UTSABA CHANDRA JENA Vs. COLLECTOR, KANDHAMAL

JUDGEMENT

(1.) The challenge in the present petition is to an order dtd. 29/3/2010, passed by the Officer on Special Duty (LR), Balliguda in R.M.C No.221 of 2009 restoring the land in question to the first party i.e., the vendor who is impleaded in the present petition as Opposite Party No.5.

(2.) While directing notice to issue in the present petition on 28/9/2010, this Court had directed that there will be a stay of the impugned order which was passed in R.M.C No.221 of 2009. For nearly twelve years now, no reply has been filed by any of the Opposite Parties.

(3.) Learned counsel for the Petitioner points out that the Petitioner is a purchaser of the suit land much prior to the Orissa Scheduled Area Transfer of Immovable Property (By Scheduled Tribes) Amendment Regulation, 2000 (hereafter 'Amendment Regulation, 2000') which has been held by this Court in Jami Ramesh vs. State of Orissa and others (2019) 2 OLR 94 to have prospective effect.