COLLECTOR Vs. HAREKRUSHNA PANDA

JUDGEMENT

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

(2.) ON 24 June 1976 the Revenue Officer, Baripada received an application under Section 36 -A of the Orissa Land Reforms Act from Harekrushna panda asking for an acre of land in plots 1104 and 1105 of village Gajadidamodarpur to be declared non -resumable, on the ground that the land has been in his cultivation as a tenant. One Damodar Panda was shown as the landlord.

(3.) AN appeal taken to the Additional District Magistrate, Mayurbhanj was a Hawed and the case remanded to the Revenue Officer to rehear the Petitioner and.