TILOTTAMA NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioners praying for quashing (setting aside) the final order dtd. 29/8/2019 (Annexure-3) passed in Revision Petition No.223 of 2015 by the Commissioner, Land Records & Settlement, Board of Revenue, Odisha, Cuttack.

(2.) Heard from the learned counsel for the petitioners and learned ASC for the State.

(3.) The factual backgrounds of this writ petition, which prompted the petitioners for filing of the same is that, they (petitioners) had filed Revision Petition No.223 of 2015 under Sec. 15(b) of the O.S.S. Act, 1958 before the Commissioner, Land Records & Settlement, Board of Revenue, Odisha, Cuttack praying for recording the case land in their names, but the Commissioner, Land Records & Settlement, Board of Revenue, Odisha, Cuttack dismissed to the said Revision Petition No.223 of 2015 of the petitioners on the ground of non-filing of the documents showing the flow of title of the case land in their favour.