Kalyani Mohanty vs State Of Odisha & Ors
2023 Latest Caselaw 10394 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.14547 of 2022

            Kalyani Mohanty                        ....           Petitioner(s)
                                                         Mr. B. Behera, Adv.
                                       -versus-
            State of Odisha & Ors.                 ....      Opposite Party(s)
                                                        Mr. S.P. Panda, AGA

                      CORAM:
                      JUSTICE BISWANATH RATH
                                       ORDER

30.08.2023 Order No.

04. 1. This Writ Petition involves a challenge to the impugned order at Annexure-1.

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 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.

3. 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 to the A.S.O., Rental Colony, BBSR-O.P.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.

// 2 //

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

(Biswanath Rath) Judge Ayaskanta Jena

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa Date: 31-Aug-2023 12:52:34