CHAKRADHAR JUED Vs. TANKADHAR BHOI AND ORS.

JUDGEMENT

(1.) THIS is an application under Section 8(2) of the Orissa Offices of Village Police (Abolition) Act to revise the order of the Collector, Bolangir passed on 20 March 1975 in his case Revenue Appeal No. 15 of 1972.

(2.) THERE were 14.35 acres of jagir lands in the village Kaseipali, P.S. Loisingha, District Bolangir. On abolition of the office of village Police, the Tahsildar settled Ac. 5.63 with Tankadhar Bhoi, the holder of the office of Jhankar and Ac. 1.54 with Hema Jued as a cosharer, 7.18 Acres, constituting the other fifty percent of Jagir Lands were reserved in terms of the proviso to Section 3(1) to be enjoyed by the Jhankar or discharging the duties of the Village Priest. In so doing the objections of Chakra Jued, among others, were overruled. Chakra Jued went up in appeal. It was dismissed.

(3.) I am afraid, the act does not contemplate settlement of the Jagir Lands set apart for the performance of the duties of a Village Priest. It is quite clear from the proviso to Section 3(1) which reads -