DANDAPANI DASH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This petition seeks a direction to the Opposite Party Nos. 1 to 4 which includes the Commissioner-cum-Secretary, Department of Revenue and Disaster Management, Government of Odisha (Opposite Party No.2) and the Direction Consolidation, Odisha (Opposite Party No.3), to record the 'Chaka' in respect of the land to the extent of Ac.04.925 dec. in three plot numbers 32,796 and 1388, under Rayati Khata No. 71 in Mouza Ripiti Palli under Bhanjanagar P.S. and Ghumusar Tahsil in the district of Ganjam in sabik settlement ('the property in question') by disposing of the Petitioner's representation in that behalf dated 30th October, 2015.

(2.) The Petitioner has also questioned the validity of the action of Opposite Party No.2 in recording the names of the private parties, i.e. Opposite Parties 5 and 6, in respect of the property in question without cancelling the allotment of the said plot in favour of the Petitioner under the Ex-Service Jawan Quota.

(3.) The background facts are that the Petitioner being an ex-serviceman having the rank of LAS Army had applied for allotment of a plot under the Scheme of Jawans-Grant of concession of land. He was found eligible for such allotment for the concession of land by letter dated 5th May, 1967 of the Home Department.