Kalinga Institute Of Social ... vs State Of Odisha And Others
2023 Latest Caselaw 972 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       W.P.(C) No. 20209 of 2014

             Kalinga Institute of Social Sciences          ....        Petitioner
                                                 Mr. S.K. Samantaray, Advocate
                                            -versus-

             State of Odisha and others                  .... Opposite Parties
                                                      Mr. Debakanta Mohanty
                                              Additional Government Advocate

                         CORAM:
                         THE CHIEF JUSTICE
                         JUSTICE M.S. RAMAN
                                            ORDER

30.01.2023 Order No.

03. 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 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.

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. Behera