COLLECTOR Vs. BINODBIHARI PANDA AND ORS.

JUDGEMENT

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

(2.) SUO motu proceedings were initiated by the Revenue Officer, Jaipatna to determine the ceiling area of Binod Bihari Panda who, according to information then available with the Revenue Officer, was holding Acs. 279.29 of land. Of these Acs. 2.27 was stated to be homestead land which would qualify for exclusion under Section 39(a). Binod Bihari Panda produced certain registered documents to claim that 191.07 acres, out of 279.29 acres were not held by him.

(3.) DURING enquiry the Revenue Officer was told that Harapriya Devi had "delivered possession" of Ac. 38.72 in 1962, by a plain paper arrangement, to Brajmohan Patra another grandson of Binod Bihari Panda.