Punai Hontal @ Girem vs State Of Odisha And Others .... Opposite ...
2025 Latest Caselaw 10315 Ori

Orissa High Court

Punai Hontal @ Girem vs State Of Odisha And Others .... Opposite ... on 21 November, 2025

         IN THE HIGH COURT OF ORISSA AT CUTTACK
                     W.P.(C) No.331 of 2024
        (An application under Articles 226 and 227 of the Constitution of India, 1950)

        Punai Hontal @ Girem                         ....            Petitioner
                                       -versus-
        State of Odisha and Others                   ....      Opposite Parties
               Appeared in this case by Hybrid Arrangement
                             (Virtual/Physical Mode):
                  For Petitioner       -       Mr. Jajati Keshari Khuntia,
                                               Advocate.

                  For Opposite Parties-        Mr. Gyanalok Mohanty,
                                               Standing Counsel.


                  CORAM:
                  HON'BLE MR. JUSTICE A.C.BEHERA

Date of Hearing :30.10.2025 :: Date of Judgment :21.11.2025

A.C. Behera, J. I have already heard from the learned counsel for the

petitioner and learned Standing Counsel for the State.

2. This writ petition under Articles 226 & 227 of the Constitution of

India, 1950 has been filed by the petitioner praying for directing the

Tahasildar, Semiliguda (O.P. No.3) to execute the orders dated

25.10.2023 and 29.11.2023 respectively under Annexure-2 passed in

OSATIP Case No.1 of 2022 (in which, the petitioner was the applicant)

by the C.A. & O.S.D. (LR), Koraput (O.P. No.2).

3. As per an analogous judgment passed in W.P.(C) Nos.248 of 2024

with 26 other writ petitions passed today, the orders dated 25.10.2023 and

29.11.2023 respectively passed in OSATIP Case No.1 of 2022 have

already been quashed and the said matter vide OSATIP Case No.1 of

2022 has been remitted back to the C.A. & O.S.D. (LR), Koraput for

deciding the same afresh as per law after impleading the existing

recorded owners of the case land (those were the petitioners in W.P.(C)

Nos.248 of 2024, W.P.(C) Nos.41475, 41476, 41479, 42144, 42146,

42149, 42863, 42867, 42869 of 2023, W.P.(C) Nos.216, 242, 243, 244,

245, 246, 247, 1676, 1693, 1697, 1702, 1705, 1776, 1798, 1802, 1804 &

1690 of 2024).

4. When the impugned orders dated 25.10.2023 and 29.11.2023

respectively passed in OSATIP Case No.1 of 2022 by the C.A. & O.S.D.

(LR), Koraput have already been quashed in the judgments passed today

in the aforesaid writ petitions, then at this juncture, the question of

directing the Tahasildar, Semiliguda (O.P. No.3) to execute the impugned

orders dated 25.10.2023 and 29.11.2023 respectively passed in OSATIP

Case No.1 of 2022 does not arise.

For which, this writ petition filed by the petitioner cannot be

allowed. The same is to be dismissed.

5. In result, this writ petition filed by the petitioner is dismissed and

disposed of finally.

(A.C. Behera),

Orissa High Court, Cuttack.

                             21.11.2025//Utkalika Nayak//
Digitally Signed           Junior Stenographer
Signed by: UTKALIKA NAYAK
Reason: Authentication
Location: High Court of
Orissa, Cuttack
Date: 21-Nov-2025 12:59:48