MANGULI BARALA Vs. DHOI PRADHAN

JUDGEMENT

(1.) THE petitioner, namely, Manguli Baral, son of late Radhu Baral has filed the present writ application, inter alia, seeking to challenge the order dated 10.9.1991 passed by the learned Additional District Magistrate (Land Reforms), Puri in O.L.R. Revision Case No. 53 of 1987, by which order the revisional court dismissed the petitioner's revision and confirmed the order passed by the Additional Tahasildar, Puri in O.L.R. Case No. 1001 of 1976 dated11.6.1986 as well as the order dismissing the opposite parties' appeal in O.L.R. Appeal Case No. 50 of 1986 vide order dated 19.5.1987 under Annexure -1 and 2 respectively.

(2.) LEARNED counsel for the petitioner raised a claim that the petitioner was "a person under disability" as defined under Section 2(21) (e) of the Orissa Land Reforms Act, 1960 (in short "the Act") and the said plea of the petitioner not having been considered rendered the impugned order illegal. Apart from the above, it is stated on behalf of the petitioner that there was no consultation with the local committee as contemplated under the Orissa Land Reforms Act and therefore, rendering the impugned order unlawful.

(3.) A common counter affidavit has been filed on behalf of private opposite parties 1 to 9 and opposite parties 10 (Additional Tahasildar) and 11 (O.S.D./OLR, Puri have also filed their separate counter affidavits.