Saturday, 16, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Manasi Mishrta vs State Of Odisha & Ors
2023 Latest Caselaw 8292 Ori

Citation : 2023 Latest Caselaw 8292 Ori
Judgement Date : 31 July, 2023

Orissa High Court
Manasi Mishrta vs State Of Odisha & Ors on 31 July, 2023
                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                        W.P.(C). No.19288 OF 2023
                         Manasi Mishrta                 ....         Petitioner(s)
                                                              Mr. B.Behera, Adv.
                                                          -versus-
                         State of Odisha & Ors.                        ....       Opposite Party(s)
                                                                              Mr.S.Ghose, AGA


                                     CORAM:
                                     JUSTICE BISWANATH RATH
                                                          ORDER

31.07.2023 Order No. 1 1. Writ Petition involves a challenge to the impugned order at Annexure-1.

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 in the impugned order at Annexure-1 and remits the matter to the A.S.O, Rental Colony, Bhubaneswar-Opposite Party No.5, 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 this order by the Petitioner, by bringing corrected Record of Rights.

4. The Writ Petition stands disposed of with the above order.

(Biswanath Rath) Judge

Signature NotSksVerified Digitally Signed Signed by: SUSIL KUMAR SWAIN Reason: Authentication Location: High Court of Orissa Date: 01-Aug-2023 16:55:45

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter