Anima Behera vs State Of Odisha And Others ..... ...
2024 Latest Caselaw 10186 Ori

Orissa High Court

Anima Behera vs State Of Odisha And Others ..... ... on 19 June, 2024

Bench: B.R. Sarangi, G. Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.13698 of 2024

Anima Behera                             .....                                 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

19.06.2024

Order No. This matter is taken up by hybrid mode.

01.

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 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.

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

(G. SATAPATHY) JUDGE Subhasmita

Location: High Court of Orissa