SK. SAMUL HAQK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition has been filed by the petitioners under Articles 226 and 227 of the Constitution of India, 1950 praying for directing the Tahasildar Jharsuguda for implementation of the order dtd. 28/5/2014 passed in R.P. No.746 of 2012 by the Additional Commissioner Settlement and Consolidation, Sambalpur sole Opposite Party.

(2.) Heard from the learned counsel for the petitioners 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,