RAMAMANI DEI Vs. TAHASILDAR

JUDGEMENT

(1.) HEARD Learned Counsel for the Petitioner, Learned Standing Counsel for the State, Learned Counsel for Opposite Party No. 6 and the Writ Petition is disposed of on consent of the parties.

(2.) THE dispute starts with initiation of Lease Case No. 71/ 79 of 1979 in Binjharpur Tahasil of district Jajpur. Petitioner applied for settlement of Ac.0.30 decimals of land in her favour from Plot No. 2421 under Khata No. 66 in Mouza Ratalanga with the assertion that she has encroached that area and in possession of that land. On 02.02.1980 Learned Tahsildar, Binjharpur passed order for settlement of Ac.0.04 decimals of land in her favour. Petitioner preferred Encroachment Appeal Case No. 6 of 1981 before the Sub -Collector, Jajpur. On 30.7.1992 Learned Sub -Collector set aside the order of the Tahsildar and directed for fresh enquiry with respect to the remaining area while affirming the order of settlement of Ac.0.04 decimals of land. Petitioner challenged that order before the Revisional Authority in O.P.L.E. Revision No. 10/92 CTC./3/94 Jajpur. Learned Additional District Magistrate, Jajpur on 21.07.1999 disposed of that appeal with the direction for fresh enquiry in the manner as was directed by the Appellate Court.

(3.) PETITIONER invites our attention to the following passage from the order of the Learned Addl. District Magistrate, Jajpur passed in O.P.L.E. Revision Case No. 10 of 1992.