Kanchanabala Subudhi vs State Of Odisha And Others
2023 Latest Caselaw 663 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.25469 of 2014

             Kanchanabala Subudhi                          ....        Petitioner
                                   Ms. M. Agarwal, Advocate and associates
                                        -versus-
             State of Odisha and others             .... Opposite Parties
                                     Mr. Debakanta Mohanty, AGA for State

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE M.S. RAMAN

                                            ORDER

19.01.2023 Order No.

06. 1. In view of the judgment of this Court dated 2nd January, 2023 in W.P.(C) No.1608 of 2014 and batch (Narottam Rath and others v. State of Odisha and others), the impugned order of the Assistant Settlement Officer (ASO) is hereby set aside and the following directions are issued in this writ petition:

(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.

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 petition is disposed of in the above terms.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Guin