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Judgment
Murahari Sri Raman, J
It is submitted by the learned counsel for the petitioners that challenge is laid to Order dated 23.04.2024 passed in R.P. No.39 of 2022 by the Additional Commissioner, Settlement and Consolidation, Sambalpur-II. It is submitted that originally the land in question was in the name of Madan Khamari and others, which was sold in the year 1956 vide RSD No. 137 to one Kaniram Bagarti and Malikram Bagarti. Subsequently, they sold the same vide RSD 2614 of 1968 measuring an area of Ac.4.28 dec. out of Sabik Khata No.13 to Nilamani Biswal and Jadab Sa. Even though they remained in possession of the purchased land and after their demise the legal heirs of Nilamani Biswal and Jadab Sa are in possession of the case land. Instead of recording correctly the factual aspect, in the settlement operation there has been wrong entry made.
1.1. It is submitted that the Revisional Authority should have taken cognizance of proper facts and directed for recording the correct entries considering possession over land.
Issue notice to the opposite parties.
Mr. Sanjay Rath, learned Additional Government Advocate appears and waives service of notice on behalf of opposite party nos.1 to 4.
Issue notice to the opposite party no.5 by Speed Post with A.D., requisites for which shall be filed within three working days. In the event of furnishing such requisites within the period stipulated, the Office shall send the notice to the said opposite party by fixing a short returnable date.
List this matter in the week commencing 30.03.2026.
I.A. No.22535 of 2025
Issue notice as above.
Accept one set of process fee.