D.G.R. Patnaik, J. - (1.) THIS application is taken up for disposal at the stage of admission.
(2.) HEARD counsel for the parties. The petitioner in this writ application has prayed for issuance of a writ in the nature of certiorari for quashing the letter No. 1122 dated 18.09.2007 (Annexure -6) issued by the Respondent No. 2 whereby and whereunder the Respondent No. 5 has been directed to take action against the petitioner restraining him from interfering with the proposed construction of Sulabh Sauchalay over the land under dispute in this case. A further prayer has been made for issuance of a writ in the nature of mandamus commanding upon the respondents not to interfere with the right, title and interest of the petitioner over the disputed lands.
(3.) THE petitioner has claimed his right, title and interest over the land pertaining to Plot No. 3027 under Khata No. 28 situated at village Golmuri. His contention is that earlier, the lands were acquired by his grandfather who by virtue of the sale deed executed in his favour by one Sukra Manjhi dated 8.1.1979, was the recorded tenant. The petitioner is the successor in interest and has been continuously coming in possession of the disputed land. To support his claim of possession, the petitioner has referred to the orders passed in the proceeding under Section 144 Cr. PC which was initiated sometime in the year 1983 against his grandfather and in which, the petitioner, in support of his claim of being in possession of the disputed land, has also referred to the earlier proceeding under Section 144 Cr. PC and the orders passed by the Revisional Court in the said proceedings claiming that the respondent No. 3 who was a party in the proceeding, had declared that there was no dispute between the parties namely, the respondent No. 3 and the petitioner's grandfather over the land under reference. He has also referred to an order passed by the Land Reforms Deputy Collector in the year 1988 whereby on the application of the petitioner's mother for fixation of rent in respect of the disputed lands under reference in this case, an order was passed in the rent fixation case.;