UMA PANDIANI Vs. NILAMANI BHOI AND ORS.

JUDGEMENT

(1.) THE Petitioner owns 1484 acres of land in Khunti No. 148 of village Baunsara under Dhama Police Station In the district of Sambalpur. She claims to be a 'person under disability' within the meaning of Section 2(21) of the Orissa Land Reforms Act, 1960 (16 of 1960) (hereinafter referred to as the Act). Opposite party No. 1 is Bhag Chasi under the Petitioner. The Petitioner filed an application under Section 15 of the Act for recovery of arrears of rent. The Revenue Officer, Sambalpur by his order (Annexure 1) dated 5 -7 -1972 in L.R. Case No. 14 of 1971 held that he had no jurisdiction to entertain the application. This application under Articles 226 and 227 of the Constitution has been filed for quashing Annexure -1 by issue of a writ of certiorari.

(2.) THE short question for consideration is whether a person under disability is entitled to recover arrears of rent from a Bhag Chasi under Section 15 of the Act.

(3.) 3, Section 15(1) so far as relevant runs thus: