(1.) THIS Civil Revision by the Plaintiff arises out of an order of the appellate Court under Section 4(4) of the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 (hereinafter referred to as the Act').
(2.) SUIT is for declaration of title and recovery of possession in respect of a homestead in a consolidation area. There is no dispute that suit involving right, title and interest shall abate in respect of land including homestead in a consolidation area, if an order is passed by the Court.
(3.) IN the result, Civil Revision is allowed. No costs.