BIDYADHAR HOTA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This Review Petition under Order 47 Rule 1 of C.P.C. is in respect of the judgment dated 11.10.2002 passed by this Court in Second Appeal No.143 of 1993.

(2.) The petitioner is the appellant, O.P.No.2 series are the L.Rs. of the deceased Respondent No.2 and O.P.No.1, the State of Orissa, is Respondent No.1 in the Second Appeal.2

(3.) Respondent No.2, late Sambhu Prasad Hota, filed the suit for a decree for recovery of possession of a piece of land measuring 0.115 decimal appertaining to Plot No.2488/48 situate in Ward No.10 of Bolangir Municipality claiming that he got it on lease in Revenue Case No.16/39 of 1963-64 alleging that the State Government could not give delivery of possession of the land as it was found to be in the possession of Defendant No.2.