(1.) THE Petitioner in this writ application has sought to challenge the Order Dated 15th July 1995 passed by the Member Board of Revenue, Orissa in O.L.R. Revision Case No. 40 of 1994. In the impugned revisional order, the Member Board of Revenue purportedly sought to exercise its revisional jurisdiction vested in it under Section 59(2) of the O.L.R. Act, 1960 on a reference made by the Learned Additional District Magistrate, Angul against the orders passed by the Learned Revenue Officer, Chhendipada dated 17.10.1990 and 8.7.1993 in O.L.R. case No. 39 of 1973.
(2.) THE Member Board of Revenue has sought to exercise its revisional jurisdiction over the orders passed by the Revenue Officer, Chhendipada in O.L.R. Case No. 39 of 1973, purportedly on two grounds:
(3.) LEARNED Counsel for the Petitioner submitted that this direction of this Court was followed both in letter as well as in spirit. The Revenue Officer, on remand by this Court, perused the order sheet maintained by him in O.L.R. Case No. 39 of 1973. In the said order sheet, it appears that by Order Dated 10.5.1976, the Revenue Officer had directed to put up the matter on 15.5.1976 for local enquiry. On 15.5.1976 the Revenue Officer being otherwise busy, adjourned the matter to 16.7.1976. On 16.7.1976, the Revenue Officer noted that various documents had not been produced by the objector and directed the Amin to carry out a spot visit and directed the matter to be put up on 22.8.1976. On 22.8.1976, the Revenue Officer perused the report of the Amin and directed that he shall carry out the local enquiry on 26.8.1976. The order sheet does not indicate any order and has been passed on 26.8.1976 or as to whether any local enquiry was conducted by the Revenue Officer or not and instead, the Order Dated 27.8.1976 was the final order by which the Revenue Officer disposed of the objection made by the Petitioner.