieved by the order of the Sub­Divisional

Officer may prefer an appeal before the Commissioner within

thirty   days   of   the   date   of   such   order.   The   order   of   the

Commissioner shall be final.

Section 206: Jurisdiction of civil Courts and revenue courts.

(1) Notwithstanding anything contained in any law for the time

being in force, but subject to the provisions of this Code, no Civil

Court shall entertain any suit, application or proceeding to obtain

a decision or order on any matter which the State Government,

the Board, any Revenue Court or revenue Officer is, by or under

this Code, empowered to determine, decide or dispose of.

(2) Without prejudice to the generality of the provisions of sub­

section (1), and save as otherwise expressly provided by or under

this Code­

(a) no Civil Court shall exercise jurisdiction over any of

the matters specified in the Second Schedule; and

(b) no Court other than the revenue Court or the revenue

officer specified in [Column 3] of the Third Schedule shall

entertain any suit, application or proceeding specified in

[Column 2] thereof.

(3)   Notwithstanding   anything   contained   in   this   Code,   an

objection that a Court or officer mentioned in sub­section (2)(b)

had or had no jurisdiction with respect to any suit, application or

proceeding, shall not be entertained by any appellate, revisional

or executing Court, unless the objection was taken before the

Court or officer of the first instance, at the earliest opportunity,

and   in   all   cases   where   issues   are   settled   at   or   before   such

settlement, and unless there has been a consequent failure of

justice.

Section 207: First appeal. ­ (1) Any party aggrieved by a final

6

order or decree passed in any suit, application or proceeding

specified in Column 2 of the Third Schedule, may prefer a first

appeal to the court or officer specified against it in Column 4,

where such order or decree was passed by a Court or officer

specified against it in Column 3 thereof.

(2) A first appeal shall also lie against an order of the nature

specified­

(a) in section 47 of the Code of Civil Procedure, 1908; or

(b) in section 104 of the said Code; or

(c) in Order XLIII, Rule 1 of the First Schedule to the said

Code.

(3) The period of limitation for filing a first appeal under this

section shall be thirty days from the date of the order or decree

appealed against.

Section   209:   Bar   against  certain  appeals.­   Notwithstanding

anything contained in Sections 207 and 208, no appeal shall lie

against any order or decree­

(a) made under Chapter XI of this Code;

(b) granting or rejecting an application for condonation of

delay under section 5 of the Limitation Act, 1963;

(c) rejecting an application for [revision];

(d) granting or rejecting an application for stay;

(e) remanding the case to any subordinate Court;

(f) where such order or decree is of an interim nature;

(g) passed by Court or officer with the consent of parties;

or

(h) where has been passed ex parte or by default:

Provided that any party aggrieved by order passed ex parte or by

default, may move application for setting aside such order within

a period of thirty days from the date of the order: 

Provided further that no such order shall be reversed or altered

without previously summoning the party in whose favour order

has been passed to appear and be heard in support of it.]"

9. The statutory rule corresponding to the provisions contained

7

under Section 24, is Rule 22 of Rules, 2016, and the same is

extracted below:

“22. Settlement of boundary dispute (Section 24)­  (1)

Under  Section   24(1)  of   the   Code   of   tenure   holder  shall

submit   two   copies   of   the   application   for   settlement   of

boundary dispute to the Sub­Divisional Officer for one or

more than one contiguous gatas, and it shall contain the

following particulars­

(a)   Details   of   Gata­­Gata   number,   name   of   tenure

holder. father/husband's name of village/tehsil. If the

tenure holders are more than one, then particulars of

all shall be mentioned; current updated khatauni shall

also be to be attached to the application.

(b) Details of contiguous Gata­­Gata number, name of

tenure   holder,   father/husband's   name,   name   of

village/tehsil.  If   the  tenure holders are more than

one,   then   particulars   of   all   shall   be   mentioned.

Current updated khatauni shall also be attached to

the application.

(2) If the khata is different in khatauni, but sub­division is

not done in sazra­map, then sub­division in sazra­map shall

be necessary.

(3) If boundary of any property of Gram Panchayat/State

Government is adjacent to gata/gatas to be demarcated, then

the Chairman, Land Management Committee/Gram Pradhan

and the State Government shall be made a party in the case.

