BHAGABAN SAHU 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, Brahamgiri(Opposite Party No.3) in the district of Puri for executing the final order dtd. 24/1/2011 passed in S.R.P. No.55 of 2010 by the Commissioner Consolidation, Odisha, Bhubaneswar(Opposite Party No.2). Because, the direction, which was given by the Commissioner Consolidation, Odisha, Bhubaneswar(Opposite Party No.2) in S.R.P. No.55 of 2010 to the Tahasildar, Brahamgiri(Opposite Party No.3) for execution of the same, but, the same has not been executed till yet.

(2.) Heard from the learned counsel for the petitioner and learned Additional 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,