BHOLANATH PANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) It is submitted by learned Advocate for the petitioners that along with an application under Sec. 15 of the Odisha Survey Settlement Act, 1958 before the Member, Board of Revenue, Odisha, Camp at Bhubaneswar, the petitioners enclosed the following documents :

(2.) It is thus submitted that the Addl. Commissioner, Additional Revision Court-II, Bhubaneswar vide order dtd. 29/1/2025 in OSS Case No.224 of 2023, proceeded with the Revision Case ignoring the evidence on record by observing as follows:

(3.) He submitted that in the ROR vide Annexure-3, it is clearly shown that the petitioners are in possession of the land in question yet in the settlement, kissam of the land has been reflected as 'Jungle', which is erroneous finding of fact. Since the finding of fact is perverse, the order impugned is susceptible to be interfered with in the writ jurisdiction.