Citation : 2023 Latest Caselaw 12062 Ori
Judgement Date : 5 October, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.32671 of 2023
Gobardhan Nayak ..... Petitioner
Mr. S. Sharma, Advocate
Vs.
State of Odisha & others ..... Opposite Parties
State Counsel
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
05.10.2023 Order No. This matter is taken up through hybrid mode.
01.
2. Defects as pointed out by the Stamp Reporter be ignored.
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: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 06-Oct-2023 10:49:58
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