Akshay Sunani vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 4782 Ori

Orissa High Court

Akshay Sunani vs State Of Odisha And Others .... Opp. ... on 7 March, 2025

Author: Chittaranjan Dash

Bench: Chittaranjan Dash

            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No.6486 of 2025

                 Akshay Sunani                    ....          Petitioner
                                              Mr. P. K. Nayak, Advocate

                                         -versus-

                 State of Odisha and Others         ....       Opp. Parties
                                          Mr. J. K. Khandayat Ray, ASC


                          CORAM:
        THE HON'BLE MR. JUSTICE CHITTARANJAN DASH

                                         ORDER

Order No.                               07.03.2025
  01.       1.       Heard learned counsel for the Petitioner and 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 Khandayat Ray, 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.

(Chittaranjan Dash) Judge

Bijay