SWARNALATA BISWAL Vs. BABULI PRUSTY

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioners praying for quashing the impugned order dtd. 16/5/2025 (Annexure-9) passed in R.P. Case No.311/2014 under Sec. 15(b) of the O.S.S. Act, 1958 by the Addl. Commissioner, Addl. Revision Court No.I, Bhubaneswar (O.P. No.4).

(2.) Heard from the learned counsel for the petitioners and the learned Additional Standing Counsel for the State.

(3.) The factual backgrounds of this writ petition, which promoted the petitioners for filing of the same is that, the R.P. Case No.311/2014, which was filed by the Petitioners was rejected by the Addl. Commissioner, Addl. Revision Court No.I, Bhubaneswar (O.P. No.4) on dtd. 16/5/2025 (Annexure-9) on the ground of non-submission of the Hal-Sabik index and trace map in respect of the case land.