BHRAMARABARA NAYAK Vs. TAHASILDAR, NIMAPADA

JUDGEMENT

(1.) SIX petitioners have filed this writ petition with a prayer to quash Annexure -4 the order dated 1.7.1996 passed by the Commissioner, Land Records and Settlement, Orissa, Cuttack, in R.P. Case No.1594 of 1994, confirming the order dated 28th October 1993, Annexure -3, passed by the Settlement Officer, Puri, in A.C. Suit No.2188 of 1983 and dismissing the revision.

(2.) IN course of argument of the writ petition, a petition was filed by Petitioner Nos. 2 and 6 praying to delete their names from the cause title as they wanted to withdraw their claim asserted in the writ petition. Consequently, by order dated 20th November, 2006 the names of Petitioner Nos. 2 and 6 were deleted.

(3.) THE Commissioner after hearing the learned counsel for the parties and perusing all the materials, came to the conclusion that the order directing deletion of the note of illegal possession made in favour of the petitioners by the Settlement Officer was valid and justified and dismissed the revision. Being aggrieved the petitioners have approached this Court.