DEBENDRANATH SAHOO Vs. COLLECTOR, CUTTACK

JUDGEMENT

(1.) Heard Ms. Supriya Patra, learned counsel for the petitioners, Mr. Sailesh Das, learned counsel for the opposite party Nos.4 to 8 and Mr. Amiya Kumar Mishra, learned Additional Government Advocate for the State-opposite party Nos. 1 to 2.

(2.) On the death of the opposite party No.3, namely, Smt. Shantilata Sahoo, her name has been deleted vide order dtd. 17/12/2020, as her legal heirs are already on record as opposite party Nos. 4 to 8.

(3.) The petitioners in this writ petition seek to challenge the order dtd. 5/4/2017 (Annexure-6) passed by the Collector, Cuttack in Consolidation Misc. Case No.9 of 2014 filed by the opposite party No.3 under Ss. 34 and 35 of the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972 (for short, 'the Act').