Gouranga Panda vs State Of Odisha & Others
2023 Latest Caselaw 372 Ori

         IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) Nos.25409, 25410, 25411, 25412, 25413 and 25414 of 2014



   Gouranga Panda                           ....             Petitioner
      (W.P.(C) No.25409 of 2014)           Mr. K. Patanaik, Advocate

                                -versus-
   State of Odisha & Others                ....     Opposite Parties
                                      Mr. Debakanta Mohanty, AGA

   Jayanti Panda                            ....            Petitioner
   (W.P.(C) No.25410 of 2014)          Mr. K. Patanaik, Advocate

                                -versus-

   State of Odisha & Others                ....     Opposite Parties
                                      Mr. Debakanta Mohanty, AGA


   Manas Ranjan Panda                       ....             Petitioner
     (W.P.(C) No.25411 of 2014)            Mr. K. Patanaik, Advocate
                                -versus-
   State of Odisha & Others                ....     Opposite Parties
                                      Mr. Debakanta Mohanty, AGA

   Pravas Chandra Panda                     ....            Petitioner
   (W.P.(C) No.25412 of 2014)          Mr. K. Patanaik, Advocate
                                -versus-
   State of Odisha & Others                ....     Opposite Parties
                                      Mr. Debakanta Mohanty, AGA

   Rudra M. Panda                           ....            Petitioner
   (W.P.(C) No.25413 of 2014)          Mr. K. Patanaik, Advocate
                                -versus-
   State of Odisha & Others                ....     Opposite Parties
                                      Mr. Debakanta Mohanty, AGA



                                                           Page 1 of 3
              Subhas Chandra Panda                      ....           Petitioner
             (W.P.(C) No.25414 of 2014)        Mr. K. Patanaik, Advocate

                                           -versus-
             State of Odisha & Others                 ....     Opposite Parties
                                                 Mr. Debakanta Mohanty, AGA


                       CORAM:
                       THE CHIEF JUSTICE
                       JUSTICE M. S. RAMAN


                                         ORDER

10.01.2023 Order No.

03. 1. In view of the judgment passed by this Court in W.P.(C) No.1608 of 2014 and batch (Narottam Rath v. State of Odisha & Another), the impugned order of the Assistant Settlement Officer (ASO) is set aside and the following directions are issued:

(i) A direction is issued to the ASOs to now proceed to record the names of the respective Petitioners concerning the land in question in their names 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 respective Petitioners.

2. 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.

3. The writ petitions are disposed of in the above terms.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge MRS/Laxmikant