Section 14 in The Orissa Government Land Settlement Rules, 1983
14. Procedure for disposal of appeals and revisions.
- Disposal of appeals and revisions under the Act shall be regulated by the following procedures, namely :(a)with every appeal or revision a certified copy of the order appealed against or sought to be revised shall be filed;(b)every appeal or revision petition shall be drawn up in the form of a memorandum signed and drafted by the appellant or petitioner or is recognised agent or his counsel. The memorandum shall set forth concisely and under distinct head the grounds of objection to the order appealed against or sought to be revised and such grounds shall be numbered consecutively;(c)if an appeal or revision petition is admitted, the authority hearing the appeal or revision petition may call for a report from the officer against whose order the appeal or revision has been filed;(d)pending disposal of the appeal or revision petition, operation of the order appealed against or sought to be revised may, at the discretion of the authority hearing the appeal or revision petition, be stayed;(e)a notice of the appeal or revision petition and date of its hearing shall be served on the respondent, if any ; and(f)reasonable opportunity shall be given to the parties to be heard in person or through Advocate before final order in an appeal or revision is passed.
