Dhuleswar Pradhan vs State Of Odisha & Others
2023 Latest Caselaw 12657 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No.30750 of 2023

Dhuleswar Pradhan                     .....                            Petitioner
                                                    Mr. H. Mohapatra, Advocate
                                      Vs.
State of Odisha & others              .....                      Opposite Parties

                                                                   State Counsel
             CORAM:
                 ACTING CHIEF JUSTICE DR. B.R. SARANGI
                 MR. JUSTICE R.K. PATTANAIK

                                             ORDER

13.10.2023 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

Balaram/Jagadev (R.K. PATTANAIK) JUDGE

Signature Not Verified Digitally Signed Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA Date: 16-Oct-2023 15:08:51