GOPALDAS AGRAWAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner in this writ application calls in question the order dated 31.3.1998 passed by the Addl. District Magistrate, Bhubaneswar in Lease Revision Case No. 143 of 1998 cancelling the lease granted in favour of one Ganesh Dehury by the Tahasildar, Bhubaneswar in W.L. Case No. 1027 by the order dated 4.8.1973.

(2.) THE petitioner's case is that on an application being made by the original lessee - Ganesh Dehury to the Tahasildar, Bhubaneswar, land measuring of 750 decimals out of Sabik Plot No. 225 under Khata No. 95 in village Dalua was directed to be settled with him by the order dated 4.8.1973. The said original lessee being in need of money, wanted to sell the said land and the petitioner being ready and willing to purchase the same from the original lessee who belongs to Scheduled Tribe community, made an application to the Revenue Officer, Bhubaneswar under Section 22 of the Orissa Land Reforms Act for permission to sell the land to the petitioner. The said application was registered as Revenue Misc. Case No. 387 of 1987 and the permission was duly granted by the Revenue Officer on 30.11.1987. The petitioner, thereafter, purchased the said land by virtue of a registered sale deed executed by the original lessee and is continuing in peaceful possession thereof. Subsequently, the petitioner's name has also been mutated in the Khatian.

(3.) MR . D.C.Mohanty, learned Government Advocate on the contrary submits that in a Public Interest Litigation bearing OJC No. 9449 of 1993 by the order dated 28.1.1998, this Court directed to scrutinise the frauds committed in the case where land has been leased out in and around Bhubaneswar and pursuant to the said order, all such cases were re -examined and the present case is one of such cases. However, on bare reading of the impugned order Annexure -1, we are unable to find that the lease in question has been set aside by the Addl. District Magistrate on the ground of fraud. Rather it is seen that the said Addl. District Magistrate has found some irregularities in granting the said lease.