RENGUTU NAG Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner, being a member of the scheduled category, in this writ application has challenged the order passed by the Joint Commissioner, Settlement and Consolidation, Sambalpur-opposite party no.2 in Revision Case No.52/2005 dismissing the revision application filed by the petitioner under Section 37 of the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 (hereinafter referred to as the "OCHPFL Act"). In the revision application, the petitioner prayed to prepare the record of rights with respect to Hal Plot Nos.442/3 and 362 of Khata No.21 of village Dahukbudu, P.S.-Dunguripali, Dist-Sonepur on the ground that a lease has been granted by the learned Tahasildar, Rampur in his favour in O.L.R. Case No.11/1983.

(2.) The opposite party no.2 without entering into the merits of the claims of the petitioner disposed of the petition observing as follows:

(3.) On 15.7.1975 O.L.R. Case No.527/1975 of the court of the learned Tahasildar, Rampur was initiated for determining the ceiling surplus land of one Kunja Padhan who is the predecessor in interest, being the father of opposite party no.6-Krushna Chandra Padhan, of opposite parties 6 to 11. Then notices were issued. The case suffered several adjournments.