URMILA RAY Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Mr. Roy, learned Sr. Counsel for the petitioner and learned counsel for opposite parties.

(2.) THE order dated 25.2.2004 passed by the Addl.District Magistrate, Sundargarh (Rev) in R.A. No.23 of 2002 is assailed by the petitioner in this Writ Petition.

(3.) MR . Roy, learned Sr. Advocate relying upon the provisions of Regulation 2 of 1956 submitted as the sale deed was executed in the year 1950 i.e. prior to promulgation of Regulation 2 of 1956, and thus the bar imposed under the said regulation shall not be applicable to the present case. Thus under no imagination it can be held that the sale deed was a void document as the same was executed without obtaining due permission. He further submits that an earlier a petition filed under Regulation 2 of 1956 having been dismissed, entertaining the later petition was not tenable, as the same was hit by the principles of res judicata.