COLLECTOR Vs. ANANGA UDAYA SINGH DEO

JUDGEMENT

(1.) THIS revision is on a motion of the Collector, Bolangir under Section 59(2) of the Orissa Land Reforms Act.

(2.) IN Case No. 16 of 1974 the Revenue Officer, Bolangir, determined the ceiling area of Ananga Udaya Singh Deo. In so doing the Revenue Officer allowed out of the total holding of Acs. 81.26, lands to the extent of 33 acres to be retained and declared 43 26 acres as surplus.

(3.) IT is not disputed in the hearing before the Board of Revenue that the lands shown by R.N. Singh Deo, K.K. Devi, R.R. Singh Deo, P.K. Devi and Ananga Udaya Singh Deo in their respective returns are lands held individually by each of them. After hearing Mr. R.C. Patnaik, the learned Counsel for Ananga Udaya Singh Deo, who has so ably argued why the surviving seven individuals should not be treated as one family and Mr. D.C. Sahu the learned Standing Counsel who has equally ably presented the case for the Collector. I would agree that the order passed on 8 July 1975 must be set aside and the return filed by Ananga Udaya Singh Deo should be considered together with those of other members of the family.