MANORANJAN ROUT Vs. TAHASILDAR, RAJANAGAR

JUDGEMENT

(1.) This writ petition under Articles 226 & 227 of the Constitution of India, 1950 has been filed by the petitioners praying for quashing the impugned order dtd. 7/12/2023 (Annexure-4) passed in S.R.P. Case No.901 of 2017 under Sec. 15(b) of the O.S.S. Act, 1958 by the Commissioner, Consolidation, Odisha, Cuttack on the ground of non-compliance of the principles of natural justice i.e. without impleading the LRs of the recorded owners (whose interests are affected by the impugned order passed in S.R.P. Case No.901 of 2017).

(2.) Heard from the learned counsel for the petitioners, learned counsel for O.P. Nos.2 and 3(a) and 3(c) and learned ASC for the State.

(3.) As per the submissions of the learned counsels of both the sides, the R.o.R. of the case land under Khata No.68 in Mouza Nethuria under Rajnagar Tahasil was published in the year 1987 in the names of Sridhar Rout, Bhaiga Rout and Dhusasan Rout jointly. To which, O.P. Nos.2 and 3(a) to 3(c) challenged by filing a revision vide S.R.P. Case No.901 of 2017 praying for quashing the same only impleading some of the LRs of the above deceased recorded tenants i.e. some of the LRs of Sridhar Rout, Bhaiga Rout and Dhusasan Rout without impleading their all LRs.