Petitioners vs State Of Odisha And Opposite Parties
2024 Latest Caselaw 16444 Ori

Orissa High Court

Petitioners vs State Of Odisha And Opposite Parties on 8 November, 2024

Author: G. Satapathy

Bench: G. Satapathy

             IN THE HIGH COURT OF ORISSA AT CUTTACK

             Pushpa Munda
             (In W.P.(C) No. 26674 of 2024)
             Bishnu Charan Bhoi
             (In W.P.(C) No. 26776 of 2024)
             Manchan Bariha
             (In W.P.(C) No. 26885 of 2024)
                                       ...    Petitioners
                                      Mr. A.C. Panda, Advocate
                      -versus-
            State of Odisha and              Opposite Parties
            others
                                           Mr. A. Pradhan, ASC

                               CORAM:
                        JUSTICE G. SATAPATHY

                             ORDER(ORAL)

08.11.2024 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. In these three writ petitions, the Petitioners seek to assail the order of refusal to register the document on the ground of prohibition provided U/S. 22 of the OLR Act.

3. In the course of hearing, Mr. Anam Chandra Panda, learned counsel for the Petitioners by relying upon the decision of this Court in Hemanta Naik Vrs. State of Odisha [W.P.(C) No. 27290 of 2023] which has been disposed of on 23.08.2024, submits that the order refusal of registering the land of the

Petitioners is unsustainable in the eye of law and requires to be set aside.

4. On the other hand, Mr. A. Pradhan, learned ASC seeks for some time to obtain instruction as to whether the judgment relied on by the Petitioners has been challenged in any writ appeal.

5. List this matter on 25th November, 2024.

(G. Satapathy) Judge

Priyajit

Location: HIGH COURT OF ORISSA