KALANDI JENA Vs. BASANTI SETHI

JUDGEMENT

(1.) IN this writ petition, the petitioner prays for quashing of the order dated 27.10.1997 passed by the Joint Commissioner, Settlement and Consolidation, Bhubaneswar in Revision Case No.70 of 1994 under Annexure -7 whereby he set aside the orders of the Consolidation Officer, Bhadrak dated 04.06.1993 passed in Objection Case No.505 of 1992 under Annexure -4 and the order of the Deputy Director, Consolidation, Bhadrak passed in Appeal Case No.29 of 1993 under Annexure -5.

(2.) THAT dispute relates to M.S. Plot No.1049, Ac.0.84 under M.S. Khata No.385, corresponding to L.R. Plot No.1049 under Khata No.220, which forms part of C.S. (1928 settlement) Plot No.963, Ac.5.11 under C.S. Khata No.179 situated in Mouza Harishankarpur, Tahsil, Bhadrak, District : Balasore (presently in the district of Bhadrak).

(3.) THE opposite parties challenged the decision of the Consolidation Officer by filing Appeal Case No.29 of 1993 before the Deputy Director, Consolidation, Bhadrak. The Deputy Director came to hold that the genuineness of Hatapatta said to have been issued by ex -landlord in favour of his infant son -Kameswar Narayan Praharaj is doubtful as the same has not been produced. Accordingly the Deputy Director, Consolidation confirmed the order of the Consolidation Officer and dismissed the appeal by his order under Annexure -5.