RAM NARAYAN MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) IN this case the order passed by a learned Single Judge of this Court in O.J.C. No. 12939 of 2001 is under challenge.

(2.) THE disputed plot was leased out to one Kandabal Muchu under the provisions of the Orissa Government Land Settlement Act, 1962 and the rules framed thereunder.

(3.) A suo motu revisional proceeding was initiated under Section 7 -A(3) of the O.G.L.S. Act, 1962. The revisional authority cancelled the lease granted in favour of the petitioner's vendor. Therefore, the petitioner filed a writ petition in O.J.C. No. 12939 of 2001 challenging the order of the revisional authority. But the learned Single Judge of this Court having found that a proceeding was initiated on 7.3.1998 and the lan.d was sold to the petitioner on 18.5.1998 i.e. after the initiation of the proceeding, therefore, the vendee was held to be not a necessary party in the Revisional proceeding. Thus, the Revisional authority was justified in not issuing notice to the writ petitioner.