B.Nookeswar Prasad vs State Of Odisha And Others ..... ...
2024 Latest Caselaw 3948 Ori

Orissa High Court

B.Nookeswar Prasad vs State Of Odisha And Others ..... ... on 1 March, 2024

Bench: B.R. Sarangi, G. Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 4336 of 2024

B.Nookeswar Prasad                      .....                                 Petitioner
                                                             Mr. A. Swain, Advocate
                                        Vs.

State of Odisha and others              .....                           Opposite Parties
                                                               Mrs. S. Pattnaik, AGA
              CORAM:
                 DR. JUSTICE B.R. SARANGI
                 MR. JUSTICE G. SATAPATHY

                                                 ORDER

01.03.2024

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 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 ADM 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 ADM 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