[Cites 1, Cited by 0]
Orissa High Court
Basanta Manjari Pradhan vs State Of Odisha & Others .... Opp. ... on 29 April, 2026
Author: Sashikanta Mishra
Bench: Sashikanta Mishra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 10668 of 2026
Basanta Manjari Pradhan .... Petitioner
Represented by
Mr. C. Bidyabhushan, Advocate
-Versus-
State of Odisha & Others .... Opp. Parties
Represented by
Mr. S.N. Patnaik, Advocate
CORAM:
JUSTICE SASHIKANTA MISHRA
ORDER
29.04.2026
Order No.
01. 1. This matter is taken up through hybrid mode.
. 2. The petitioner has approached this Court with the following
prayer:-
"It is therefore most humbly prayed that this
Hon'ble Court may graciously be pleased to issue
Rule NISI calling upon the opp. parties to show
cause and in case they fail to show cause or show
insufficient cause, then issue appropriate writ,
direction, or order directing the opp. parties;
A. By quashing the order passed by OP as it
appears in the present ROR as Misc. Case No.
7879 of 2025 (Annexure-3).
B) To rectify/correct the ROR of the
petitioner as it was before the order in Misc. Case
No. 7879 of 2025 was passed, i.e., from "Pattadar"
to "Sthitiban".
C) pass any further order as Your Lordship
deems fit & just as per the facts of the case.
And for the said act of kindness, the
petitioner as in duty bound shall ever pray."
3. By a suo motu mutation case registered by the Additional
Tahasildar, Bhubaneswar, the land in question recorded in the name
of the petitioner under Stitiban status, was converted to Pattadar
status purportedly on the basis of the Revenue and Disaster
Management Department Circular dated 02.07.2025.
4. Mr. Bidyabhushan, learned counsel for the petitioner submits
that the initiation of proceeding as well as the order passed therein
is entirely contrary to the law long settled that operation of a
Government circular/notification shall always be prospective. Mr.
Bidyabhushan refers to a judgment passed by a Coordinate Bench
of this Court in the case of Chandra Prakash Rath V. State of
Odisha & Others (W.P.(C) No.31150 of 2025), wherein the
Coordinate Bench, after taking note of several Supreme Court
judgments on the point, held as follows:-
"So, in view of the propositions of law enunciated in the
ratio of the aforesaid decisions, the operation of all the
notification and resolutions of the Government are prospective
in nature, but the same will have no retrospective effect.
6. It is the judicial coronary that, when the initial order is held
to be illegal, then the documents/orders prepared on the basis of
the said initial orders shall be deemed to be non-est in the eye of
law.
On this aspect, the propositions of law has already been
clarified in the ratio of the following decisions:-
(i)In a case between Badrinath Vrs. Government of
Tamilnadu & Others (2000) 8 SCC 395 that,
Once the basis of a proceeding is gone, may be at a later
point of time by order of superior authority, any intermediate
action taken in the meantime would fall to the ground. This
principle of consequential orders which is applicable to judicial
and quasi-judicial proceedings is equally applicable to
administrative orders.
(ii)In a case between State of Kerala Vrs. Puthenkavu N.S.S.
Karayogam and Another reported in (2001) 10 SCC 191 that,
Once the main impugned order is set aside any other
consequential order made pursuant to the same would
automatically become ineffective. (Para 9)
(iii)In a case between Mangal Prasad Tamoli (dead) by LRs
Vrs. Narvadeshwar Mishra (dead) by LRs reported in 2005 (3)
SCC 422 that,
If remand order was bad under law, then all further
proceedings consequent thereto would be non-est and have to be
necessarily set aside.
(iv)In a case between State of Punjab Vrs. Davinder Pal Singh
Bhullar & Others etc., reported in 2012 (51) OCR (SC) 220
that,
If initial action is not in consonance with law, all
subsequent and consequential proceedings would fall through
for the reasons that illegality strikes at the root of the order."
5. Learned State counsel fairly submits that the petitioner's case is
covered by the ratio decided in the cited case.
6. Since the law has been settled, the writ application is disposed
of directing the Additional Tahasildar, Bhubaneswar to consider the
matter strictly in light of the judgment of this Court referred above
and pass appropriate orders within four weeks from today. Till such
time, the order dated 21.08.2025 shall not be acted upon.
(Sashikanta Mishra)
Judge
B.C. Tudu
Signed by: BHIGAL CHANDRA TUDU
Location: Orissa High Court, Cuttack
Date: 30-Apr-2026 10:29:17
