Sulachana Swain & Others vs State Of Odisha & Others ..... Opp. ...
2025 Latest Caselaw 5219 Ori

Orissa High Court

Sulachana Swain & Others vs State Of Odisha & Others ..... Opp. ... on 21 March, 2025

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No. 1176 of 2025

Sulachana Swain & Others              .....                             Petitioners

                                                                              None
                                   -versus-
State of Odisha & Others              .....                            Opp. Parties

                                               Mr. Partha Sarathi Nayak, A.G.A.
            CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO

                                          ORDER

21.03.2025 Order No. This matter is taken up through hybrid Mode.

01.

2. This writ petition has been filed by the petitioners with the following prayer:

"Under the premises as stated above, the humbly petitioners fervently pray that, your Lordships may graciously be pleased to consider the facts of the case may further pleased to admit the Writ application, call for the records and issue notice to the opp. parties and after being heard from the both parties, to allow the same to the extent that;

(i) issue appropriate Writ/ direction by directing to the Tahasildar, Mahakalpara, (opp. party No.3) to take diligent steps for proper initiation in the matter of dispose of the petition/ application of the petitioners under Annexure-4 in accordance with law, giving an opportunity of hearing to the petitioners as regard to issuance of final ROR on the basis of K. Form pata is

issued in favour of the predecessor of the petitioners and taking into consideration of the Judgment /order dt.24.10.1968 passed by the revenue authority under Annexure-1; within a reasonable time to be stipulated by this Hon'ble court.

And further this Hon'ble Court may graciously be pleased to pass any other order(s) / direction (s) as would be deemed fit and proper in the circumstances of the case;

And for this act of kindness, petitioners as in duty bound shall ever pray.

3. Mr. Partha Sarathi Nayak, learned Additional Government Advocate for the State submits that there is no copy of the acknowledgment or endorsement regarding submission of Annexure-4 and it is stated to have been filed on 27.04.2023 before the Tahasildar.

4. As none appears for the petitioners when the matter is called, list this case on 04.04.2025.

(Savitri Ratho) Judge Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer

Location: Orissa High Court, Cuttack Date: 21-Mar-2025 17:49:40