RAJ KISHORE PRASAD Vs. SURESH PRASAD

JUDGEMENT

(1.) Heard.

(2.) In this writ petition the Petitioner has assailed the legality of order dated 21.11.2009 passed by learned Joint Commissioner, Settlement and Consolidation, Sambalpur dismissing the Revision petition No. 162 of 2008 preferred by the Petitioner against the opposite parties under Section 15(b) of the Orissa Survey and Settlement Act, 1958 (for short 'the Act') solely on the ground that the petition is barred by limitation.

(3.) It appears that Petitioner's father purchased the case land from opposite party No. 2 in the name of Petitioner in the year 1975 when Petitioner was minor. Record of rights was finally published in the year 1981 after which the Petitioner attained majority. Reasons for dismissal assigned in the impugned order reads as follows: