SUJATA ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an Appeal under Sec. 17 (1) of the Orissa Special Courts Act, 2006, which has been preferred by the Appellant challenging an order passed on dtd. 21/1/2023 in C.C. No.3 of 2017 by the learned Authorized Officer, Special Court, Bhubaneswar.

(2.) The factual backgrounds of this Appeal, which prompted the Appellant for preferring the same is that, the Appellant had filed two petitions in C.C. No.3 of 2017 pending in the Court of Authorized Officer, Special Court, Bhubaneswar.

(3.) In the above first petition of the Appellant for exclusion of the above properties from the case, the Appellant had stated that, the properties in respect of which, she has prayed for exclusion stands recorded in the name of her mother (Sabita Nayak) exclusively, who was the Opposite Party No.3 in that C.C. No.3 of 2017 and as her mother Sabita Nayak has expired in the meanwhile and as she (Appellant-Sujata Rout) is the only successor of her deceased mother, the aforesaid properties left by her mother has devolved upon her and accordingly, she has become the owners of the said properties. Therefore, her said properties are required to be excluded from the confiscation proceeding vide C.C. No.3 of 2017.