KOLA JAYANTI Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) This matter involves challenge to the order passed in exercise of review power under the O.S.A.T.I.P. amended Regulation-II of 1996 as appearing at Annexure-5 to this petition.

(2.) Challenging the impugned order, taking this Court to the grounds in which the interference is made, Shri Rao, learned Senior Advocate appearing for the petitioner submitted that firstly there is no substantial ground to interfere in such sale transaction and secondly, for involvement of a permission for sale by the competent authority way back and permission having been granted, the land being sold to the purchaser, the grounds whatever there, cannot be attributed to the petitioner. Lapses if any, shown are the lapses at the administrative side, for which, the petitioner cannot be found to be at fault.

(3.) Shri A.K. Mishra, learned Additional Government Advocate in his opposition, taking this Court to the observation and findings of the reviewing authority submitted that for the reasons assigned therein, there appears, there is no infirmity in the impugned order and as such, made a request for not interfering in the impugned order.