BABURAM DAS Vs. TAHASILDAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner who claims to be the tenant under, opposite party No.2, for quashing order dated 15.1.2005 and 4.2.2005 passed in O.L.R. Case No.152 of 2005 and also order dated 9.1.2006 in the same proceeding.

(2.) The learned Tahasildar, Balasore by his order dated 15.1.2005 in O.L.R. Case No. 152 of 2005 allowed the conversion of the Kisam of the disputed land from agricultural land to non-agricultural land (ghar bari) subject to payment of Rs. 31,537/- and by order dated 4.2.2005 directed correction of the R.O.R. and enhancement of the land revenue (Annexure-4). By order dated 9.1.2006 the review application filed by present writ petitioner against orders dated 15.1.2005 and 4.2.2005 in O.L.R. Case No. 152 of 2005 was rejected on the ground that the petitioner has not taken any step to implead him a party in the course of disposal of the case and there is no clerical mistake or error in course of the proceeding.

(3.) Learned Counsel for the petitioner submits that in case the above three orders are not set aside, the petitioner shall be highly prejudiced and suffer irreparable loss, since his application under Section 15 (1) (c) of the O.L.R. Act, i.e., O.L.R. Case No.7 of 2004 is pending before the concerned authority for declaration that he is a bhagtenant in respect of the schedule land and accordingly he is entitled to all reliefs claimed by him under the O.L.R. Act.