Kshira Malliik @ Mallick & Others vs State Of Odisha And Another .... ...
2024 Latest Caselaw 16176 Ori

Orissa High Court

Kshira Malliik @ Mallick & Others vs State Of Odisha And Another .... ... on 4 November, 2024

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.26805 of 2024


            Kshira Malliik @ Mallick & others          ....                Petitioners

                                                       Mr. P.K. Nayak, Advocate

                                           -Versus-

            State of Odisha and another                ....         Opposite Parties
                                                          Mr. P.K. Mohanty, ASC

                      CORAM:
                      MR. JUSTICE R.K. PATTANAIK

                                        ORDER

04.11.2024

Order No.

01. 1. Heard Mr. Nayak, learned counsel for the petitioners and Mr. Mohanty, learned ASC for the State.

2. Instant writ petition is filed by the petitioners for a direction to the opposite parties to declare Section 22 of the OLR Act not to be applicable in respect of the Gharabari land belongs to Schedule Caste and Schedule Tribe with consequential relief.

3. In course of hearing, Mr. Nayak, learned counsel for the petitioners submits that the case of the petitioners is covered by the judgment in Hemanta Naik and others Vrs. State of Odisha, 2024 (II) OLR 588. The copies of the Court's order in W.P.(C) Nos.20693 and 22872 of 2024 are produced in Court today by Mr. Nayak,

learned counsel for the petitioners and further submits that similar relief may be extended to the petitioners.

4. Recorded the submission of Mr. Mohanty, learned ASC for the State.

5. In view of the submission made by Mr. Nayak, learned counsel for the petitioners with the plea that the case of the petitioners stands covered by the judgment in Hemanta Naik (supra), the writ petition stands disposed of with the matter to be considered by the appropriate authority according to law.

6. Urgent certified copy of this order be issued as per rules.

(R.K. Pattanaik) Judge

Balaram

Designation: Personal Assistant

Location: HIGH COURT OF ORISSA, CUTTACK