Orissa High Court
Sanjukta Kumari Panda vs State Of Odisha & Another .... Opposite ... on 8 May, 2025
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.12458 of 2025
Sanjukta Kumari Panda .... Petitioner
Mr. Subhransu Bhusan Mohanty,
Advocate
-versus-
State of Odisha & another .... Opposite Parties
Mr. S. Nayak, ASC
CORAM: JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 08.05.2025
01. This matter is taken up through hybrid mode.
2. Heard learned Counsel for the Petitioner so also Mr.
Nayak, learned ASC for the State, who accepts notice on
behalf of the Opposite Parties and admits to have
received copy of the writ petition.
3. The grievance of the Petitioner is inaction of the
Tahasildar, Sanakhemundi (Opposite Party No.2) to
dispose of the Mutation Application No.198 of 2024,
which was subsequently re-registered as S.W. Case
No.1293 of 2024, despite direction given by this Court in
WP(C) No.17981 of 2024, which stood disposed of vide
order dated 13.08.2024.
4. Learned Counsel for the Petitioner submits, being
so directed, the Tahasildar, Sanakhemundi (Opposite
Party No.2) ought to have acted in terms of the guidelines
of the Government of Odisha, Revenue and Disaster
Management Department dated 24th March, 2021 and
disposed of the said case at the earliest. But, after re-
registering the Mutation Application No.198 of 2024 as
S.W. Case No.1293 of 2024, the same has been kept
pending on the ground that the suit land comes under
survey and settlement work in terms of Circular dated
6th May, 2014 and it cannot be admitted in LRMS
website to proceed further in the said case, with further
observation that the online work will be started after
survey and settlement work is done by the field
functionaries attached to the said work.
5. In view of such allegation made in the writ petition,
on consent of the learned Counsel for the parties, the
matter stands disposed of at the stage of admission
directing the Tahasildar, Sanakhemundi (Opposite Party
No.2) to proceed further in Mutation Application No.198
of 2024/ S.W. Case No.1293 of 2024 preferred by the
Petitioner strictly in accordance with the guidelines
prescribed vide Circular No.RDM-CHS-POLICY-0042-
2019/10186/ R & DM dated 24th March, 2021 of the
Government of Odisha, Revenue & Disaster Management
Department of Government of Odisha. The Tahasildar,
Sanakhemundi (Opposite Party No.2) is directed to do
the needful for correction of RoR of the Petitioner based
on the registered Sale Deed dated 26th July 2002, so also
Judgment dated 5th December, 2022 passed in Civil Suit
No.16 of 2021 by the Court of Senior Civil Judge, Aska,
District of Ganjam, which has allegedly attained finality.
6. Urgent certified copy of this order be granted on
proper application as per rules.
(S. K. MISHRA)
JUDGE
Mona
Location: High Court of Orissa
