Bina Behera Vs State Of Odisha And Others
.... adhast report was asserted in paragraph 4 of the petition and, inter alia, copy disclosed as annexure 2 series. We find, paragraph 7 in the counter dealt with paragraph 4 in the petition. We reproduce below paragraph 7. “That in reply to the averments made in Para-4 of the writ petition, it ...
Orissa High Court
Somanath Mohapatra & Others Vs State Of Odisha And Others
.... . No necessity thereof was the submission. 6. We reproduce below clause 3 (viii) (c) from circular dated 6 th December, 2000. “3 (viii)(c) Homestead land of ex-intermediaries and lands in khas possession of the ex-intermediaries. All homestead lands comprised in an estate in ...
Orissa High Court
Radhakanta Math Vs State Of Odisha And Others
.... oes not belong to Math or Trust, but to Mahant personally, the plaintiff has not discharged the same.” 11.1 Mr. Mohapatra, learned counsel for the Petitioner, therefore, submitted that from the above it is clearly established that.- (i) Radhakanta Math is a public religious ...
Orissa High Court
Sarojini Biswal (dead) Vs Member, Board of Revenue, Odisha, Cuttack And Others
.... nbsp; 5. Thereafter, there has been no appearance on behalf of Opposite Party No.3 till date. The presumption therefore is that she has no interest in the litigation any longer. It may be noted here that the present round of litigation, which culminated in an order dated 23rd March, 1996 be ...
Orissa High Court
Dasarath Sharma & Others Vs State Of Odisha
.... the land for over 70 years. What, in the circumstances was the legal position of the respondent Corporation and its predecessor in title in relation to the land in question? They were in possession of the land to which they had no legal title at all. Therefore, the position of the respondent Cor ...
Orrisa High Court
Anadi Charan Sahoo Vs State Of Orissa & Others
.... ime. There cannot be any hard and first rule for that. However, when fraud has been committed in obtaining an order or the decision of the subordinate authority is based on forged documents or there is suppression of material facts or there is violation of the provision of the Act, the revisional ...
Orissa High Court
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