PANCHANAN PATRO Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India, 1950 praying for directing the appellate authority under Sec. 22(2) of the Orissa Survey and Settlement Act, 1958 to accept the appeal, if filed by the petitioner, because, the appellate authority did not receive/accept his appeal memo.

(2.) Heard from the learned counsel for the petitioner and learned Additional Standing Counsel for the State.

(3.) Learned counsels of both the sides submitted that, the case land is situated in Mouza-Sampur in respect of which, the settlement operation is going on. As per Sec. 22(2) of the Orissa Survey and Settlement Act, 1958, an order passed by the Assistant Settlement Officer like the impugned order can be challenged by filing an appeal before the Settlement Officer.