SUBAS CHANDRA JENA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) The Petitioner in this writ petition seeks to assail the order dtd. 15/7/2013 (Annexure-1) passed by the Assistant Settlement Officer, Rental Colony, Bhubaneswar in Suo Motu Rent Case No. 7098 of 2013.

(3.) It is submitted by Mr. Behera, learned counsel that originally the land pertaining to Sabik Plot No.784/1383 to an extent of Ac.2.650 decimals under Sabik Khata No.233/73 of mouza Sampur under Bhubaneswar Tahasil in the district of Khurda was settled in favour of one A. Ladukeswar Pradhan under the provisions of the Orissa Government Land Settlement Act, 1962 (for short 'the O.G.L.S. Act') in W.L. Case No. 167 of 1966-67. Subsequently, in obedience to orders passed by this Court in OJC No.9449 of 1993, a suo motu revision case was initiated under Sec. 7-A(3) of the O.G.L.S. Act against said A. Ladukeswar Pradhan in Lease Revision Case No.313 of 2000, However, said revision case was dropped, as the sanction of lease was found lawful.