Amarendra Dash vs State Of Odisha & Ors
2023 Latest Caselaw 10352 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P.(C) NO.26506 OF 2023

        Amarendra Dash                          ....              Petitioner
                                                         Mr.B.Behera, Adv.

                                    -versus-

        State of Odisha & ors.                  ....       Opposite Parties
                                                          Mr.S.P.Panda, AGA

                 CORAM:
                 JUSTICE BISWANATH RATH

                                  ORDER

Order                             29.8.2023
No.
  1.    1.      Heard learned counsel for the Parties.

2. Writ Petition involves a challenge to the impugned order at

Annexure-1.

3. In course of hearing it has brought to the notice of this Court

that involving similar situation the Division Bench of this Court has

already taken up several similar matters and vide its judgment dated

02.01.2023, the Division Bench interfering in 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.

4. This Court, accordingly, applying the analogy through the

judgment dated 02.01.2023 in W.P.(C) No.1608 of 2014 with batch,

interferes in the impugned order at Annexure-1 and remits the matter

// 2 //

to the A.S.O, Bhubaneswar-Opposite Party No.5, 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 this order by the Petitioner, by bringing corrected

Record of Rights.

5. The Writ Petition stands disposed of with the above order.

(Biswanath Rath) Judge

M.K.Rout

Signature Not Verified Digitally Signed Signed by: MANOJ KUMAR ROUT Reason: Authentication Location: High Court of Orissa Date: 30-Aug-2023 11:32:01