Citation : 2023 Latest Caselaw 14049 Ori
Judgement Date : 9 November, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.35923 of 2020
Mathuri Behera & others ..... Petitioners
Mr. B. Bhuyan, Advocate
Vs.
State of Odisha & Others ..... Opposite Parties
State Counsel
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
09.11.2023 Order No. This matter is taken up through hybrid mode.
02.
2. Learned counsel for the Petitioners files second copy of the brief in Court today.
3. In view of the judgment of this Court in the case of Narottam Rath v. State of Odisha, 2023 SCC OnLine Ori. 153, the impugned orders are set aside and the following directions are issued:
(i) A direction is issued to the ASO to now proceed to record the name of the petitioner concerning the land in question in his name in the RoR, in accordance with law within a period of eight weeks.
(ii) Where the land in question stands recorded in the final published RoR in the name of the Government that entry will stand cancelled by virtue of this order and the ASO will proceed to record it in favour of the petitioner.
4. The above directions will be carried out within a period of four months from today. It is made clear that this order will not
prevent the Government from exercising powers under Section 3- B of the OGLS Act, in accordance with law.
5. The writ petition is disposed of in the above terms.
(DR. B.R. SARANGI)
ACTING CHIEF JUSTICE
Laxmikant (M.S. RAMAN)
JUDGE
Signature Not Verified
Digitally Signed
Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Nov-2023 16:47:46
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