BHISMADEV SAHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) This writ petition under Article 226 & 227 of the Constitution of India, 1950 has been filed by the petitioners praying for quashing (setting aside) the final order dtd. 3/6/2025 (Annexure-5) passed in R.C. No.124 of 2006 by the Addl. Commissioner, Consolidation & Settlement, Sambalpur (Opp. Party No.2).

(2.) The factual backgrounds of this writ petition, which prompted the petitioners for filing of the same is that, the case land originally belonged to one Anantaram Sahu (father of the petitioners). The father of the petitioners i.e. Anantaram Sahu sold the case land to the father of the Opp. Party Nos.3 and 4 i.e. Chittaranjan Panda through Registered Sale Deed No.2012 dtd. 8/10/1985 and delivered possession thereof. But, the father of the Opp. Party Nos.3 and 4 i.e. Chittaranjan Panda died leaving behind the Opp. Party Nos.3 and 4 as his successors. During consolidation operation, the R.o.R of the case land was prepared in favour of the petitioners. For which, the Opp. Party Nos.3 & 4 filed a revision vide R.C. No.124 of 2006 before the Opp. Party No.2 for correction of R.o.R of the case land to their names. The said Revision Case No.124 of 2006 was disposed of finally remanding the matter to the Consolidation Officer-cum-Sub-Collector, Sambalpur for its hearing afresh.

(3.) After hearing, the Consolidation Officer-cum-Sub-Collector, Sambalpur allowed the case of the Opp. Party Nos.3 & 4 and directed Tahasildar, Sambalpur for correction of the R.o.R of the case land from the name of the petitioners (petitioners in this writ petition) to the name of the Opp. Party Nos.3 & 4. Accordingly, the R.o.R of the case land was prepared in the name of the Opp. Party Nos.3 & 4 vide Khata No.228/654 bearing Chaka No.85/882.