BAURI BANDHU MOHAPATRA Vs. COLLECTOR, PURI

JUDGEMENT

(1.) Prayer is made to quash Annexures- 1 to 3, i.e., order of the Tahasildar, Puri, dated 31.12.2001 in Urban Lease Case No. 21 of 2001, appeal judgment of the Sub-Collector, Puri, dated 18.09.2002 in O.G.L.S. Appeal No. 1 of 2002 and Revisional judgment dated 31.03.2006 of the Addl. District Magistrate, Puri, in O.G.L.S. Revision No. 4 of 2002. All the above three authorities under Orissa Government Land Settlement Act, 1962( hereinafter referred to as the O.G.L.S.Act) refused to settle any land recorded as "Anabadi" appertaining to Plot No. 207 under Khata No. 89 of Puri Town in favour of the petitioners.

(2.) With the consent of the parties, the writ petition is takenup for final disposal at the stage of admission.

(3.) The petitioners claim to be the landless persons. They earn their livelihood in selling "Bhoga" in "Badadanda". Petitioner No.11 Smt. Dali Pradhan D/o. Bauri Bewa is a Green card holder. Father of petitioner No.16, namely, Braja Sundar Mallick died during pendency of revision. They applied for settlement of land in their favour. It was refused. They preferred writ petition in OJC Nos. 3254 of 1999, 7728 of 2000 to 7739 of 2000, 7741 of 2002 and 7752 of 2002. All the writ petitions were disposed of vide judgment dated 13.04.2001 and it was ordered therein:-