Basanti Manjari Moharana vs State Of Odisha & Others
2023 Latest Caselaw 374 Ori

     IN THE HIGH COURT OF ORISSA AT CUTTACK
 W.P.(C) Nos.136, 137, 138, 139, 140, 14032 and 15742 of 2014
 and 12590 of 2015
Basanti Manjari Moharana               ....           Petitioner
(W.P.(C) No.136 of 2014)       Mr. S. K. Samantaray, Advocate

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

Padmalaya Rout                         ....           Petitioner
(W.P.(C) No.137 of 2014)       Mr. S. K. Samantaray, Advocate


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


Charulata Swain                        ....           Petitioner
(W.P.(C) No.138 of 2014)        Mr. S.K. Samantaray, Advocate

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

Patima Pattnaik                        ....           Petitioner
(W.P.(C) No.139 of 2014)       Mr. S. K. Samantaray, Advocate

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

Jayanti Nayak                          ....           Petitioner
(W.P.(C) No.140 of 2014)       Mr. S. K. Samantaray, Advocate

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



                                                     Page 1 of 3
              Madhu Marik                               ....            Petitioner
             (W.P.(C) No.14032 of 2014)        Mr. S. K. Samantaray, Advocate

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


             Satyabrata Sahoo                          ....            Petitioner
             (W.P.(C) No.15742 of 2014)        Mr. S. K. Samantaray, Advocate


                                           -versus-

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


             Gitanjali Mohapatra                       ....           Petitioner
             (W.P.(C) No.12590 of 2015)         Mr. S.K. Samantaray, Advocate


                                           -versus-

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


                       CORAM:
                       THE CHIEF JUSTICE
                       JUSTICE M. S. RAMAN

                                      ORDER

Order No. 10.01.2023

06. 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