JATADHARI MALLIK Vs. STATE OF ORISSA

JUDGEMENT

(1.) BOTH the writ petitions arise out a commonorder by which two cases have been disposed of.

(2.) BEING aggrieved by the order dated 5.7.1985 (Annexure -6)passed by the Revenue Officer. Niali in O.L.R. Case Nos. 10 and11 of 1976 declaring the petitioners as raiyat under Section 4(5) of the Orissa Land Reforms Act. in respect of the disputedproperties, the opposite parties 5 to 17 filed O.L.R. Appeal Nos.6 and 7 of 1985 before the Sub -divisional Officer. Cuttack whoby order dated 29.10.1988 (Annexure -7) reversed the order ofthe Revenue Officer. The petitioners challenged the aforesaidorder of the Sub -divisional Officer before the Additional DistrictMagistrate. Cuttack in O.L.R. Revision No. 24 of 1988. The revisionalauthority by order dated 19.12.1992 (Annexure -8) dismissed therevision. Hence the writ petitions.

(3.) I agree