SANJEEB KUMAR GHOSH Vs. ASSISTANT SETTLEMENT OFFICER

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for directing the Settlement Officer, Jobra at Cuttack(Opposite Party No.1) to accept the appeal memo under Sec. 22 of the Orissa Survey and Settlement Act, 1958 and to dispose of the same as per law.

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

(3.) An appeal under Sec. 22 of the Orissa Survey and Settlement Act, 1958 during the currency of the settlement operation is entertainable against an order passed by the Assistant Settlement Officer during the stage of rent, but, in this writ petition, the petitioner has not stated about the passing of any order by the Assistant Settlement Officer, to which, the petitioner is wanting to challenge by preferring an appeal under Sec. 22 of the Orissa Survey and Settlement Act, 1958.