NATABAR JENA Vs. COLLECTOR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for opposite party No. 4 and the learned State counsel.

(2.) Order passed by the Revenue Officer, Jaipur (Annexure-1) in OLR Case No. 19 of 1987 under Section 23 of the OLR Act as confirmed by the order under Annexure-2 passed by the Additional District Magistrate (OLR), Cuttack in OLR Appeal No. 28 of 1988 and order under Annexure-3 passed by the Collector, Jaipur in OLR Revision Case No. 4 of 4991 (Cuttack)/No. 4 of 1994 (Jaipur) confirming the order passed by the Additional District Magistrate have been challenged in this writ petition.

(3.) Fact of the case are as follows: