Sania Pujari vs State Of Odisha & Ors
2022 Latest Caselaw 3496 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C). No.17852 of 2022

            Sania Pujari                                 ....            Petitioner(s)
                                                               Mr.S.Mohanty,
                                                               Advocate.


                                              -versus-

            State of Odisha & Ors.                       ....       Opposite Party(s)
                                                              Mr.U.K.Sahoo, ASC


                     CORAM:
                     JUSTICE BISWANATH RATH
                                  ORDER

27.07.2022 Order No.

1. 1. Heard learned counsel appearing for the parties.

2. Let an extra copy of the writ petition be served on learned State Counsel for examining the matter and making submission on the next date of posting of the matter.

3. This Court records the submission of learned counsel for the petitioner that when there is specific direction vide Annexure-8 in Clause-2 therein directing the Collector to initiate actions involving correction in the land records in the manner prescribed therein followed with further instruction vide Annexure-12 series and further such direction also gets support of a judgment of this Court under Annexure-6 in disposal of W.P.(C).No.16307 of 2018, it is alleged upon making an application to the concerned Tahasildar for effecting the necessary correction in the record-of-right, the Tahasildar in disposal of the proceeding vide Annexue-11 directed the petitioner to undertake the exercise under Section 15(b) of OS&S Act, 1958. For the submission of learned counsel appearing for the petitioner and in view of the above development, the Tahasildar himself was required to undertake the exercise in correcting the defects in the record-of-right and should not

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have disposed of the application of the petitioner directing to undertake the exercise under Section 15(b) of the OS&S Act. Learned State Counsel asks for some time to respond to Court. Extra copies he served on Learned State Counsel.

3. Place this matter on 29.08.2022 for further hearing on admission.

sks

(Biswanath Rath) Judge