Citation : 2023 Latest Caselaw 8172 Ori
Judgement Date : 28 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.3136 OF 2015
Bijan Satapathy .... Petitioner(s)
Mr.G.Mishra,Adv.
-versus-
State of Odisha and others .... Opposite Party(s)
Mr.U.K.Sahoo,ASC
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order No. 28.07.2023 06. 1. This Writ Petition has been filed seeking a direction to the
A.S.O.-Opposite Party No.6 to accept the proposed Misc. Case for recording of the name of the Petitioner in the Hal R.O.R.
2. In course of hearing it has been 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 01.01.2023, the Division Bench interfering with 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 01.01.2023 in W.P.(C) No.1608 of 2014 with batch, remits the matter to the A.S.O.-Opposite Party No.6, who is directed to proceed for recording the name of the Petitioner in respect of the land in R.O.R. within a period of eight weeks from the date of communication of a copy of this order by the Petitioner, by brining corrected Record of Rights.
// 2 //
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: 31-Jul-2023 17:03:50
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