ANIL KUMAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard the submissions of learned counsel for respective parties.

(2.) Petitioner through this writ petition challenging the impugned orders at Annexures-9, 12 and 14, prays for a direction for recording the disputed land in question in the name of the Petitioner as well as Opposite Party Nos.5 and 6.

(3.) This case has a checkered history but for decision of the Consolidation Officer revolving on Petitioner's failure in establishing that he is a successor to Nanakram to continue with the litigation on reopening of the original proceeding by virtue of remand order by the appellate authority, this Court thus at this stage moves to first decide the matter on the above aspect only.