RAMA CHANDRA SAHOO Vs. COLLECTOR, MAYURBHANJ AND OTHERS

JUDGEMENT

(1.) These two writ applications are interlinked as they involve identical question for determination, and parties are common to both.

(2.) Petitioner Rama Chandra Sahoo Calls in question legality of order passed by the Additional District Magistrate (Land Reforms), Mayaubhanj (hereinafter referred to as 'the ADM ) dated 19-6-1989 (Annexure 2) and the revisional order passed in OLR. Revision Case Nos. 5 and 7 of 1989 by the Collector, Mayurbhanj vide order dated 23-6-1990 (Annexure 3).

(3.) The background facts giving rise to the subject-matter of dispute are essentially as follows: