Anjali Badajena vs State Of Odisha & Ors
2023 Latest Caselaw 8433 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.23612 of 2023

            Anjali Badajena                         ....            Petitioner(s)
                                                         Mr. S.K. Nayak, Adv.
                                         -versus-
            State of Odisha & Ors.                  ....     Opposite Party(s)
                                                          Mr. S. Mishra, ASC

                        CORAM:
                        JUSTICE BISWANATH RATH
                                        ORDER

02.08.2023 Order No.

01. 1. This Writ Petition has been filed seeking a direction to the ASO-O.P.2 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 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.

3. This Court, accordingly, applying the analogy through the judgment dated 02.01.2023 in W.P.(C) No.1608 of 2014 with batch, remits the matter to the ASO-O.P.2, 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.

// 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: 03-Aug-2023 11:10:11