SIDIQUE Vs. COMMISSIONER, CONSOLIDATION & SETTLEMENT

JUDGEMENT

(1.) The challenge in the present writ appeal is to an order dtd. 17/12/2021 passed by the learned Single Judge dismissing the Appellants' W.P.(C) No.34507 of 2021. In the said writ petition, the Appellants had challenged the order dtd. 30/7/2021 passed by the Commissioner, Consolidation and Settlement, Odisha, Bhubaneswar in R.C. No.107 of 2014 allowing the revision petition filed by the Respondent Nos.3 to 6 holding that Abdul Samad is the natural son of Maizar Mohammed.

(2.) The objection in that regard claiming that he was the adopted son was raised by these Appellants in the consolidation proceedings. The decision of the Consolidation Officer in their favour was reversed by the Commissioner in R.C. No.107 of 2014.

(3.) The learned Single Judge has noted how sufficient materials were placed on record before the Commissioner to enable him to come to the above conclusion. The learned Single has accordingly concurred with the findings of the Commissioner.