Lal Chand @ Lalu vs State Of Odisha And
2025 Latest Caselaw 4106 Ori

Orissa High Court

Lal Chand @ Lalu vs State Of Odisha And on 17 February, 2025

Author: S.K. Sahoo

Bench: S.K. Sahoo

                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                            W.P.(C) No.1748 of 2025

                             Lal Chand @ Lalu                        .....       Petitioner
                             Choudhury
                                                               Mr. Ajaya Kumar Nanda,
                                                               Advocate
                                                                -versus-
                             State of Odisha and
                             others                                  .....     Opp. Parties
                                                               Mr. Sarat Pradhan,
                                                               Addl. Standing Counsel
                                                           CORAM:
                                 THE HON'BLE MR. JUSTICE S.K. SAHOO
                              THE HON'BLE MISS JUSTICE SAVITRI RATHO

                                                        ORDER

      Order No.                                       17.02.2025
               01.                   This    matter    is    taken      up     through    Hybrid

arrangement (video conferencing/physical mode).

This writ petition has been filed by the petitioner with a prayer for a direction to the opp. parties to set aside the orders dated 29.06.2024 and 29.10.2024 passed by the Tahasildar, Kalahandi, opp. party no.3 in Nazul Settlement Case No.18 of 2023 and order dated

19.10.2024 passed by the Sub-Collector, Bhawanipatna,

opp. party no.2 in approving the settlement of Bhawanipatna Nazul Land in favour of Smt. Mani Devi, opp. party no.4.

Learned counsel for the petitioner submits that though the impugned order dated 19.10.2024 has been

passed basing on the judgment passed by the learned Civil Judge (Sr. Division), Bhawanipatna vide Civil Suit No.66 of 1997 but the said order is under challenge in R.F.A. No.14 of 2024 before the learned District Judge, Kalahandi at Bhawanipatna in which notice has been issued to the opp. parties on the question of limitation and he seeks some time to obtain the certified copy of the order sheet of the above mentioned R.F.A. List this matter in the week commencing from 03.03.2025.

( S.K. Sahoo) Judge

(Savitri Ratho) Judge sipun