Rabi Sankar Bisoyi vs State Of Odisha And Others
2023 Latest Caselaw 9767 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                               W.P.(C) No. 25326 OF 2023
            Rabi Sankar Bisoyi                   ....         Petitioner(s)
                                                       Mr.B.Behera,Adv.
                                         -versus-

            State of Odisha and others              ....      Opposite Party(s)
                                                            Mr.S.Ghosh,AGA

                       CORAM:
                       JUSTICE BISWANATH RATH
                                       ORDER

Order No.                             22.08.2023
   01.       1.    This Writ Petition has been filed 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.

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 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, remits the matter to the A.S.O. -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.

// 2 //

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

(Biswanath Rath) Judge S.Dash

Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Reason: Authentication Location: High Court of Orissa Date: 23-Aug-2023 14:17:04