SUBASH CHANDRA SAHOO Vs. MEMBER, BOARD OF REVENUE

JUDGEMENT

(1.) All the writ petitions involving same issues were heard together and disposed of by this common judgment.

(2.) The common case of the Petitioners is that, they were granted Bhoodan Lands in mouza-Balukhanda in the district of Puri in 1983 by the then Nivedak of Anchalika Bhoodan Yagna Samiti, Puri and since then they were in possession of the lands by constructing their residential houses.

(3.) In W.P.(C) No.18243 of 2018, the land pertains to Plot No.50/233 measuring area Ac.0.55 decimals, in W.P.(C) No.18246 of 2018, Plot No.50/218 measuring area Ac.0.027 2/3 decimals, in W.P.(C) No.18247 of 2018, Plot No.50/201 measuring area Ac.0.027 ' decimals, in W.P.(C) No.18270 of 2018, Plot No.50/144 measuring area Ac.0.055 decimals and in W.P.(C) No.18271 of 2018, Plot No.50/240 measuring area Ac.0.055 decimals. The lands were initially recorded in the name of Utkal Bhoodan Yagna Samiti and all such lands were granted in favour of predecessors of the respective Petitioners on 25/6/1983. Pursuant to the grant and donation deed executed in Form No.VII of the Bhoodan and Gramadan Rules, 1970, the Petitioners applied for mutation of the case lands in their names respectively in 1999, which was rejected by the Tahasildar, Puri. Against the same, they preferred Mutation Appeals to the Sub-Collector, Puri and the Sub-Collector by order dtd. 30/9/2002 allowed the appeals by setting aside the order of the Tahasildar with a direction to the Tahasildar to take necessary follow up action. Thereafter the Tahasildar issued Bhoodan Patta in favour of the Petitioners on 7/7/2006.