CHAKRADHAR ROUT AND ANR. Vs. STATE

JUDGEMENT

(1.) DISPUTED land measures 0.84 acre appertaining to plot Nos. 10 and 27 in village Napang in the district of Balasore. Admittedly this land originally belonged to one Paramananda Mohanty (p.w. 7) Kalandi Naik (p.w. 3), father of the informant p.w. 1, and Duryodhan Sa mal (p.w. 2), the son in -law of p.w. 3 purchased the disputed land On 20th of October, 1967. Prosecution case is that p.ws. 2 and 3 grew the paddy and the Petitioners removed the crop on 1 -12 -1968 in the morning.

(2.) PROSECUTION case is proved through p.ws. 1 to 3, the transferees, p.w. 7, the transferor and p.ws. 4 to 6 who speak of possession of p.ws. 2 and 3 and removal of the crop by the Petitioners which was grown by p.ws. 2 and 3. The learned Courts below have thoroughly discussed their evidence. Mr. Sahu took me through the evidence. I find no justification to take a different view in revision.

(3.) HE next places reliance on Ext. B dated 21 -7 -1969, a report of the Revenue Supervisor (d.w. 1) who was directed by the Tahasildar in the aforesaid O.L.R. case to report about possession. The report shows that the Petitioners were in possession as Bhagchasis.