RAMKINKAR SINGH DEO Vs. COLLECTOR, NUAPADA

JUDGEMENT

(1.) PETITIONER has filed this petition for review of the order dated 7.2.2007 dismissing O.J.C. No.6709 of 1994.

(2.) FACTS culminating in filing of this review petition may be stated as follows: Opposite party no.5 filed OLR Case No.42 of 1976 under Section 36 -A of Orissa Land Reforms Act, 1960 (for short 'the OLR Act) claiming to be Bhag Chasi in respect of Ac.4.49 decimals of land belonging to petitioners father late Satyabrata Singh Deo. By order dated 15.11.1976, petitioners application was disallowed by the Revenue Officer -Cum -Tahasildar, Khariar on the basis of the finding that opposite party no.5 was a "C" class contractor having no land near the case land and no agricultural land anywhere.

(3.) IN the result the orders of Lower court are set aside and the case is remanded to the Revenue Officer, Khariar for convening a meeting of the Local Committee for consultation and to come to the finding keeping in view evidence on behalf of the petitioner and during the local enquiry collected earlier.