STATE OF ORISSA Vs. DUTI SAHU

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Heard learned counsel for the parties. 4. This appeal by special leave arises from the judgment dated March 29, 1996 passed by the Division Bench of the Orissa High Court in O. J. C. No. 1389/96. The admitted position is that the respondents are displaced persons and they sought for and were granted assignment of the land in reserved forest by the State Government on various dated between 1982 and 1985 for cultivation. One of the conditions for the grant was that the trees standing on the land allotted to them "shall be the property of the State Government."