REGENT COMPUTRONICS PVT. LTD.

Executive Officer Notified Appellant

V/S

Kintali Natabar Prusti Respondents

Referred Judgements :-

BHASKAR CHANDRA SAHU AND ANR V. HANNU SAHU AND ANR [REFERRED TO]
C. DHARAMARAJAN V. GOVERNING BODY OF KARANJIA COLLEGE AND ANR [REFERRED TO]
NARAYAN PRUSTY V. STATE AND ORS [REFERRED TO]
UPENDRA DAS AND ANR V. KRUSHNA SAHU [REFERRED TO]
ORISSA STATE COMMERCIAL TRANSPORT CORPORATION V. SATYANARAYAN SINGH [REFERRED TO]
PADMALOCHAN MOHAPATRA V. COLLECTOR,MAYURBNANJ AND ANR. [REFERRED TO]
NAYAN KUMARI DEI V. BHAGABAT SAHU AND ORS [REFERRED TO]
DULLABHA NAIK AND ORS. V. GOVIND SWAIN AND ORS. [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
RADHAMOHAN SUNDARA MOHAPATRA VS. SURA DEI [REFERRED TO]
DAYALU NARAYAN SWAMY VS. KANIKA RAMASWAMY DORA [REFERRED TO]
KRUSHNA CHANDRA MOHAPATRA VS. CHAKRAKOTA JAGANNATH KHUNTIA [REFERRED TO]
SHRI R.S. PATEL VS. SHRI B.K. GUPTA AND ORS. [REFERRED TO]
COLLECTOR AND ORS. VS. GURUPRASAD MAHAKUD AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Defendant No. 3 is the appellant. The appeal arises out of an order granting temporary injunction in a suit for confirmation of possession and permanent injunction. The suit relates to a tank and its embankments locally known as 'Kendu Gadia' measuring 1 acre 41 cents.

(2.) CLAIMING to be in peaceful possession since 1938, plaintiffs prayed for temporary injunction as the State of Orissa (defendant No. 1) transferred the tank to Polosora Grama Panchayat and subsequently it has been transferred to the Kodala Notified Area Council and in view of the fact that a proceeding has been initialed against the plaintiffs under the Prevention of Land Encroachment Legislation in the State for their eviction.

(3.) A bare reading of the petition for injunction, the objection thereto and the documents filed lead to the only conclusion that the parties adverted to the question of possession of the tank. The trial Court also granted the injunction prayed for on the finding of possession only.

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EXECUTIVE OFFICER NOTIFIED Vs. KINTALI NATABAR PRUSTI

Referred Judgements :-

JUDGEMENT

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