SUSANTA KUMAR DAS Vs. SUB COLLECTOR, BHUBANESWAR

JUDGEMENT

(1.) This writ petition under Articles 226 & 227 of the Constitution of India, 1950 has been filed by the petitioner praying for quashing the impugned order dtd. 2/11/2012 (Annexure-1) passed in Mutation Appeal No.42 of 2009 by the Sub-Collector, Bhubaneswar (O.P. No.1).

(2.) Heard from the learned senior counsel for the petitioner, learned counsel for O.P. No.3 and learned AGA for the State (O.P. Nos.1 & 2).

(3.) It has been clarified in a decision reported in J.B.R. 1997 (II) 35 (at Page 41) that, "against an order of the Tahasildar, an appeal lies before the Sub-Collector under Para 92 of the Mutation Manual read with Rule 42 of the O.S. & S Rules and thereafter, revision lies before the Board of Revenue under Para 111 of the Mutation Manual read with Sec. 32 of the O.S. & S. Act."