(4) Only the outer boundary shall be demarcated for an

application made for boundary demarcation of contiguous

gatas.

(5)   The   applicant   shall   deposit   a   fee   of   Rs.   1000/­   in

Government treasury for the demarcation of gata/attached

gatas. A copy of challan receipt shall also be attached with

the application form.

(6) On receipt of an application for demarcation, on the

same or next working day, the Sub­Divisional Officer shall

register   the   case   in   Revenue   Court   Computerised

Management System (RCCMS). Three copies of notices shall

be   issued   from   the   computerized   system   and   will   be

delivered to the Revenue Inspector through Tehsildar.

8

(7)   The   Revenue   Inspector   shall   serve   notice   to   the

concerned   tenure   holder/tenure   holders   as   mentioned   in

sub­rule   (1),   through   the   Lekhpal   or   through   any   other

mode. In absence of the tenure holders, notice will be served

to   the  adult  family   member   of   the  tenure   holder/tenure

holders. The information of demarcation shall also be given

to the Chairman. Land Management Committee.

(8) At the time of sending the information or before the

demarcation on site, if the Revenue Inspector wants to make

any other affected person, a party to the case he can do so.

(9) After fixing the date of demarcation and intimation to all

the concerned tenure holders, the Revenue Inspector or any

other   revenue   official   will   demarcate   the   land   parcel   or

parcels,   as   the   case   may   be.   During   demarcation   if   any

affected tenure holder is not a party to the case, such tenure

holder shall be made a party to the case by the Revenue

Inspector on the spot and he will mention the same in his

demarcation report. Demarcation shall be completed within

a month from the date of order for the same by the Sub­

Divisional Officer.

(10) The Revenue Inspector or other revenue officials shall

prepare the demarcation report alongwith the site memo. If

there are no objections to the same, then after getting the

consent and signature of all the concerned parties on the

demarcation report, the same shall be sent it to the Sub­

Divisional Officer through Tehsildar in a week. On receipt of

the   aforesaid   report   of   the   Revenue   Inspector,   the   Sub­

Divisional   Officer   will   pass   the   order   confirming   the

demarcation report.

(11) If the affected parties to the demarcation have not given

their consent to the demarcation, or if there is any objection

to the demarcation report, notice(s) will be issued by the

Sub­Divisional  Officer  to   all  the  parties,  fixing   a date of

hearing which shall not be beyond 15 days from the date of

issuance of notice.

(12) The Sub­Divisional Officer shall pass an order on the

matter   of   boundary   demarcation   after   hearing   all   the

concerned parties. The Revenue Inspector shall comply with

such order within two weeks from the date of order, and

shall submit his report to the Sub­Divisional Officer.

(13)   Where   the   boundary   of   gata/survey   number   is   not

recognizable due to alluvion or diluvion of land, or heavy

rain, or due to damage caused by any other reason, then on

9

the   application   of   the   Chairman   of   Village   Revenue

Committee of that village, or on the report of the Revenue

Inspector or Lekhpal, or on the joint application signed by all

the   concerned   parties,   the   Sub­   Divisional   Officer   shall

instruct the Revenue Inspector or Lekhpal by a general or

special order in writing, that the demarcate the boundary on

ground on the basis of current survey map or, where it is

possible,  on  the   basis  of   possession,   and   if   there   is   any

complaint, then on the advise of Village Revenue Committee,

resolve   the   same   on   the   basis   of   mutual   consent.   The

Revenue Inspector or Lekhpal shall comply with such order

within two weeks from the date of order, and will submit his

report to the Sub­Divisional Officer.

(14) At the time of passing order for demarcation under sub­

rules (10), (13) or (14), the Sub­Divisonal Officer can direct

the SHO of the concerned police station to make police force

available on the spot at the time of demarcation of land, in

order to maintain law and order.

(15) The Sub­Divisional Officer, will try to complete the

process within the stipulated time as mentioned in Section

24(3) of the Code and if the process is not completed within

such time then the reason for the same shall be recorded.]”

10.  Section 24 of the U.P. Revenue Code, 2006, relates to

disputes regarding boundaries. The procedure with regard to the

settlement of boundary disputes is provided under Rule 22 of

Rules, 2016. 

