Tapas Ranjan Pandaba vs Unknown
2023 Latest Caselaw 9237 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                          WP(C) NO.23211 OF 2023

        Tapas Ranjan Pandaba                    ....              Petitioner
                                                         Mr.B.Behera, Adv.

                                    -versus-

        State of Odisha & ors.                  ....            Opp.Parties

                                                         Mr.S.Ghosh, AGA

                   CORAM:
                  JUSTICE BISWANATH RATH

                                  ORDER

Order 14.8.2023 No.

2. 1. Heard learned counsel for the Parties.

2. This Writ Petition has been fled seeking a direction to the

A.S.O.-O.P.4 to accept the proposed Misc. Case for recording of 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 2.1.2023 the Division Bench interfering with the

order standing in similar situation remitted the matter to the AS.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 2.1.2023 in W.P.(C) No.1608 of 2014 with batch

// 2 //

remits the matter to the A.S.O., Jobra, Cuttack, O.P.4, 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 a copy 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: 17-Aug-2023 11:42:07