SUSANTI PATTANAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India, 1950 praying for directing the Tahasildar Buguda for implementation of the order dtd. 8/6/2011 passed in SRP No.410 of 2006 by the Joint Commissioner, Settlement and Consolidation, Berhampur(Opposite Party No.2).

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

(3.) On this aspect, the propositions of law has already been clarified by the Apex Court in a case between Jayamma and others vrs. The Dy. Commr. Hassan Dist. Hassan and others : reported in 2013(3) Civil Law Times-94 that,