GEETANJALI KANHAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioners, by filing this writ application, have prayed for a declaration that the action of the Collector, Kandhamal, (Opposite Party no.2), Sub-Collector, Kandhamal, (Opposite Party no.3) as also the Tahasildar, Khajuripada, (Opposite Party no.3) in converting the Kisam of the land measuring Ac.5.932 decimals covered under 10 plots of Khata No.218 from GOCHAR to PATITA being assigned with Khata No.220 under said 10 plots as illegal. They have further prayed to direct the Opposite Party no.2 to consider their grievance as also those of other co-villagers in this regard.

(2.) Facts necessary for the purpose are as under:

(3.) The opposite parties 2 and 4, in their counter, have averred that for such conversion of kisam of land, all the procedures as prescribed in Odisha Government Land Settlement Act and rules made thereunder have been scrupulously followed and so also in the matter of alienation of the land after said conversion of kisam of land. It is stated that the villagers have been given the opportunity to raise their objection at every stage and they having been heard with reference to the objections, the decisions have been taken.