RAMA CHANDRA SAHOO Vs. STATE OF ORISSA

JUDGEMENT

(1.) This writ petition challenges an order dtd. 3/8/2009 passed by the Board of Revenue (BoR) in OEA Misc. Case No.13 of 2007 arising out of OEA RC No.56 of 2003. By the said order, the Member, BoR allowed the above application of the State of Orissa and recalled an earlier order dtd. 28/3/2005, which had been passed by the Member, BoR allowing the original Petitioner's OEA RC No.56 of 2003.

(2.) Initially in the present writ petition, this Court passed an order on 30/6/2010, where in the operative portion, it was said "now by the impugned order, the order dtd. 28/3/2005 has been recalled. So there is no cause of action of the Petitioner to file this writ petition, which is accordingly dismissed. The interim order dtd. 10/9/2009 stands vacated."

(3.) Aggrieved by the above order, the Petitioner filed a Special Leave Petition (Civil) [SLP (C)] No.21175 of 2010 in the Supreme Court of India. That SLP came to be disposed of by the Supreme Court on 10/1/2018 by the following order: