N P SINGH DEO Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner in this application under Article 226 of the Constitution challenges the appellate decision of the Additional District Magistrate, opposite party No. 3, dated 27-8-1977 upholding the rejection of a claim, for settlement under S.6 of the Orissa Estates Abolition Act (hereinafter referred to as the 'Act'),

(2.) The petitioner made an application on 29-6-1973 purporting to be under Sections 6 and 7 of the Act for settlement of 30.39 acres of land covering tanks, homestead with building, road and orchards, all located within mouza Jatannagar of Sadar Police Station of District Dhenkanal. The claim was duly published under Section 8-A of the Act in compliance of order dated 4-1-1974. No objection was, however, filed on 28-4-1975 the Collector under the Act recorded the following order :

(3.) Several contentions were raised in the writ application. At the hearing, however two contentions were pressed by the petitioner's counsel, namely :