The estate of intermediaries Chakradhar Mohapatra and Ramakrushna Mohapatra was vested in the State by virtue of a Notification dated 1.5.1954 issued under Section 3 of the Orissa Estate Abolition ... Act, 1951 (OEA Act). In respect of the land in question the Orissa Estate Abolition Case 4 of 1970 was registered. The OEA Collector set aside the disputed lease deed on the ground of not being genuine.