ODISHA JESUIT SOCIETY Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Dash, learned advocate appears on behalf of petitioner and submits, his client purchased the property from Odisha State Financial Corporation (OSFC). Deed of transfer dtd. 29/1/2003 was duly executed by the corporation in favour of his client.

(2.) The corporation had taken possession of the industrial unit in exercise of power under sec. 29 in State Financial Corporations Act, 1951. His client thereafter sought for settlement of the property in its favour. There was direction by the administration to do so. A third party appealed against the direction and the Additional Sub-Collector passed order dtd. 22/8/2015 saying the transfer is invalid. His client petitioned for revision. By impugned order dtd. 29/4/2020, the revision was disallowed.

(3.) Mr. Rout, learned advocate, Additional Standing Counsel appears on behalf of State and submits, opposite party no.4 (OSFC) is required to be noticed.