PARUL BHATTACHARYA Vs. STATE OF ODISHA

JUDGEMENT

(1.) On moving of the writ petitions it was submitted that petitioners had challenged impugned decision dtd. 3/6/2022 in OEA Revision Case no.2 of 2019. Their contention in revision was rejected on finding that judgment dtd. 3/1/2017 made by a Single Judge of this Court had reached finality on no further challenge thereto.

(2.) It was submitted, in paragraph 7 of common judgment dtd. 3/1/2017 in, inter alia, WP(C) no.10732 of 2010 (petitioner's own case) it was said, inter alia, there was Lease Case no.503 of 1976 and 505 of 1976. Orders had been made therein. In the circumstances, there was no illegality in order impugned therein, rejecting the petition under Sec. 15(b) of Orissa Survey and Settlement Act, 1958. In the circumstances, petitioners had moved the authority under Orissa Estates Abolition Act, 1951, for revision in terms of provision in Sec. 38-B. The revision case stood rejected by impugned decision, without application of mind as the Sec. 15-B proceeding under the Orissa Survey and Settlement Act, 1958 was misconceived.

(3.) State was represented and there had been direction for issuance of notice on private opposite party nos.4 to 8. Counters have been filed. The writ petitions have come up for hearing.