RAM PRASAD PATTANAYAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Mr. D. Chatterjee, learned counsel for the petitioner and Mr. M. Sahu, learned Additional Standing Counsel on behalf of the State. This writ application has been filed by one Ram Prasad Pattanayak-petitioner seeking a direction to opposite party No. 6-Tahasildar, Phulbani to dispose of the U.L.S.C. No. 187 of 1968 within a stipulated time and also to register the land in his favour and to handover vacant possession of the same to him.

(2.) It appears from the averments made in the writ application that the petitioner's father being a landless person had applied for lease for house site measuring an area of land Ac. 0.05 decimal of Plot No. 25 of Block A-VI in Phulbani Town. Necessary enquiry on being conducted, the father of the petitioner was found eligible and therefore, the Lease Deed No. 15/80 was executed in the name of the father of the petitioner, who deposited the premium amount along with the ground rent.

(3.) Even though lease was executed in favour of the father of the petitioner, possession could not be given due to occupation of the said land by certain encroachers.