MURUDI BUDHIA Vs. JOINT COMMISSIONER, CONSOLIDATION, BERHAMPUR

JUDGEMENT

(1.) This writ application has been filed assailing the orders passed by the Consolidation Authority under Annexures-4 and 5 in the matter of rejection of an objection at the instance of the petitioners for correction of record based on an order passed by the Revenue Authority.

(2.) Notice on O.P. 7 stands ignored in view of appearance of O.Ps. 3 to 6, who are all brothers of O.P.7.

(3.) Short fact involved in the case is that the suit land situates in Mouza-Sudangi under Chikiti Tahasil and recorded in the name of the father of the petitioner in the settlement record. After death of his father, the petitioner being the son succeeded the properties. While the petitioner was in possession of the said land, one Parsuram Panigrahi unauthorizedly occupied the disputed land resulting the petitioner approaching the O.L.R. Authority under Section 23-A of the O.L.R. Act for restoration of the land, vide O.L.R. Case No. 61 of 1988. This matter Was decided in favour of the petitioner, vide Annexure-1 directing eviction of said Parsuram Panigrahi. Consequently, the Tahasildar also delivered the possession of the suit land to the petitioner.