BHARATI ADHIKARY Vs. DISTRICT MAGISTRATE, KHURDA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Heard learned counsel for the parties.

(3.) The petitioner has filed this writ petition challenging the order dtd. 30/6/1998 passed in Revision Case No.556 of 1998, by which the Additional District Magistrate, Khurda has set aside the order dtd. 20/3/1975 passed by the Tahasildar, Bhubaneswar in W.L. Case No.580 of 1975 settling an area of Ac.1.500 out of sabik plot no.93 of village Madhupur in favour of the petitioner on the ground that the lease granted in favour of the petitioner suffers from legal infirmity and material irregularity of procedure and directed the Tahasildar, Bhubaneswar to correct the records, take back possession of lease land and to ensure its induction in appropriate Govt. khata.