Narasingh Pujari vs Assistant Settlement Officer
2023 Latest Caselaw 279 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     RSA No.226 of 2004
                   Narasingh Pujari                             ....             Appellant

                                              -versus-
                   Assistant Settlement Officer,                ....       Respondents
                   Papadahandi & Others
                             CORAM:
                             MR. JUSTICE D.DASH
                                                ORDER

06.01.2023 Order No.

16. 1. This matter is taken up by hybrid arranged (virtual/physical) mode.

2. Heard Mr.Gokulananda Sahu, learned counsel on behalf of Mr.A.K.Nanda, learned counsel for the Appellant and Mr.S.Suvashis Pattanaik, learned Additional Government Advocate for the Respondents.

3. The Appeal is admitted to answer the following substantial question of law:-

"Whether the concurrent findings of the Courts below that the Plaintiffs has not proved his case of acquisition of title over the suit land by way of adverse possession is the outcome of perverse appreciation of evidence and without taking into account the settled position of law holding the field?

On consent of the parties, hearing of the Appeal is taken up for hearing.

The hearing being concluded; judgment is reserved.

(D. Dash), Judge.

Basu