R.C. Mallick (Since Dead) Through vs State Of Orissa & Another
2022 Latest Caselaw 1345 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                RSA No.60 of 2009

             R.C. Mallick (Since Dead) through         ....           Appellants
             his L.Rs                                           Mr.S.P. Mishra,
                                                                   Sr.Advocate

                                          -versus-
             State of Orissa & Another                 ....         Respondents
                                                                Mr.D.R. Parida,
                                                                          ASC


                       CORAM:
                       MR. JUSTICE D.DASH

                                         ORDER

   Order                                15.02.2022
   No.

       08.   1.      This matter is taken up through hybrid arrangement

(virtual/physical mode).

2. Heard learned Senior Counsel for the Appellants.

3. The Appeal is admitted on the following substantial question of law:

"Whether the findings of the Courts below that the Plaintiff has failed to establish his case of acquisition of title by way of adverse possession is against the weight of evidence on record and the settled position of law.

4. On consent of the learned counsel for the Parties, the Appeal is heard.

Hearing is concluded.

Judgment is reserved.

(D.Dash) Judge Basu