UPENDRANATH MOHANTY Vs. SURENDRANATH MOHANTY

JUDGEMENT

(1.) HEARD .

(2.) THIS writ petition has been filed challenging to the legality and propriety of the judgment delivered by the Commissioner of Consolidation, Bhubaneswar on September 12, 1989 in Consolidation Revision No.1119 of 1987.

(3.) IN the above context, it may be noted that the dispute which presently subsists between the parties is, as to whether the writ petitioner Upendra Mohanty is the adopted son of late Basudev Mohanty. His status as the natural son of Netrananda Mohanty is not in dispute. Decision was arrived at by the learned Commissioner, Consolidation with reference to certain documents that petitioner is not the adopted son of late Basudev Mohanty.