STATE OF ORISSA Vs. SAKHI BEWA (DEAD)

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 30.07.2009 passed by the High Court of Orissa in OJC No.4048 of 1994 by which the High Court has allowed the said writ petition preferred by the respondents herein - original writ petitioners - original land owners and has quashed and set aside the orders passed by the Competent Authority under the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as "the Act, 1976 ") declaring Ac. 0.865-7 area of the land as excess vacant land under the provisions of the Act, 1976, the State has preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:-

(3.) We have heard Shri Sibo Sankar Mishra, learned counsel appearing on behalf of the State and Dr. Menaka Guruswamy, learned senior counsel appearing on behalf of the respondents.