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Orissa High Court
Bidesi Pradhan vs State Of Odisha & Others .... Opp. ... on 15 April, 2026
Author: Chittaranjan Dash
Bench: Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.30993 of 2025
Bidesi Pradhan .... Petitioner
Mr. B.K. Behera-1, Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Mr. U.C. Behura, AGA
W.P.(C) No.31809 of 2025
Tukuna Nahak .... Petitioner
Mr. B.K. Behera-1, Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Mr. U.C. Behura, AGA
W.P.(C) No.35124 of 2025
Bilasa Das .... Petitioner
Mr. B.K. Behera-1, Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Mr. U.C. Behura, AGA
W.P.(C) No.35268 of 2025
Sujit Kumar Padhi .... Petitioner
Mr. B.K. Behera-1, Advocate
-versus-
State of Odisha & Others .... Opp. Parties
Mr. U.C. Behura, AGA
CORAM:
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
Order No. 15.04.2026
02. 1. By means of this application, the Petitioners seek the
common following relief:-
"The petitioner, therefore, prays that your lordships shall
graciously be pleased to admit this writ petition, issue rules NISI
calling upon the opp. Party to show cause:
A. As to why the increase of Bench Mark Valuation of the
petitioner's scheduled land under Annexure-2 and 7, as well as the
order dated 06.09.2025 Issued by the Collector-cum-Chairman of
District Valuation Committee, Ganjam, opp. party no. 5 under
Annexure-7, shall not be held illegal, arbitrary and quashed, and,
B. As to why the opposite parties more particularly opp. Party no,
5 shall not be directed to correct the Bench Mark Valuation of the
scheduled land of the petitioner under Annexure-2, in respect of the
Rangipur mouza under Konisi Tahasil in the District of Ganjam in
terms of the decisions by this Hon'ble court under Annexure- 5 & 6,
and,
C. As to why the opposite parties more particularly opp. Party no.
8 the Sub-Registrar, Konisi shall not be directed to register the sale
deed in respect of the schedule land of the petitioner in respect of
the Rangipur mouza under Konisi Tahasll In the District of Ganjam
In terms of the decision by this Hon'ble court under Annexure-5 &
6, within a stipulated period.
D. And to pass such other order/orders and to Issue such other
writ/writs which would afford complete relief to the petitioners;
and, And on their failure to show cause or showing In sufficient
cause, this Hon'ble Court be pleased to make the said RULE
absolute by way of Issuance of appropriate writ or writs, order or
orders in the facts and circumstances of the present case."
2. In course of the hearing in the application, Mr. Behera
learned counsel for the Petitioners submitted that he moved before
the Sub-Registrar, Kanisi, Ganjam for registration of the document
in respect to the area for which the direction has been passed by
the Co-ordinate Bench of this Court in W.P.(C) No.40087 of 2023,
wherein the Co-ordinate Bench vide order dated 13.12.2023
passed the following relief:-
"In view of the above, this Court disposes of this writ petition
with a direction that the Sub-Registrar, Konisi-Opposite Party
No.8 shall register the sale deed, if presented by the Petitioner in
respect of the case land in terms of the decision taken by the
District Level Valuation Committee, Ganjam, Chhatrapur on 27th
January, 2022 and the notification made pursuant thereto."
3. On a query being made to Mr. Behera as to whether he
presented the instrument for registration before the Sub-Registrar,
Kanisi, Ganjam pursuant to the order passed on 13.12.2023, he
stated to have presented the same, however, the registration is yet
to be affected.
4. Keeping in view the aforesaid submission of Mr. Behera,
and further, it is brought to the notice of this Court that several
contempt applications for non-compliance of the order of the
Court is pending before the appropriate Bench, the prayer made in
the present application would fetch no consequence other than
what may ensue in the said contempt proceedings filed as CONTC
Nos.270, 289, 290, 291 & 292 of 2026 and CONTC No.6116 of
2025.
5. Learned AGA, Mr. Behura, submitted the benchmark
valuation report for the year 2026-28 in respect of Mouza-
Rangipur in the district of Ganjam; however, having regard to the
nature of the prayer made in the present writ application, the same
has no bearing.
6. As a result, the present set of Writ applications have no
bearing to continue as it stands in the same footing as that of the
relief already granted in the W.P.(C) No.40087 of 2023. The
Petitioners need only to submit the instruments for registration in
the light of the order passed by the coordinate Bench above
mentioned.
7. Accordingly, the Writ Petitions stand disposed of.
(Chittaranjan Dash)
Judge
Sarbani
Designation: Junior Stenographer
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 16-Apr-2026 16:29:45
