Brahmananda Sahoo vs President
2021 Latest Caselaw 11923 Ori

                         IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       RSA No.45 of 2018

                 Brahmananda Sahoo                       ....         Appellant
                                                       Mr.R.N.Behera, Advocate
                                        -versus-
                 President, Dangapal V.E.C., and ....          Respondents
                 others
                             Mr.M.K.Mohanty, Advocate for Respondent No.1
                                                     Mr.S.N.Mishra, AGA

                             CORAM:
                             JUSTICE B. P. ROUTRAY
                                           ORDER

18.11.2021 Order No.

3. 1. Heard.

2. Admit.

3. The substantial question of law framed is as follows:

"Whether the Tahasildar had the jurisdiction to settle the land under the provisions of OPLE Act when the consolidation proceeding was continuing in respect of the same land ?"

4. Issue notice to the Respondents.

5. Since Mr.Mohanty, learned counsel for Respondent No.1 accepts notice on behalf of Respondent No.1 and Mr.Das, learned Additional Government Advocate accepts notice on behalf of the Respondents, copies of the appeal memo along with copies of judgments be served on them within seven days.

6. List this matter on 22nd March, 2021 for hearing.

( B.P. Routray) Judge C.R.Biswal