RAMA CHANDRA PADHI Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Article 226 & 227 of the Constitution of India, 1950 has been filed by the petitioner praying for quashing the final order dtd. 21/11/2024 passed in S.R.P. No.775 of 2018 by the Addl. Commissioner of Settlement and Consolidation, Berhampur-II, Ganjam (Opp. Party No.2).

(2.) Heard from the learned counsel for the petitioner and the learned Addl. Standing Counsel for the State-Opp. Parties.

(3.) During the course of hearing, the learned counsel for the petitioner submitted that, the case land was settled in the name of the petitioner by the Tahasildar, Ganjam in L.E.A. Case No.60/1962 and the petitioner had filed the order of Settlement of the case land in his favour passed in LEA Case No.60 of 1962 before the Opp. Party No.2, but the Opp. Party No.2 passed the impugned order against him (petitioner) without taking the order of settlement of the case land passed in LEA Case No.60 of 1962 in favour of the petitioner into account.