Gurudatta Biswal vs State Of Odisha And Others
2021 Latest Caselaw 12383 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.32992 Of 2021
                             (Through hybrid mode)

        Gurudatta Biswal                        ....             Petitioner

                                                   Mr. S. Rath, Advocate

                                     -versus-

        State of Odisha and others              ....      Opposite Parties
                                  Mr. Y.S.P. Babu, Addl. Govt. Counsel

                  CORAM: JUSTICE ARINDAM SINHA
Order                               ORDER
No.                                02.12.2021

1.

1. Mr. Rath, learned advocate appears on behalf of petitioner and

submits, relief prayed for by his client is for the authority to permit him

to sell ancestral property and have the sale deed registered. He refers to

annexure-3, which is copy of circular dated 17th November, 2014

addressed to all Collectors/ Inspector General of Registration. There is

reference in the circular to judgment in W.P.(C) no.9997 of 2014

( Dhabal Prasad Pradhan v. State of Odisha) reported in 2014 (II)

OLR-902).

2. Mr. Babu, learned advocate, Additional Government Advocate

appears on behalf of State and submits, there be direction upon

opposite party no.3 to consider petitioner's claim in light of said

circular and judgment.

// 2 //

3. Opposite party no.3, on communication of this order, will deal

with petitioner's claim in light of said circular dated 17th November,

2014 and the judgment in W.P.(C) no.9997 of 2014 reported in 2014

(II) OLR 902. Petitioner must be informed, regarding permission

sought, within three weeks of the communication.

4. The writ petition is disposed of.

(Arindam Sinha) Judge Sks