Pramila Rout & Others vs State Of Odisha & Others
2023 Latest Caselaw 9087 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.25949 of 2023


Pramila Rout & others                 .....                             Petitioners
                                                 Mr. Anjan Kumar Biswal, Advocate
                                      Vs.
State of Odisha & others              .....                        Opposite Parties
                                                                   State Counsel


             CORAM:
                 DR. JUSTICE B.R. SARANGI
                 MR. JUSTICE MURAHARI SRI RAMAN

                                             ORDER

11.08.2023

Order No. This matter is taken up through hybrid mode.

01.

2. In view of the judgment of this Court in the case of Narottam Rath v. State of Odisha, 2023 SCC OnLine Ori. 153, the impugned order of the Assistant Settlement Officer (ASO) is hereby set aside and the following directions are issued:

(i) A direction is issued to the ASO to now proceed to record the name of the petitioners concerning the land in question in their name in the RoR, in accordance with law within a period of eight weeks.

(ii) Where the land in question stands recorded in the final published RoR in the name of the Government that entry will stand cancelled by virtue of this order and the ASO will proceed to record it in favour of the petitioners.

3. The above directions will be carried out within a period of four months from today. It is made clear that this order will not prevent the Government from exercising powers under Section 3-B of the OGLS Act, in accordance with law.

4. The writ petition is disposed of in the above terms.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) MRS JUDGE

Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, Cuttack Date: 11-Aug-2023 16:28:11