RADHAKANTA MATH Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Radhakanta Math, a Public Religious Institution, represented through Sri Parsuram Das, has filed this writ petition assailing the legality and propriety of order dtd. 9/9/1998 (Annexure-7) passed by Additional District Magistrate, Puri in OLR Revision Case No.1 of 1997 initiated under Sec. 59 of the Odisha Land Reforms Act, 1960 (hereinafter referred to as, 'OLR Act').

(3.) The genesis of the present writ petition emanates from the order passed on 19/1/1996 (Annexure-5) by the Revenue Officer-cum-Tahasildar, Puri (Opposite Party No.2) in Ceiling Case No.1/243 of 1986 in which the land under Khata No.21 of mouza- Sipasurubuli in the district of Puri (hereinafter referred to as 'the case land') was declared as ceiling surplus.