Basir Mohammad vs The Collector & District Magistrate
2025 Latest Caselaw 9897 Ori

Orissa High Court

Basir Mohammad vs The Collector & District Magistrate on 12 November, 2025

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                       W.P.(C) No. 30909 of 2025

Basir Mohammad                                   .....       Petitioner
                                Mr. Umesh Chandra Mohanty, Advocate
                               -versus-
The Collector & District Magistrate, Puri and    .....    Opp. Parties
Others
                                     Mr. Manmaya Kumar Dash, A.S.C.
     CORAM:
                HON'BLE MISS JUSTICE SAVITRI RATHO
                                      ORDER

12.11.2025 Order No. (Through hybrid Mode)

01.

1. This application has been filed with the following prayer:-

It is therefore prayed that this Hon'ble Court considering the limited grievance of the Petitioner be pleased to issue appropriate writ/writs directing the Opp. Party No. 2 to consider the Objection dated 27.10.2025 under Annexure-4 & provide necessary opportunity of hearing to the present Petitioner & other legal heirs of Late Hadi Bibi, the R.T as per Annexure-1 & enable them to produce all necessary documents in support of their right, title & interest and the said Opp. Party No. 2 also be directed to have a Field Enquiry pertaining to Khata No. 429, Plot No. 426, Area Ac 0.055 dec, Kisam- Patita, Mouza-Kumbharapada, Dist- Puri before finalizing the request as per Annexure-3 in the facts & circumstances as narrated above.

And this Hon'ble Court further be pleased to direct the said Opp. Party No. 2 not to change the nature & character of the aforesaid Khata No. 429 until disposal of the proceeding as per request under Annexure-3 dated 25.09.2025.

And this Hon'ble Court further be pleased to pass such other Writ/Writs, Order/Orders, direction/directions as would be deemed fit & proper in favour of the Petitioner & other co-parcenors in the facts & circumstances of the case. And for this act of kindness, the Petitioners shall in duty bound ever pray."

2. After perusing the prayer in the writ application and the RoR which is part of Annexure-1 series, I am of the view that it is necessary to peruse the order passed in Ccivil Appeal No. 3177 of 1982 which is mentioned in the RoR at page 12.

3. Mr. Umesh Chandra Mohanty, learned counsel for the Petitioner submits that the certified copy of the judgment had been applied for and likely to be received this week and he shall file the same within a week.

4. List this matter in the week commencing 24.11.2025.

(Savitri Ratho) Judge puspa

Signed by: PUSPANJALI MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: Orissa High Court Date: 12-Nov-2025 18:21:26