Rashmi Kanta Sahoo And Another vs Commissioner
2023 Latest Caselaw 4793 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. No. 1056 of 2022

            Rashmi Kanta Sahoo and Another               ....        Appellants
                                                     Mr. A. Routray, Advocate
                                          -versus-
            Commissioner, Consolidation, Orissa, ....       Respondents
            Cuttack and Others
                           Mr. Debakanta Mohanty, Addl. Govt. Advocate

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE G. SATAPATHY
                                         ORDER

Order No. 01.05.2023

02. 1. Learned counsel for the Appellant seeks to rely upon the judgments in Budhei Padhiani v. Bhramara Das, 1973 (1) C.W.R. 878 and Udayanath Padhan v. Daitari Maharana, Vol.37 The Cuttack Law Times 1148 to urge that the learned Single Judge ought to have allowed the prayer to set-aside the orders dated 31st August, 2000 of the Deputy Director Consolidation and 4th June, 2003 of the Commissioner Consolidation which rejected the prayer of the Appellant that the property in question should revert to them as landlords once the sikimi tenants died.

2. Notice. Mr. Debakanta Mohanty, Additional Government Advocate accepts notice on behalf of Respondent Nos.1 to 3. Since he accepts notice, let required number of copies of the appeal be served on him within three working days.

3. Notice to Respondent No.4 be issued by Speed Post/Registered Post with A.D., making it returnable before the next date. Requisites be filed within three working days. The tracking report be placed on record before the next date.

4. List on 29th August, 2023. Defects be cured in the meanwhile.

(Dr. S. Muralidhar) Chief Justice SUBHAS Digitally signed by SUBHASMITA DAS

MITA DAS Date: 2023.05.02 10:48:06 +05'30' (G. Satapathy) Judge Subhasmtia