HADIBANDHU SWAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) Since both the writ petitions involve common questions of facts and law, they were taken up for hearing together and are being disposed of by this common judgment.

(2.) Challenge has been made to the order passed by the Additional District Magistrate, Cuttack, opposite party no.2 purportedly passed under Section 9 of the Orissa Estates Abolition Act, 1951 (hereinafter called as "the Act, 1951")

(3.) Facts