SUBARNA GHOSH Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Satapathy, learned advocate appears on behalf of petitioner and draws attention to order dtd. 2/2/2023.

(2.) Mr. Rout, learned advocate, Additional Standing Counsel appears on behalf of State and submits, there was no earlier cancellation of lease apart from impugned order of cancellation in respect of subject plot.

(3.) We have perused impugned order in revision dtd. 29/4/1998, by which grant of lease by order dtd. 7/11/1974 was cancelled with consequential directions. We find from impugned order, sec. 17 in Limitation Act, 1963 was relied upon to overcome the bar of limitation imposed by second proviso in, since repealed, sec. 7A (3) of Odisha Government Land Settlement Act, 1962.