MANJULATA DAS Vs. STATE OF ODISHA

JUDGEMENT

(1.) The challenge in the present petition is to an order dtd. 17/8/2009 passed by the Member, Board of Revenue (BoR), Orissa, Cuttack in OEA Revision Case No.11 of 2005 whereby orders dtd. 2/1/1985 of the Assistant Consolidation Officer-cum-Additional Tahasildar, Nimapara in OEA (L) Case No.367/1984-85 were quashed and it was directed that the suit land i.e. Ac.0.75 of Sabik Plot No.3217 of Sabik Khata No.67 of Mouza-Andhia should be recorded in favour of the State of Odisha free from all encumbrances. It was further directed that the subsequent revision settlement Record of Rights (RoR) and thereafter the consolidation RoR, since published, should be corrected without any further proceeding and opening of any case record by the Tahasildar, Nimapara for bringing the land in question in the 'Anabadi Khata' of the State of Odisha.

(2.) It may be mentioned at the outset that while issuing notice in the present petition on 5/3/2012, status quo in respect of the property in question was asked to be maintained.

(3.) The ten Petitioners were Opposite Party Nos.2 to 11 in OEA Revision Case No.11 of 2005. Opposite Party No.6 i.e. Prakash Chandra Mohanty was Opposite Party No.12 before the BoR. Opposite Party No.7 i.e. Nabin Kumar Singhdeo was Opposite Party No.1 before the BoR.