STATE OF ORISSA Vs. PANCHANAN MALLICK

JUDGEMENT

(1.) Both the matters are taken up through hybrid arrangement.

(2.) RVWPET No.138 of 2011 has been filed at the instance of the State seeking review of the order dtd. 14/8/2006 passed by this Court in W.P.(C) No.1332 of 2006 quashing the order dtd. 11/8/2005 passed by the Collector, Jagatsinghpur in O.G.L.S. Revision No.35 of 2004. RVWPET No.139 of 2006 has also been filed at the instance of the State seeking review of the order dtd. 10/1/2007 passed by this Court in W.P.(C) No.1333 of 2006 quashing the order dtd. 11/8/2005 passed by the Collector, Jagatsinghpur in O.G.L.S. Revision No.30 of 2004.

(3.) Facts of the case in brief are that the opposite party in RVWPET No.138 of 2011 (hereinafter referred to as "the opposite party no.1 for brevity) served as a Jawan in the Indian Army from 1961 to 1977 and the opposite party in RVWPET No.139 of 2011 (hereinafter referred to as "the opposite party no.2" for brevity) served as a Jawan in the Indian Army from 1958 to 1986. They were granted some lands on lease basis by the Government of Orissa recognizing their service in the Indian Army. The opposite party No.1 was granted land to an extent of Ac.5.00 vide order dtd. 9/9/1974 passed by the Tahasildar, Kujanga in Lease Case No.26/12 of 1970-71. The opposite party No.2 was also granted five acres of land vide order dtd. 24/7/1980 passed by the Tahasildar, Kujanga in Lease Case No.31/80. Subsequently, several Writ petitions were filed before this Court raising grievance about the illegal execution of the lease deeds and prayed for their cancellation. They also sought to dispossess the possession holders of the leased land.