DAVID EDISON @ ADISON LIMA Vs. ADDL.DIST.MAGISTRATE

JUDGEMENT

(1.) As the controversy in both the aforesaid cases is identical and based on similar facts and point of law, with consent of learned Counsel for the parties, the same are taken up for hearing.

(2.) The petitioners seek to assail the order dated 16.1.2006 (Annexure-3) passed by the Sub-Collector, Gunupur in O.S.A.T.I.P Case No. 7/2000. The dispute has a chequered career inasmuch as it was before this Court earlier in W.P.(C) No. 10443 of 2004 disposed of on 16.11.2004. By the said order this Court held as follows:

(3.) Bereft of unnecessary details the short facts which are necessary for appreciating the inter se dispute are as follows: