Abinash Rath vs State Of Orissa And Others
2023 Latest Caselaw 5706 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.41617 OF 2021

            Abinash Rath                         ....            Petitioner(s)
                                                      Mr.J.K.Mishra(2),Adv.
                                          -versus-

            State of Orissa and others           ....       Opposite Party(s)
                                                         Mr.S.P.Panda,AGA



                      CORAM:
                      JUSTICE BISWANATH RATH
                                          ORDER

Order No.                                10.05.2023
   02.       1.     Writ Petition involves a challenge to the impugned order at
             Annexure-9.

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-9 and remits the matter to the A.S.O, Shampur-Opposite Party No.3, 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.

// 2 //

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

(Biswanath Rath) Judge S.Dash

SWARNAPRAV Digitally signed by SWARNAPRAVA DASH

A DASH Date: 2023.05.11 13:22:05 +05'30'