RAMA CHANDRA SISHU Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioner is a land owner who is aggrieved by the incorrect recording of his land in the Hal record -of -rights. He intended to file a Revision before the Commissioner of Consolidation and Settlement at Cuttack, but as the Commissioner refused to accept his Revision Petition in view of the Notification dated 15th November, 2007 (Annexure -6) issued by the State Government he has been constrained to approach this Court.

(2.) FOR the sake of brevity and better appreciation the impugned Notification dated 15th November, 2007 is quoted hereinbelow: GOVERNMENT OF ORISSA REVENUE & DISASTER

(3.) IN the past, the Member, Board of Revenue was not in a position to handle all the revision cases filed under the aforesaid three Sections before him along with other multifarious responsibilities. Consequently there was straggering accumulation of cases, thereby causing immense difficulties to the litigant public. Realising such difficulty, the State Government in exercise of its powers under Section 33 of the Act notified on 7th March, 1992 that the officers on appointmenl as Commissioner of Land Records and Settlement, Cuttack; Commissioner of Consolidation and Settlement for Sambalpur at Bhubaneswar, and Land Reforms Commissioner of Orissa, Cuttack would exercise power and perform the duties under Sections 6 -D, 15 and 25 of the Act in respect of the areas specified in the Notification. The said Notification was superseded by another Notification issued on 4th April, 1992 again exercising power under Section 33 of the Act. The State Government by the latter Notification directed that officers on appointment as Commissioner of Land Records and Settlement, Orissa, Cuttack; Commissioner of Consolidation and Settlement, Orissa, Bhubaneswar; and Land Reforms Commissioner, Orissa, Cuttack would exercise power and perform the duties under Sections 6 -D, 15 and 25 of the Act in respect of the areas specified in the Notification. Thereafter another Notification was issued on 16th August, 1999 in modification of the earlier Notifications issued by Government of Orissa, Revenue and Excise Department, in exercise of powers under Section 33 of the Act to the effect that officers on appointment as Commissioner of Land Records and Settlement, Cuttack; Commissioner of Consolidation and Settlement, Sambalpur at Bhubaneswar; and Commissioner of Consolidation, Bhubaneswar would exercise power and perform the duties under Sections 6 -D, 15 and 25 of the Act in respect of the areas specified in that Notification.