RAJENDRA KUMAR MOHAPATRA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Pati, learned advocate appears on behalf of petitioners and submits, there has been illegal settlement of land under Bebandobasta Case no.102 of 2017 by the Tahsildar on order dtd. 29/8/2022. It was done without proper enquiry. Further illegality was, case record appertaining to Bebandobasta Khata no.164 was also sent for correction. His clients have prayed for interference so that rightful recorded tenants can have settlement in respect of the land under Bebandobasta holding no.164 in Kirasasan Mouza.

(2.) On query from Court Mr. Pati submits, by order dtd. 9/9/2022 of the Tahasildar, made after confirmation of earlier order of settlement, several persons, who are not entitled, have been directed to be noticed for their depositing the salami and back rents.

(3.) Prima facie, it appears that there is dispute between parties claiming settlement. As such they should be relegated to the civil Court. Persons, who have been noticed for settlement have not been made parties to the writ petition.