Citation : 2023 Latest Caselaw 7062 Ori
Judgement Date : 21 June, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.18279 OF 2023
Merun Bibi .... Petitioner(s)
Mr.B.M.Bhuyan,Adv.
-versus-
State of Orissa & Ors. .... Opposite Party(s)
Mr.U.K.sahoo, ASC
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order No. 21.06.2023
01. 1. Hearing the submissions of learned counsel appearing for the
parties, taking into consideration the plea raised herein and the plea taken in course of hearing further on perusal of the copy of the judgment and decree filed by the petitioner vide Annexures-1 and 2 respectively, this Court finds there is already settlement between the parties. Filing the writ petition, it is alleged that Tahasildar on an application for correction of record-of-right vide Annexure -4 declines to entertain the application. There is specific plea on such allegation in pargraph-8 of the writ petition.
` 2. Considering the allegation against the Tahasildar-opposite party no.2, this Court in disposal of the writ petition directs the Tahasildar, Tirtol-opposite party no.2 to accept the copy application for settlement of the land depending on the judgment and decree in the Civil Court, if it is submitted by the petitioner at least within a period of seven working days hence and give a lawful disposal of the same.
(Biswanath Rath)
Signature Not Verified Judge
Digitally Signed
Signed by: SUSIL KUMAR SWAIN
S.Swain
Reason: Authentication
Location: High Court of Orissa
Date: 22-Jun-2023 11:07:51
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