Kiranbala Mandhata @ Mangaraj vs Birajabala Mandhata & Another
2022 Latest Caselaw 4499 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               R.S.A. No.232 of 2016
            Kiranbala Mandhata @ Mangaraj            ....             Appellant



                                    -versus-
            Birajabala Mandhata & Another            ....          Respondents



                      CORAM:
                      MR. JUSTICE D.DASH
                                        ORDER

07.09.2022

Order No.

12. 1. This matter is taken up through hybrid arrangement (virtual/physical mode).

2. Mr. Bibekananda Bhuyan, learned counsel and associates enter appearance on behalf of the Respondents by filing Vakalatnama in Court today, which is taken on record. Name of Mr. Bhuyan and associates be reflected in the brief as also in the cause list.

3. In course of hearing of the learned counsel for the parties, this Court finds that one more substantial question of law is also required to be answered in this Appeal and that is formulated as under:-

(a) "Whether in view of the final publication of the Record of Right in the Consolidation Operation in the year 1997, the suit as laid for the reliefs claim is not entertainable in the eye of law?"

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5. On consent of the learned counsel for the parties, the Appeal is heard on merit.

6. Hearing being concluded; judgment is reserved.

(D. Dash) Judge

Himansu