UPENDRA DALEI Vs. UPENDRA NATH PATRA

JUDGEMENT

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

(2.) Heard Mr. D.P. Mohanty, learned counsel for the Appellants and Ms.P.Mohanty, learned counsel for the Respondents.

(3.) The appeal is admitted on the substantial question of law that; whether execution of the sale deeds under Exts.5, 6 & 7 is void for want of permission under Sec. 22 of the OLR Act?