Jagan Kumar Mallick & Anr vs Priyadarshi Sangram Keshari
2026 Latest Caselaw 525 Ori

Orissa High Court

Jagan Kumar Mallick & Anr vs Priyadarshi Sangram Keshari on 20 January, 2026

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                               IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                       CONTC No.4734 of 2025

                                    Jagan Kumar Mallick & Anr.         ....               Petitioner(s)

                                                                            Mr. Debabrata Rath, Adv.
                                                              -versus-
                                    Priyadarshi Sangram Keshari
                                    Khuntia, Tahasildar, Bhadrak ....                 Contemnor(s)/
                                                                                  Opposite Party(s)

                                                                              Ms. Gayatri Patra, ASC

                                               CORAM:
                                               DR. JUSTICE SANJEEB K PANIGRAHI

                                        ORDER

Order No. 20.01.2026

02. 1. This matter is taken up through hybrid arrangement.

2. This CONTC arises out of the judgment/order dated 05.05.2025

passed in W.P.(C) No.9633 of 2025.

3. Heard.

4. At the outset, learned counsel for the Opposite Party/Contemnor,

on instruction, submits that the recorded tenants have already

obtained M.S. RoRs from the Consolidation Authorities. Pursuant

to the allegation made by the Petitioner, the Hal-Sabik Index of the Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 21-Jan-2026 18:47:07 concerned plots was called for from the District Record Room. It

reveals from the report received from the District Record Room

that the Sabik status of the plots in question was recorded as

"Anawadi", whereas the Hal status stands recorded as "Rayati

Land". Although the Hal status of the land is Rayati, the Opposite

Party/Contemnor has no jurisdiction to evict the occupants from

private Rayati land. Further, there is no order of any competent

Court or authority cancelling the Rayati RoR or directing

attachment of the land to the Government Khata.

5. In such view of the matter, this Court is of the view that nothing

survives in this CONTC to be adjudicated upon by this Court any

further.

6. This CONTC is, accordingly, disposed of being dropped.

( Dr. Sanjeeb K Panigrahi) Judge

Sipun

Designation: Senior Stenographer