11. As per terms of sub­rule (1) of Rule 22, the tenure holder is

required to submit two copies of the application for settlement of

boundary disputes to the Sub­Divisional Officer for one or more

than one contiguous gata, containing particulars with regard to;

(a) details of Gata, and (b) details of contiguous Gata. Sub­rule

(6) provides that on receipt of an application for demarcation,

the Sub­Divisional Officer shall register a case from the Revenue

Court Computerized Management System (RCCMS), and three

copies of the notices shall be issued from the computerized

10

system and will be delivered to the Revenue Inspector through

Tehsildar. The Revenue Inspector shall, in terms of sub­rule (7),

serve notice to the concerned tenure holder/tenure holders as

mentioned in sub­rule (1), through the Lekhpal or through any

other mode. At the time of sending the information on or before

the demarcation on site, the Revenue Inspector is empowered

under sub­rule (8), to make any other affected person/a party to

the case. After fixing the date of demarcation and intimation to

all the concerned tenure holders, the Revenue Inspector or any

other revenue official, under sub­rule (9), is to demarcate the

land parcel or parcels, and during demarcation, if any affected

tenure holder is not a party to the case, such tenure holder shall

be made a party to the case by the Revenue Inspector on the

spot and the same would also be mentioned in the demarcation

report. The demarcation report, along with the site memo, is to

be prepared under sub­rule (10) by the Revenue Inspector or

any other revenue official, and if there are no objections to the

same, then after getting the consent and signature of all the

concerned parties on the demarcation report, the same shall be

sent to the Sub­Divisional Officer through the Tehsildar. Upon

receipt of the aforesaid report, the Sub­Divisional Officer is to

pass an order confirming the demarcation report. In the event,

the affected parties to the demarcation have not given their

consent, or if there is any objection to the demarcation report, it

is provided under sub­rule (11) that the Sub­Divisional Officer

would issue notices to all the concerned parties, fixing a date for

hearing. The Sub­Divisional Officer shall, thereafter, pass an

11

order,   as   envisaged   under   sub­rule   (12),   on   the   matter   of

boundary demarcation after hearing all the concerned parties. 

12.  Rule 22 of Rules 2016, as referred to above, describes in

detail the procedure to be followed by the revenue officials in

respect of matters related to settlement of boundary disputes

under   Section   24.   It   would   be   relevant   to   notice   that   the

application to be filed under sub­rule (1) is to contain particulars

with regard to the Gata, including the details of the contiguous

Gata. Upon receipt of the application, the Revenue Inspector,

under sub­rule (7), is required to serve notice to the concerned

tenure   holders,   as   mentioned   in   sub­rule   (1).   Sub­rule   (8)

mandates that at the time of sending information or before the

demarcation on site, the Revenue Inspector is empowered to

make any other affected person a party to the case. Further, after

fixing   the   date   of   demarcation   and   intimation   to   all   the

concerned   tenure   holders,   sub­rule   (9)   mandates   that   the

Revenue   Inspector   would   demarcate   the   land   parcels,   and

during demarcation, if any affected tenure holder is not a party

to the case, such tenure holder shall be made a party by the

Revenue   Inspector   on   the   spot   and   the   same   would   be

mentioned in the demarcation report. The Revenue Inspector

shall, thereafter, prepare the demarcation report along with the

site memo, under sub­rule (10), and if there are no objections to

the same, then after getting the consent and signature of all the

concerned parties to the demarcation report, the same is to be

sent   to   the   Sub­Divisional   Officer   through   the   Tehsildar

whereupon   the   Sub­Divisional   Officer   is   to   pass   an   order

12

confirming the report. If the affected parties have not given their

consent to the demarcation report or if there are any objections

to the demarcation report, the Sub­Divisional Officer is required,

under sub­rule (11) to issue notices to all the parties fixing a

date  for  hearing  and  thereafter  an  order  is  to  be  passed

after hearing  all  the  concerned  parties,  as  required  under

sub­rule (12). 

13. The foregoing discussion with regard to the procedure to be

followed in matters of demarcation, which has been delineated

in detail under Rule 22 of Rules 2016, would show that the

details of the contiguous Gata are required to be provided in the

application   seeking   settlement   of   boundary   disputes,   and

thereafter notices are required to be served upon the concerned

tenure holders including tenure holders of the contiguous Gata.

