SARAT CHANDRA NAYAK Vs. COMMISSIONER CONSOLIDATION

JUDGEMENT

(1.) THE aforesaid Writ Petitions have been filed challenging to the confirming judgment of the revisional court passed by the Commissioner of Consolidation, Cuttack in Revision Case Nos. 1443 to 1447 of 1995.

(2.) BEFORE dealing with the respective plea of the parties, it is appropriate to note the genealogy which has been taken note by the Deputy Director, Consolidation, Jagatsinghpur in Consolidation Appeal Nos. 85 to 89 of 1993 so also by the Commissioner of Consolidation in the above noted revision cases.

(3.) THOUGH no specific order was passed, but with the participation of the parties one set of evidence for all the aforesaid proceedings was recorded in Objection Case No. 3742 of 1990 and all the aforesaid objection cases were disposed of by a common judgment delivered on 16.11.1992 by the Consolidation Officer, Raghunathpur. It is mentioned in the judgment of the Consolidation Officer that petitioner adduced oral and documentary evidence in support of his claim of adoption, status as the adopted son and possession of some of the case lands but no evidence whatsoever was adduced by the widow and the daughters of late Kulamani in support of their claim or against the claim advanced by the petitioner. Accordingly, he accepted the evidence adduced by the petitioner and disposed of the objection cases with the order for recording name of the petitioner with respect to the disputed properties.