Binodini Sethi vs State Of Odisha & Others ..... Opposite ...
2023 Latest Caselaw 15965 Ori

Orissa High Court

Binodini Sethi vs State Of Odisha & Others ..... Opposite ... on 12 December, 2023

Bench: B.R. Sarangi, Murahari Sri Raman

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.40133 of 2023


Binodini Sethi                        .....                              Petitioner
                                               Mr. Sukanta Kumar Nayak, Advocate
                                      Vs.
State of Odisha & others              .....                        Opposite Parties
                                                                   State Counsel


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

                                             ORDER

12.12.2023

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 is 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 petitioner concerning the land in question in her 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 petitioner.

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) ACTING CHIEF JUSTICE

(M.S. RAMAN) JUDGE

MRS

Designation: PERSONAL ASSISTANT

Location: Orissa High Court, Cuttack Date: 12-Dec-2023 16:18:17