SAROJINI MALLICK Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner has filed this writ application challenging the order dated 23.5.2003 passed by the Addl. District Magistrate, Khandhamal -Phulbani in O.P.L.E. Revision Case No. 1 of 2003 rejecting the revision application of the petitioner by passing the following order :

(2.) THE said order has been annexed to the writ petition as Annexure -8.

(3.) MR . P. K. Mohanty, learned Addl. Government Advocate per contra submitted that Section 12(3) of the Act provides for a suo motu revision by the Revenue Divisional Commissioner and the power of revision to be exercised under Section 12(2) is similar to that which can be exercised under Section 12(3) of the Act. He further submits that in case of suo motu revision under the Orissa Land Reforms Act as well as under the Estate Abolition Act, where no period of limitation has been prescribed, this Court in various decided cases has held that such revision can only be entertained within a reasonable period from the date of the impugned order.