Harihar Sahoo vs The Settlement Officer
2023 Latest Caselaw 16056 Ori

Orissa High Court

Harihar Sahoo vs The Settlement Officer on 15 December, 2023

Bench: B.R. Sarangi, Murahari Sri Raman

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.40756 of 2023


Harihar Sahoo                         .....                                Petitioner
                                                 Mr. Trilochan Panigrahi, Advocate
                                      Vs.
The Settlement Officer, Major         .....                         Opposite Parties
Settlement Office, Cuttack &
otehrs
                                                                     State Counsel


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

                                             ORDER

15.12.2023

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 his 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: 15-Dec-2023 13:23:03