BINA BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Samantaray, learned advocate appears on behalf of petitioner and submits, impugned is, inter alia, order dtd. 7/9/2022 passed by the Additional District Magistrate, as appellate forum. On querry from Court he submits, also impugned order dtd. 31/8/2016 was made by the Tahsildar under Sec. 8 in Odisha Estates Abolition Act, 1951.

(2.) He submits, impugned order be set aside and quashed, for there to be restoration before the appellate authority, for rehearing.

(3.) Mr. Rout, learned advocate, Additional Standing Counsel appears on behalf of State and submits, counter has been filed.