Citation : 2023 Latest Caselaw 8432 Ori
Judgement Date : 2 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) NO.23849 OF 2023
Dillip Kumar Das & anr. .... Petitioners
Mr.S.J.Mohanty, Adv.
-versus-
State of Odisha & ors. .... Opposite Parties
Mr.S.Mishra, ASC
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order 2.8.2023 No. 01. 1. Heard learned counsel for the Parties.
2. This Writ Petition has been filed seeking a direction to the
ASO-O.P.3 to accept the proposed Misc. Case for recording the
name of the Petitioner in the Hal R.O.R.
3. 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 with the
order standing in similar situation remitted the matter to the ASO
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,
// 2 //
remits the matter to the ASO-O.P.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 form the date of communication of a
copy of this order by the Petitioner by bringing corrected Record of
Rights.
5. 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: 04-Aug-2023 12:32:10
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