SANTOSH KUMAR RAY Vs. STATE OF ODISHA

JUDGEMENT

(1.) The challenge in the present writ appeal is to an order dtd. 29/3/2017 passed by the learned Single Judge disposing of the Appellants' W.P.(C) No.1768 of 2017 relegating the Petitioners to the remedy of a revision petition under Sec. 32 of the Orissa Survey and Settlement Act, 1958 (OSS Act).

(2.) The background facts are that the above writ petition was filed by the Petitioners to challenge an order dtd. 27/5/2013 passed by the Member, Board of Revenue in an application under Sec. 32 of the OSS Act in OSS Case No.335 of 2013 and the consequential order dtd. 29/6/2013 passed by the Additional Sub-Collector-cum-Additional Settlement Officer, Puri in Remand OSS Case No.335 of 2013 allowing the appeal of the State of Odisha and directing the quashing of the recording of the names of the Petitioner's mother with respect to the land in question.

(3.) On 16/8/2017 this Court stayed the operation of the impugned order dtd. 29/6/2013 of the Additional Sub-Collector-cum-Additional Settlement Officer, Puri. That stay has continued till date.