Shankar Tripathy vs State Of Odisha & Others
2023 Latest Caselaw 12547 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK


                             W.P.(C) No.31981 of 2023
Shankar Tripathy                      .....                              Petitioner
                                                  Mr.Ramakanta Pradhan, Advocate

                                        Vs.
State of Odisha & Others                .....                            Opposite Parties

                                                             Mr. L. Samantaray, AGA

              CORAM:
                  ACTING CHIEF JUSTICE DR. B.R. SARANGI
                  MR. JUSTICE MURAHARI SRI RAMAN

                                               ORDER

12.10.2023 Order No. This matter is taken up through hybrid mode.

01.

2. 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 order is hereby set aside and the following directions are issued in this writ petition:

(i) A direction is issued to the ASO to now proceed to record the name of the Petitioner concerning the land in question in her 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.

3. 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.

4. The writ petition is disposed of in the above terms.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

(M.S. RAMAN) JUDGE Aswini

Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 12-Oct-2023 15:48:49