PANCHANAN BISWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) It is submitted by the learned counsel for the petitioners that challenge is laid to Order dtd. 23/4/2024 passed in R.P. No.39 of 2022 by the Additional Commissioner, Settlement and Consolidation, Sambalpur-II. It is submitted that originally the land in question was in the name of Madan Khamari and others, which was sold in the year 1956 vide RSD No. 137 to one Kaniram Bagarti and Malikram Bagarti. Subsequently, they sold the same vide RSD 2614 of 1968 measuring an area of Ac.4.28 dec. out of Sabik Khata No.13 to Nilamani Biswal and Jadab Sa. Even though they remained in possession of the purchased land and after their demise the legal heirs of Nilamani Biswal and Jadab Sa are in possession of the case land. Instead of recording correctly the factual aspect, in the settlement operation there has been wrong entry made.

(2.) Issue notice to the opposite parties.

(3.) Mr. Sanjay Rath, learned Additional Government Advocate appears and waives service of notice on behalf of opposite party nos.1 to 4.