MANOJ KUMAR PATRA Vs. COMMISSIONER CONSOLIDATION & SETTLEMENT

JUDGEMENT

(1.) Heard learned counsel for the Parties.

(2.) This Writ Petition involves challenge to an order of the Competent Authority involving R.P. Case No. 1569 of 2015. Even though an attempt is made to get a trace satisfying the right with the Petitioner to pursue remedy, on the asking of the Court, Petitioner attempted to refer to the disclosure in the 15(b) application. Reading the plea of the Petitioner in the 15(b) application, this Court finds, following clear plea taken by the Petitioner therein:-

(3.) While reading thorough the above Mr. Dash, learned counsel for the Petitioner attempted to submit that here the Petitioner appears to be a purchaser from the vendor, who is the grandchild of Narayan Mishra. The aforesaid plea of the Petitioner taken note herein above has a clear disclosure the property belongs to Grama Mahajan Kotha. On the asking of Court to show right with the grandchild of Narayan Mishra with the property of Grama Mahajan Kotha, there is no material available.