The revenue authorities are empowered to make any affected

person a party to the case at the time of sending a notice or

before   the   demarcation   on   site.   Also,   at   the   stage   of

demarcation, if any affected tenure holder is not a party to the

case, such tenure holder is required to be made a party on the

spot and this is required to be mentioned in the demarcation

report to be prepared by the Revenue Inspector. Further, after

preparation of the demarcation report along with the site memo,

the consent and signature of all the concerned parties are to be

obtained, whereupon, the Sub­Divisional Officer is to pass an

order confirming the report. However, if the affected parties

have not given their consent or if there is any objection to the

demarcation report, notices would be issued to all the parties,

13

fixing a date for a hearing, and the Sub­Divisional Officer shall

thereafter pass an order on the matter of boundary demarcation

only after hearing all the concerned parties. 

14.  The   aforestated   scheme   of   the   Act   with   regard   to   the

settlement of boundary disputes, as would be seen from the

procedure specified under Rule 22, indicates in unambiguous

terms that a tenure holder of the contiguous plot would be a

necessary party in the proceedings having a right to submit

objections and also a right to be heard before an order is passed,

confirming   the   demarcation   report   and   concluding   the

proceedings. 

15. Section 209 contains a bar against certain appeals, and in

terms of clause (h) thereof, an order passed ex parte has been

made   non­appealable.     The   proviso  to   Section   209   gives   a

remedy to any party aggrieved by an order passed ex parte to

move an application for setting aside such an order. 

16.  The private respondents, in the instant case, being tenure

holders of the adjoining contiguous plots, would be necessary

parties as per the scheme of the Act and the procedure specified

under Rule 22, and therefore, in the event the order relating to

demarcation has been passed  ex parte  against the said tenure

holders, they would necessarily have to be held, to be covered

within the expression 'party aggrieved', under the proviso to

Section 209, and would be entitled to move an application for

setting aside of such ex parte order. 

17.  The   contention   sought   to   be   raised   on   behalf   of   the

14

petitioners that the private respondents being 'non­parties', for

the reason that they were not impleaded in the proceedings,

would not be entitled to seek recall of the ex parte order under

the proviso to Section 209, cannot be accepted for the reason

that the procedure prescribed under Rule 22, does not give a

choice to the party applying for demarcation not to make the

tenure holder of the contiguous Gata a party to the proceedings;

rather the scheme of the Act and the Rules mandates that a

tenure holder of adjoining contiguous Gata or any other such

affected person, would necessarily have to be made party to the

proceedings. 

18. The other argument sought to be put forward that it was for

the   private   respondents   to   get   themselves   impleaded,   also

cannot be accepted for the reason that under the scheme of

statute, it was a duty cast on the party applying for demarcation

to have impleaded all the affected parties, including tenure

holders of contiguous plots. 

19.  Therefore,   merely   for   the   reason   that   the   private

respondents were not made a party to the proceedings despite

being tenure holders of the adjoining plots, cannot lead to the

conclusion that they would not be 'affected parties' or would not

be   covered   within   the   meaning   of   the   expression   'party

aggrieved', so as to seek recall of the order passed ex parte. 

20.  It may also be noted that quite apart from the statutory

power of recall of an  ex parte  order conferred under the first

proviso to Section 209, every court or Tribunal would have an

15

inherent power to recall an ex parte order to secure the ends of

justice. 

21. Taking note of the distinction between a ‘procedural review’

and a ‘review on merits’, in  Grindlays Bank Ltd. vs. Central

Government Industrial Tribunal and others

3

, it was held that

even though there may be no express provision under the statute

giving jurisdiction to set aside an ex parte order, the Court or

Tribunal would be considered as endowed with such incidental

or ancillary powers as are necessary to discharge its functions

effectively for the purpose of doing justice between the parties.

The relevant observations made in the judgment in this regard

are as follows:

“6… It is true that there is no express provision in the Act or the

rules framed thereunder giving the Tribunal jurisdiction to do so.

But  it  is  a   well  known   rule  of  statutory   construction   that   a

Tribunal or body should be considered to be endowed with such

ancillary or incidental powers as are necessary to discharge its

functions effectively for the purpose of doing justice between the

parties. In a case of this nature, we are of the view that the

Tribunal should be considered as invested with such incidental or

ancillary powers unless there is any indication in the statute to

the contrary…

10… We are inclined to the view that where a party is prevented

from appearing at the hearing due to a sufficient cause, and is

faced with an ex parte award, it is as if the party is visited with an

award without a notice of the proceedings. It is needless to stress

that where the Tribunal proceeds to make an award without

notice to a party, the award is nothing but a nullity. In such

circumstances, the Tribunal has not only the power but also the

duty to set aside the ex parte award and to direct the matter to be

heard afresh.

