Citation : 2023 Latest Caselaw 7176 Ori
Judgement Date : 3 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.6383 of 2016
Binayak Condev Pvt. Ltd. ..... Petitioner
Mr. P.Ku. Rath, Advocate
Vs.
State of Odisha & others ..... Opposite parties
Mr. S.S. Kanungo, AGA
CORAM:
DR. JUSTICE B.R. SARANGI
MR.JUSTICE M.S. RAMAN
ORDER
03.07.2023 Order No. This matter is taken up through hybrid mode.
04.
1. In view of the judgment of this Court on 2nd January, 2023 in W.P.(C) No.1608 of 2014 and batch (Narottam Rath v. State of Odisha) reported in 2023 OnLine Ori 153, 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. B.R. SARANGI)
JUDGE
Aks (M.S. RAMAN)
JUDGE
Signature Not Verified
Digitally Signed
Signed by: ASWINI KUMAR SETHY
Designation: PA(SECY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 04-Jul-2023 11:41:31
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