KHETRA BASI PRADHAN Vs. DIRECTOR CONSOLIDATION

JUDGEMENT

(1.) IN this application under Articles 226 and 227 of the Constitution of India, the Petitioner has called in question the Order Dated 16.10.2004 passed by the Director, Consolidation, Cuttack -Opposite Party No. 1 in R.P. Case No. 2494 of 2004, annexed to the writ application as Annexure 4.

(2.) TO appreciate the contentions raised by the Learned Counsel for the respective parties, it is necessary to refer to the facts of the case in brief, which are as follows:

(3.) THE Consolidation Officer referring to the said report of the Amin and finding that the land owner of Chaka Plot No. 496 was duly noticed but did not turn up in spite of repeated calls accepting the report of the Amin and directing the same to form a part of the record, allowed the claim of the Petitioner and issued (sic) for necessary correction of the map. The said order was passed on 26.06.1997.