Orissa High Court
CRLMC/2285/2018 on 6 August, 2019
Author: S. K. Sahoo
Bench: S. K. Sahoo
CRLMC No.2285 of 2018
15. 06.08.2019 Heard Mr. Manoj Kumar Mishra, learned Senior
Advocate for the petitioner and Mr. Niranjan Moharana,
learned Addl. Standing Counsel for the Vigilance
Department.
During course of argument, the learned
counsel for the petitioner placed the charge sheet dated
22.11.2017 wherein under the heading of income, it is
mentioned that:-
"Income from selling of agricultural land
bearing plot No.2572 of Ac.0.150 and part of
Plot No.1771 of Ac.0.81 in Khata
No.1482/368 under Haladia Padar Mouza,
Berhampur to one Rama Krushna
Samantaray vide DOC No.1795, dated
17.03.2006 of Rs.2,10,000/-, income from
selling of agricultural land bearing plot
No.1771 of Ac.0.194 in Khata No.1482/368
under Haladia Padar Mouza, Berhampur to
one Ankima Bapiraju vide DOC No.5191,
dated 21.07.2006 of Rs.1,66,060/-, income
from selling of Agricultural land bearing plot
No.1771 of Ac.0.033 in Khata No.1482/368
under Haladia Padar mouza, Berhampur to
one Smt. Moninge Krishana Kumar Subudhi
vide DOC No.5192 dated 21.07.2006 of
Rs.28,240/- and income from selling of
agricultural land bearing plot No.1771 of
Ac.0.033 in Khata No.1482/368 under
2
Haladia padar Mouza, Berhampur to one Sri
T.Mohan Rao vide DOC No.5193, dated
21.07.2006 of Rs.28,240. After taking into
consideration of all the above, the total
income comes to Rs.50,15,454/-)".
Learned counsel for the petitioner contended
that in respect of all those plots, the sale deeds indicate
that the petitioner had sold the land to different persons
which were seized during investigation and the income
under the heading of the selling of the land has not been
taken into account.
At this stage, the learned Addl. Standing
Counsel for the Vigilance Department submits that since in
the charge sheet, it is not mentioned who sold the land
situated in Mouza-Haladipadar, he may be given some time
to produce the sale deeds of those four plots.
As prayed for, list this matter on 19.08.2019.
A free copy of the order be handed over to the
learned counsel for the Vigilance Department.
sisir
.......................
S. K. Sahoo, J.
3 4