JAMESWAR DEB Vs. PRATAP PATTNAIK

JUDGEMENT

(1.) The challenge in the present appeal is to an order of the learned Single Judge, dtd. 24/7/2009 in OJC No.14702 of 1999 whereby writ petition filed by the Opposite Parties challenging an order dtd. 19/7/1997 of the Commissioner, Consolidation and Settlement, Orissa in Consolidation Revision Case No.90 of 1995 was quashed.

(2.) At the outset, it must be noted that the principal ground, on which the aforementioned writ petition was allowed was that there was an inordinate delay in the present Petitioner preferring the aforementioned revision petition under Sec. 37(1) of the Consolidation of Holdings and Prevention of Fragmentation of Land Act 1972 ('Act'). It was specifically noted that the Commissioner had interfered with an order passed under the said Act by the Assistant Consolidation Officer after a passage of nearly twenty years.

(3.) It requires to be noted that in the present appeal which was filed way back on 30/10/2009, there has been no interim order till date.