MALATI DAS Vs. PRAFULLA CH SINGH AND OTHERS

JUDGEMENT

(1.) Heard Shri D.P. Dhal, learned counsel appearing for the petitioner, Shri N.C. Pati, learned counsel appearing for the opposite party no.1 and Shri U.K. Sahoo, learned Addl. Standing counsel appearing for the opposite party nos.2 and 3.

(2.) This matter involves a proceeding initiated under Section 3 of the Scheduled Areas Transfer of Immovable Property (By Scheduled Tribes) Regulations, 1956 and confirmation of the said order by the Appellate Authority.

(3.) Assailing the impugned order, Shri Dhal, learned counsel appearing for the petitioner taking support to the plea of the petitioner in the Courts below that the petitioner had the support of a registered sale deed, submitted that both the Courts below have failed to appreciate the existence of the sale deed created a right in favour of the petitioner. It is under the circumstance, learned counsel for the petitioner sought for interference by this Court in the impugned orders and setting aside the same.