RANJIT PRASAD DAS Vs. MEMBER, BOARD OF REVENUE

JUDGEMENT

(1.) Heard learned counsel for the petitioners Opposite Party No. 3 and learned counsel for the State.

(2.) In this writ petition the petitioners have challenged the Order dated 15.03.2008 passed by the Member Board of Revenue Orissa in. OEA Revision Case No. 84 of 2002.

(3.) Brief facts of the case are as follows:-