Shyamsundar Barik vs State Of Odisha And Another
2021 Latest Caselaw 11599 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         RSA No.374 of 2017
                  Shyamsundar Barik                           ....          Appellant
                                                          Mr. S.K. Mishra, Advocate
                                             -versus-
                  State of Odisha and another                 ....       Respondents
                                                             Mr. S.N. Mishra, A.S.C.
                              CORAM:
                              JUSTICE B. P. ROUTRAY
                                             ORDER

11.11.2021 Order No.

02. 1. Heard Mr. S.K. Mishra, learned counsel for the Appellant as well as Mr. S.N. Mishra, learned A.S.C. for the State- Respondents.

2. The present appeal is against a concurring judgment of the First Appellate Court that confirms the trial court decree.

3. The prayer in the suit is for confirmation of possession of the Plaintiff along with permanent injunction against the defendants.

4. Having heard both the parties, it is found that the Plaintiff has claimed title since his forefathers whose initial possession was permissive by the erstwhile King. Admittedly he has no document to show. As such, I do not see any reason to admit the present appeal.

5. Accordingly, the appeal is dismissed.

( B.P. Routray) Judge B.K. Barik