- (1.) Heard Sri Vinod Agrawal, learned counsel for the petitioner and Sri Nimai Das, learned Standing counsel.
(2.) Pleadings exchanged between the parties have been perused and with the consent of the parties the writ petition is being finally decided.
(3.) The challenge made in the writ petition is to the order dated 24.12.2009 passed by the Collector Mahamaya Nagar and the appellate order thereto dated 20.4.2011 passed by the Chief Controlling Revenue Authority.;