Sanu Kumbhar vs State Of Odisha And Another .... ...
2024 Latest Caselaw 16072 Ori

Orissa High Court

Sanu Kumbhar vs State Of Odisha And Another .... ... on 30 October, 2024

Author: R.K. Pattanaik

Bench: R.K. Pattanaik

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P.(C) No.26670 of 2024
        Sanu Kumbhar                                ....                Petitioner

                                                    Mr. P.K. Nayak, Advocate

                                        -Versus-

        State of Odisha and another                 ....         Opposite Parties
                                                          Mr. U.K. Sahoo, ASC
                   CORAM:
                   MR. JUSTICE R.K. PATTANAIK

                                      ORDER

Order                                30.10.2024
No.
01.     1.       Heard Mr. Nayak, learned counsel for the petitioner and
        Mr. Sahoo, learned ASC for the State.

2. Instant writ petition is filed by the petitioner 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 petitioner submits that the case of the petitioner 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 petitioner and further submits that similar relief may be extended to the petitioner.

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

5. In view of the submission made by Mr. Nayak, learned counsel for the petitioner with the plea that the case of the petitioner 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

TUDU