SATYA NARAYAN AGARWAL Vs. GANESH RAM AGARWAL

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the Petitioners against the Opposite Parties praying for quashing (setting aside) the final order dtd. 25/8/2014 (Annexure-2) passed in Revision Case No.1181 of 2014 by the Additional Commissioner, Settlement and Consolidation, Sambalpur (O.P. No.2) and the R.o.R. vide Annexure-3, which has been prepared on the basis of Annexure-2.

(2.) The Opposite Party No.1 in this writ petition i.e. Ganesh Ram Agarwal was the Petitioner in Revision Case No.1181 of 2014 and the Petitioner No.1 in this writ petition i.e. Satya Narayan Agarwal was the Opposite Party in that Revision Case No.1181 of 2014 under Sec. 37(1) of the O.C.H. and P.F.L. Act, 1972 before the Additional Commissioner, Settlement and Consolidation, Sambalpur (O.P. No.2).

(3.) When, during the pendency of this writ petition, the Petitioner Satya Narayan Agarwal (who was the O.P. in the Revision Case No.1181 of 2014) expired, then in his place, his LRs i.e. 1(A) to 1(E) have been substituted.