BIDYUT CHHAYA PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN this writ petition, the petitioner has approached this Court seeking for a direction to issue certified copy of the Record of Rights appertaining to Hal Plot No.1212 under Khata No.438, measuring an area of Ac.0.20 decimals of land, Mouza Rajnagar in the district of Kendrapara.

(2.) THE brief facts as revealed from the pleadings of the parties as well as from the para -wise report of the Tahasildar Rajnagar that the suit land was originally recorded in Sabik R.O.R. vide Khata No.204, Plot No.970, Kisam Bijesthali recorded in favour of Sri Raghabeswar Mahadev Bije Nijagan Sebayat Raja Rajendra Narayan Bhanja Deo with Niskar status. After settlement operation in the year 1990, the suit land was recorded in the

(3.) THE opp.party No.5 has intervened in the matter opposing the claim of the petitioner. The learned counsel for the petitioner objected the stand of the opp. party No. 5 and has questioned that on what basis the suit land has been recorded in the name of opp.party No.5 is not known inasmuch as no notice has been issued to the petitioner nor proper notice inviting public objection has been made. The further case of the petitioner is that the present intervener petitioner is not the sole legal heir and in gross suppression of material facts and by manipulation of official records the second order has been passed.