JAYSANKAR AGRAWAL Vs. COLLECTOR

JUDGEMENT

(1.) THIS writ petition stands disposed of at the stage of admission on consent of learned counsel for both the parties.

(2.) THIS writ petition has been filed challenging to the order passed on 15.10.2001 by the Collector, Puri in Misc. Case No. 20 of 2001.

(3.) LEARNED Counsel for the petitioner states that provision in Survey and Settlement Act, 1958 and the Rules, 1962 (in short 'the Act' and 'the Rules') made thereunder does not vest jurisdiction with the Collector to exercise appellate or supervisory jurisdiction against mutation order of the Tahasildar inasmuch as according to the provision in Section 16 of the Act read with Rule 42 of the Rules. Sub Divisional Officer is the appellate authority and according to Section 32 of the Act power of revision has been invested with the Board of Revenue. Accordingly, he argues that the impugned judgment of the Collector, Puri is without jurisdiction and that be quashed.