Smt. Jayanti Pradhan vs State Of Odisha And Others
2023 Latest Caselaw 12784 Ori

                                                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                                W.P.(C) No.21893 of 2014
                                           Smt. Jayanti Pradhan                         ....         Petitioner
                                                                                    Mr. M.K. Swain, Advocate
                                                                         -versus-
                                           State of Odisha and others                 .... Opposite Parties
                                                                        Mr. R.N. Mishra, A.G.A. for the State


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

                                                                          ORDER

16.10.2023 Order No.

04. 1. This matter is taken up through hybrid mode.

2. By virtue of the order passed today in CMAPL No.626 of 2023,

the present writ petition is restored.

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

order stands 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

Digitally Signed Signed by: SUBASH KUMAR GUIN Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack Date: 17-Oct-2023 19:01:14 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.

Issue urgent certified copy of this order as per rules.

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

(M.S. RAMAN) JUDGE S.K. Guin/PA

Digitally Signed Signed by: SUBASH KUMAR GUIN Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack Date: 17-Oct-2023 19:01:14