DAMODAR PANDA Vs. STATE OF ORISSA AND ORS.

JUDGEMENT

(1.) WE have heard the learned Counsel for the Petitioner who seeks the writ jurisdiction of this Court for quashing some entries made in the settlement records. The Petitioner has alternative remedies of approaching the Civil Court or the appropriate Revenue authorities. If any illegality has been committed, it would be open to the Petitioner to agitate before the appropriate Court or authority. No interference is called for in the extraordinary jurisdiction of this Court in a case of this nature. The Petitioner may seek his remedy before the appropriate Court or authority and may, if so advised, make an application for condoning the delay in moving the authorities. After the alternative remedies are availed of, the Petitioner may approach this Court, if necessary, in its writ jurisdiction on legal and appropriate grounds. In our view, it is not a fit case for admission.

(2.) THE writ application is accordingly dismissed.