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Pradip Kumar Patra vs State Of Odisha And Others ..... ...
2024 Latest Caselaw 10107 Ori

Citation : 2024 Latest Caselaw 10107 Ori
Judgement Date : 18 June, 2024

Orissa High Court

Pradip Kumar Patra vs State Of Odisha And Others ..... ... on 18 June, 2024

Bench: B.R. Sarangi, G.Satapathy

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No.13759 of 2024
            Pradip Kumar Patra              .....                                                  Petitioner
                                                                                Mr. K. Patnaik, Advocate
                                                       Vs.
            State of Odisha and Others                 .....                                 Opposite parties
                                                                                             State Counsel
                             CORAM:
                                 DR. JUSTICE B.R. SARANGI
                                 MR. JUSTICE G.SATAPATHY
                                                            ORDER

18.06.2024 Order No. This matter is taken up through hybrid mode.

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 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.

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)
                                                                              JUDGE


Signed by: PRIYAJIT SAHOO                                                     (G.SATAPATHY)

Location: HIGH COURT OF ORISSA                                                   JUDGE
Date: 19-Jun-2024     19:06:36
                Priyajit





 

 
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