Citation : 2024 Latest Caselaw 478 Ori
Judgement Date : 9 January, 2024
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.42580 of 2023
Urmila Swain ..... Petitioner
Mr. Pronoy Mohanty, 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
09.01.2024
Order No. This matter is taken up through hybrid mode.
01.
2. Defects pointed by the Stamp Reporter shall be removed within three days.
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 is 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 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.
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
(M.S. RAMAN) JUDGE
MRS
Designation: PERSONAL ASSISTANT
Location: Orissa High Court, Cuttack Date: 09-Jan-2024 15:08:19
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