(1.) Heard Learned Counsel for the Petitioner & the Learned Government Advocate for the State-Opp. Parties. By means of this Writ Petition, the Petitioner has prayed for quashing of the impugned Order Dated 30.4.1998 passed by the Tahasildar, Bhubaneswar resuming the land settled in favour of the father of the Petitioner & to restore the said lano the Petitioner.