13. ….The expression ‘review’ is used in the to distinct senses,

namely   (1)   a   procedural   review   which   is   either   inherent   or

implied in a court or Tribunal to set aside a palpably erroneous

31980 Supp SCC 420

16

order passed under a mis­apprehension by it, and (2) a review on

merits when the error sought to be corrected is one of law and is

apparent on the face of the record. It is in the latter sense that

the court in Patel Narshi Thakershi Case

4

 held that no review

lies   on   merits   unless   a   statute   specifically   provides   for   it.

Obviously when a review is sought due to a procedural defect,

the   inadvertent   error   committed   by   the   Tribunal   must   be

corrected ex debitio justitiae to prevent the abuse of its process,

and such power inheres in every court or Tribunal.” 

22.  The   same   view   was   taken   in  J.K.   Synthetics   Ltd.   vs.

Collector of Central Excise

5

, wherein it was held that in a given

case if it was established that the respondent was unable to

appear for no fault of his own, the ends of justice would clearly

require that the ex parte order against him should be set aside,

and the power to do so is inherent in every Tribunal. 

23.  The   distinction   between   a   ‘review   on   merits’   and   a

‘procedural   review’   was   reiterated   in  Kapra   Mazdoor   Ekta

Union vs. Birla Cotton Spinning and Weaving Mills Ltd. and

another,

6

 and it was held that a ‘review on merits’ is permissible

only in case the forum in question is vested with the power of

review by the statute; however, the power to grant ‘procedural

review’ is inherent. 

24. It is a fundamental principle of natural justice and a basic

canon of jurisprudence that no adverse orders should be passed

against a party without grant of an opportunity of hearing and

against an order passed ex parte, the person concerned would

have a right to seek recall. The distinction between a review and

a recall petition is well established. 

4(1971) 3 SCC 844

5(1996) 6 SCC 92

6(2005) 13 SCC 777

17

25. In Asit Kumar Kar vs. State of West Bengal & others

7

, the

aforestated distinction was pointed out by stating that while in a

review petition, the court considers on merits whether there is

an error apparent on the face of the record, in a recall petition

the court does not go into the merits but simply recalls an order

which was passed without giving an opportunity of hearing to an

affected party.  

26.  In the case at hand, Rule 22 of Rules 2016, contains a

specific mandate that a tenure holder of adjoining contiguous

plots would be a necessary party in the proceedings for division

of  holdings  under   Section  24. It   further   enjoins upon   the

revenue authorities to ensure that notice is to be issued to such

party prior to initiation of proceedings for demarcation, and

further, upon any objection being raised, the said tenure holder

is to be granted an opportunity of hearing before a final order

is passed. 

27.  It would, therefore, follow as a corollary that in case the

revenue authorities have proceeded to pass an order  ex parte

without grant of notice or opportunity to the affected party, the

concerned   revenue   authority   would   not   be   precluded   from

exercising the power to recall its order to correct the procedural

defect, ex debitio justitiae in order for doing justice between the

parties. 

28. The power to review an order on merits though may be held

to have been vested in a court or a Tribunal only in terms of

7(2009) 2 SCC 703

18

express   statutory   provision   or   by   necessary   implication,   the

power of ‘procedural review’ would stand entirely on a different

footing and would be referable to the inherent power vested in

every court or Tribunal to correct procedural illegality which

goes to the root of the matter and invalidates the proceedings

itself and consequently the order passed therein. 

29. The power to set aside an ex parte order would amount to a

‘procedural review’, which is inherent or implicit in every court

or Tribunal and is distinct from the power to grant a ‘review on

merits’.

30. In the facts in the present case where the scheme of the Act

and   the   Rules   made   thereunder   specifically   mandate   giving

notice to the tenure holders of adjoining contiguous plots, and

the order passed by the concerned revenue authority is without

notice   or   opportunity,   the   parties   affected   i.e   the   private

respondents herein would not be precluded from invoking the

power of procedural review. 

31.  The   party   seeking   review   or   recall   of   the   order   for

procedural reasons may not be required to substantiate that the

order passed suffers from an error apparent on the face of the

record or any other ground which may justify a review. It would

only be required to establish that the procedure followed by the

court   or   the   Tribunal   suffered   from   a   procedural   error   or

illegality   which   has   the   effect   of   vitiating   the   proceedings,

thereby invalidating the order passed therein, inasmuch as the

party concerned was not heard for no fault on its part.

19

32. In such cases, the matter would be required to be reheard in

accordance with law without going into its merits, and the order

passed would be liable to be recalled not for the reason that it

was erroneous but because it was passed in a proceeding which

was vitiated by an error of procedure or mistake which went to

the root of the matter and had the effect of invalidating the

entire proceedings. 

33.  The   contention   sought   to   be   raised   on   behalf   of   the

petitioner that the order passed in proceedings under Section 24

being appealable in terms of sub­section (4) thereof, it was open

to the private respondents to have availed the statutory remedy

of appeal, would not be tenable for the reason that clause (h) of

Section 209 contains a specific bar by providing that the order

passed ex parte would not be amenable to remedy of an appeal. 

34.  It has been held to be an established rule of statutory

construction that express grant of power under statute carries

with it by necessary implication all powers and duties incidental

and   necessary   to   make   the   exercise   of   these   powers   fully

effective. In this regard, reference may be had to the exposition

of the law in Sutherland Statutory Construction

8

, wherein it

has been stated as follows: 

“Where a statute confers powers or duties in general terms, all

powers   and   duties   incidental   and   necessary   to   make   such

legislation effective  are  included  by implication…  An express

statutory grant of power or the imposition of a definite duty

carries with it by implication, in the absence of a limitation,

authority to employ all the means that are usually employed and

that   are   necessary   to   the   exercise   of   the   power   or   the

8Sutherland Statutory Construction, 3

rd

 Edition, Volume III, Article 5402

20

performance of the duty.... That which is clearly implied is as

much a part of a law as that which is expressed.”

35. It would also be apt to refer to Domat’s Civil Law

9

 wherein

it has been observed as follows:­ 

“It is the duty of the judges to apply the laws, not only to what

appears to be regulated by their express dispositions but to all

the cases where a just application of them may be made, and

which   appear   to   be   comprehended   either   within   the

consequences that may be gathered from it." 

36. Maxwell on Interpretation of Statutes

10

, also contains a

statement that "where an act confers a jurisdiction, it impliedly

also grants the power of doing all such acts, or employing such

means,   as   are   essentially   necessary   to   its   execution.  Cui

jurisdictio data est, ea quoqe concessa esse vindentur, sine quibus

jurisdictio explicari non potuit."

37.  A necessary conclusion which flows from the foregoing

discussion would be that against  ex parte  order passed in a

proceeding under Section 24 of U.P. Revenue Code, 2006, a

recall   application   cannot   be   held   to   be   not   maintainable,

particularly when the recall is being sought by a person, who as

per the scheme of the Act and the Rules made thereunder,

would be a necessary party to the proceeding. This would be

more so in a case where an ex parte order has been made non­

appealable by virtue of the bar contained under clause (h) of

Section 209 of the Code, 2006.

38.  The private respondents in the instant case being tenure

holders of adjoining contiguous plots and, therefore, necessary

9Domat’s Civil Law, Cushing’s Edition, Vol.1, Page 88

10Maxwell on Interpretation of Statutes, Eleventh Edition

21

parties   as   per   Rule   22   of   Rules   2016,   and   the   order   in

proceedings   under   Section   24   having   been   passed  ex   parte

against   them,   the   said   respondents   cannot   therefore   be

precluded   from   invoking   the   inherent   power   of   the   court

concerned to seek recall of the order passed in proceeding under

Section 24 of Code, 2006.

39. The challenge, which is sought to be raised against the order

passed by the respondent no.2 upon the recall application filed

by the private respondents on the ground that the application

seeking recall was not maintainable, thus, cannot be sustained.

40.  The   writ   petition,   therefore,   fails   and   is   accordingly

dismissed.

Order Date :­ 25.7.2023

Mohini/Arun K. Singh

[Dr. Y.K. Srivastava, J.]