Citation : 2023 Latest Caselaw 7472 Ori
Judgement Date : 6 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.4670 OF 2014
Biswanath Nayak and others .... Petitioner(s)
Mr.S.Rath,Adv.
-versus-
State of Odisha and others .... Opposite Party(s)
Mr.S.Ghosh,AGA
.
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order No. 06.07.2023
05. 1. This Writ Petition involves a challenge to the impugned order
at Annexure-7.
2. In course of hearing it has brought to the notice of this Court that involving similar situation the Division Bench of this Court has already taken up several similar matters and vide its judgment dated 02.01.2023 the Division Bench interfering in the order standing in similar situation remitted the matter to the A.S.O with further directions therein. There is no dispute on the application of the judgment of the Division Bench to the case at hand at Bar.
3. This Court, accordingly, applying the analogy through the judgment dated 02.01.2023 in W.P.(C) No.1608 of 2014 with batch, interferes with the impugned order at Annexure-7 and sets aside the same. For there is requirement of fresh consideration, this Court remits the matter to the A.S.O, Bhubaneswar-Opposite Party No.2, who is directed to proceed for recording the name of the Petitioners in respect of the land in R.O.R. within a period of eight weeks from the
// 2 //
date of communication of this order by the Petitioners, by bringing corrected Record of Rights.
4. The Writ Petition stands disposed of with the above order.
(Biswanath Rath) Judge S.Dash
Signature Not Verified Digitally Signed Signed by: SWARNAPRAVA DASH Reason: Authentication Location: High Court of Orissa Date: 07-Jul-2023 16:45:14
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