SAILENDRA KUMAR SINGH Vs. KAMALA KANTA SAHOO

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioners praying for quashing the impugned order dtd. 7/12/2016 (Annexure-13) passed in Revision Case No.165 of 2007 under Sec. 37 (1) of the OCH & PFL Act, 1972 by the Joint Commissioner, Settlement and Consolidation, Cuttack (Opp. Party No.13).

(2.) The factual backgrounds of this writ petition, which prompted the petitioners for filing of the same is that, as per Sabik Settlement of the year 1929, the case land was Plot Nos.1201 and 1199 under Sikim Khata No.15.

(3.) Sabik Sikim Khata No.15 of the year 1929 was in the names of Bauri Sahoo S/o-Paramananda Sahoo, Raghu Sahoo S/o-Bikala Sahoo, Bidyadhar Sahoo S/o-Narana Sahoo, Gobinda Sahoo and Chakradhar Sahoo Sons of Nidhi Sahoo as sikim tenants.