Sumati Singh & Others vs State Of Odisha & Another
2023 Latest Caselaw 13035 Ori

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                RSA NO.396 OF 2016

                             Sumati Singh & Others             ....               Appellants
                                                                    Mr. N. Lenka, Advocate

                                                       -versus-
                             State of Odisha & Another     ....                   Respondents
                                                                        Mr. G. N. Rout, ASC
                                      CORAM:
                                      MR. JUSTICE D.DASH
                                                       ORDER

             Order No.                                18.10.2023
              04.              1.          This matter is taken up through hybrid arrangement
                               (virtual/physical) mode.

2. Upon hearing Mr. N. Lenka, learned Counsel for the Appellants and Mr. G.N. Rout, learned Counsel for the Respondents, the Appeal is admitted to answer the following substantial question of law:-

"Whether the findings of the courts below that the Plaintiffs have not made out a case of acquisition of title over the suit land by way of adverse possession suffer from the vice of perversity?"

3. On consent of the parties, the Appeal is taken up for hearing to answer the above substantial question of law.

4. Hearing being; judgment is reserved.

Signature Not Verified
Digitally Signed                                                           (D. Dash),
Signed by: GITANJALI NAYAK                                                  Judge.
Reason: Authentication
             Gitanjali
Location: OHC
Date: 19-Oct-2023 16:44:00