Ratnakar Biswal vs Revenue Inspector
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Orissa High Court

Ratnakar Biswal vs Revenue Inspector on 5 August, 2025

                ORISSA HIGH COURT : CUTTACK

                        WP(C) No.11286 of 2025
       An application under Articles 226 & 227 of the Constitution of
                                       India.
                                       ***

Ratnakar Biswal ................. Petitioner

-VERSUS-

Revenue Inspector, Balasore, Sadar & Others ........... Opposite Parties

Counsel appeared for the parties:

For the Petitioner : Mr.Biswajit Mohapatra, Advocate For the Opposite Parties : Ms. J.Sahoo, ASC

P R E S E N T:

HONOURABLE MR. JUSTICE ANANDA CHANDRA BEHERA

Date of Hearing: 05.08.2025 :: Date of Judgment : 05.08.2025

J UDGMENT

ANANDA CHANDRA BEHERA, J.--

1. This writ petition under Articles 226 and 227 of the

Constitution of India, 1950 has been filed by the Petitioner

praying for directing Tahasildar, Sadar, Balasore (O.P. No.2) to

upload Plot No.761/4223 under Khata No.368/1888 in Mouza

Angargadia of Balasore Tahasil under Town Thana, Balasore in

the Bhulekh Website of the Balasore, Sadar, Tahasil.

2. It is the case of the Petitioner that, R.o.R. vide Khata

No.368/1888 contains two plots vide Plot Nos.731/4222 and

761/4223, but, though Plot No.731/4222 has been uploaded in

the Bhulekh Website of the Balasore, Sadar, Tahasil, Plot

No.761/4223 has not been uploaded in the Bhulekh Website of

the Balasore, Sadar, Tahasil as yet.

3. Heard from the learned counsel for the Petitioner and the

learned ASC for the State.

4. It has been notified by the Govt. of Odisha, Revenue and

disaster Management Department vide Notification No.IMU-

22/11-8312/R&DM dated 20.02.2011, that,

"the Tahasildars shall upload all the plots in their respective revenue jurisdiction in the Bhulekh Website/Software of their respective Tahasils".

5. When, as per Annexure-3, plot No.761/4223 under Khata

No.368/1888 of Mouza Angargadia, which stands in the name of

the Petitioner has not been uploaded in the Bhulekh Website of

the Balasore, Sadar, Tahasil by the Tahasildar, Sadar, Balasore

i.e. O.P. No.2 till yet, then at this juncture, there is no

impediment under law to direct the Tahasildar, Sadar, Balasore

(O.P. No.2) for uploading Plot No. 761/4223 under Khata

No.368/1888 of Angargadia Mouza in Bhulekh Website of

Balasore, Sadar, Tahasil.

6. Therefore, the writ petition filed by the petitioner is allowed.

7. The Tahasildar, Sadar, Balasore (O.P. No.2) is directed to

upload Plot No.761/4223 under Khata No.368/1888 of Mouza

Angargadia in the Bhulekh Website of Balasore, Sadar, Tahasil,

within three days from the date of communication of this

judgment to Tahasildar, Sadar, Balasore (O.P. No.2).

8. Registry is directed to communicate the copy of this

Judgment immediately to The Tahasildar, Sadar, Balasore (O.P.

No.2).

9. As such, the writ petition is disposed of finally.

Digitally Signed                                           JUDGE
                 High SAHOO
Signed by: BINAYAK     Court of Orissa, Cuttack
                 05.08.2025// Binayak Sahoo
Reason: Authentication
                 Jr. Stenographer

Location: High Court of Orissa, Cuttack Date: 05-Aug-2025 16:34:28