Renuka Rout vs State Of Odisha And Others
2023 Latest Caselaw 10280 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P.(C) No. 27683 OF 2023
            Renuka Rout                   ....            Petitioner(s)
                                                Mr.S.J.Mohanty,Adv.
                                         -versus-

            State of Odisha and others              ....    Opposite Party(s)
                                                          Mr. S.Ghosh,AGA
                      CORAM:
                      JUSTICE BISWANATH RATH
                                      ORDER

Order No.                            29.08.2023





     01.     1.    This Writ Petition has been filed seeking a direction to the

A.S.O.-Opposite Party No.3 to accept the proposed Misc. Case for recording the name of the Petitioner in the Hal R.O.R.

2. In course of hearing it has been brought to the notice of this Court that involving similar situation the Division Bench of this Court has already taken up several matters and vide its judgment dated 02.01.2023 the Division Bench interfering with the order standing in similar situation remitted the matter to the A.S.O. with further directions therein. There is no dispute on the application of the judgment of the Division Bench to the case at hand at Bar.

3. This Court, accordingly, applying the analogy through the judgment date 02.01.2023 in W.P.(C) No.1608 of 2014 with batch, remits the matter to the A.S.O-Opposite Party No.3, who is directed to proceed for recording the name of the Petitioner in respect of the land in R.O.R within a period of eight weeks from the date of communication of a copy of this order by the Petitioner, by bringing corrected Record of Rights.

// 2 //

4. Writ Petition stands disposed of with the above order.

(Biswanath Rath) Judge S.Dash

Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Reason: Authentication Location: High Court of Orissa Date: 01-Sep-2023 19:56:12