JHADESWAR RAJAK Vs. STATE OF ORISSA

JUDGEMENT

(1.) Though this matter has been listed under the heading of 'Fresh Admission', the same is taken up for final disposal with the consent by learned counsels for the parties.

(2.) Heard learned counsel for the petitioner and learned Additional Government Advocate.

(3.) Petitioner purchased the land in question from Kamala Majhi (Opp. party No. 4), who is a person belonging to the Scheduled Tribe Community. Said Kamala Majhi had taken permission from the competent authority to sell the land vide O.S.A.T.I.P. Case No. 98 of 1993. After obtaining necessary permission, the land was sold to the petitioner and the petitioner is in peaceful possession over the said land since the date of purchase. Behind the back of the petitioner, O.S.A.T.I.P. Case No. 537 of 2011 was initiated and the order vide Annexure-4 has been passed for restoration of the land to opposite party No. 4.