Rajalaxmi Panigrahi vs State Of Odisha And Others
2023 Latest Caselaw 12562 Ori

                                          IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                      W.P.(C) No.23362 of 2023
                                Rajalaxmi Panigrahi                      ....         Petitioner
                                                                   Mr. S.S.K. Nayak, Advocate
                                                           -versus-
                                State of Odisha and others               .... Opposite Parties
                                                                         Mr. S. Ghose, A.G.A.

                                            CORAM:
                                            JUSTICE B. P. ROUTRAY

                                                           ORDER

12.10.2023 Order No.

06. 1. Heard Mr. S.S.K. Nayak, learned counsel for the Petitioner as well as Mr. Sonak Mishra, learned Additional Standing Counsel for the State-Opposite Parties.

2. Mr. Mishra submits that the earlier judgment of this Court mentioned in the order dated 04.10.2023 will not apply to the present facts of the case for the reason that once the A.S.O. declared himself as functus officio, he should not have proceeded directing recording of ROR in favour of the Petitioner and as per Rule 34 of the O.S.S. Rules, the Tahasildar is the competent authority having jurisdiction for the same.

3. List this matter on 30th November, 2023.

4. The interim order dated 27.07.2023 shall continue till 30th November, 2023.

( B.P. Routray) Judge

B.K. Barik

Signature Not Verified Digitally Signed Signed by: BASANTA KUMAR BARIK Reason: Authentication Location: High Court of Orissa, Cuttack Date: 12-Oct-2023 18:54:05