LABANYAREKHA Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Additional Government Advocate.

(2.) Since the issue involved in both the writ applications is one and same, both the matters were heard together and disposed of by this common order.

(3.) In OJC No. 16022 of 1997, the petitioner challenges the order dated 17.09.1997 passed by the Additional District Magistrate, Khurda in OGLS Revision Case No. 96 of 1994 and in OJC No. 4507 of 1999, the petitioner challenges the orders dated 17.09.1997 and 06.11.1998 passed by the Additional District Magistrate, Khurda in OGLS Revision Case No. 93 of 1994. By the impugned orders, the lease granted in favour of the petitioners by the Tahasildar, Khurda have been cancelled in exercise of Section 7-A (3) of the Orissa Government Land Settlement Act, 1962.