Sushil Kumar Choudhury vs State Of Odisha & Others
2023 Latest Caselaw 4261 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.24222 of 2014


Sushil Kumar Choudhury                .....                                Petitioner
                                                         Ms. I. Tripathy, Advocate
                                      Vs.
State of Odisha & others              .....                         Opposite Parties
                                                                    State Counsel


             CORAM:
                 DR. JUSTICE B.R. SARANGI
                 MR. JUSTICE M.S.RAMAN

                                             ORDER

24.04.2023

Order No. This matter is taken up through hybrid mode.

06.

2. In view of the judgment of this Court in the case of Narottam Rath v. State of Odisha, 2023 SCC OnLine Ori. 153, the impugned order of the Assistant Settlement Officer, Bhubaneswar passed in Rent Objection Case No.7708 of 2013, is set-aside and the following directions are issued:

(i) A direction is issued to the ASO to now proceed to record the name of the petitioner concerning the land in question in his name in the RoR, in accordance with law within a period of eight weeks.

(ii) Where the land in question stands recorded in the final published RoR in the name of the Government that entry will stand cancelled by virtue of this order and the ASO will proceed to record it in favour of the petitioner.

3. The above directions will be carried out within a period of four months from today. It is made clear that this order will not prevent the Government from exercising powers under Section 3-B of the OGLS Act, in accordance with law.

4. The writ petition is disposed of in the above terms.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) MRS JUDGE