Pradeep Kumar Tarai ` vs Assistant Settlement .... Opposite ...
2026 Latest Caselaw 754 Ori

Orissa High Court

Pradeep Kumar Tarai ` vs Assistant Settlement .... Opposite ... on 29 January, 2026

Author: Sashikanta Mishra

Bench: Sashikanta Mishra

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C). No. 30419 of 2025

            Pradeep Kumar Tarai          `....                    Petitioner
                                                          Represented by
                                               Mr. S.K. Mallick, Advocate
                                          -Versus -
            Assistant Settlement        ....         Opposite Parties
            Officer, Cuttack                                Represented by
                                                  Mr. S.S. Routray, A.S.C.

                        CORAM:
                          JUSTICE SASHIKANTA MISHRA

Order No.                                ORDER_
   01.                                   29.01.2026


              1.

This matter is taken up through hybrid mode.

2. The petitioner is aggrieved by the publication of not-final Hal R.O.R. by the Assistant Settlement Officer on 18.02.2021. The said not-final R.O.R. is recorded in the name of the G.A. Department. The petitioner, desiring to file an objection under Section 12 of Odisha Survey and Settlement Act, 1958, approached the Addl. Settlement Officer, Cuttack. His grievance is that his objection is not being entertained.

3. Learned counsel for the State submits that objections against such publication was being accepted till August 2025, but not thereafter.

4. To this, learned counsel for the petitioner submits that unless his objection is considered, he would be seriously prejudiced as the land has been recorded in the name of the G.A. Department.

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5. Since, according to the petitioner, his valuable right has been infringed by publication of not-final Hal R.O.R., the writ petition is disposed of granting him liberty to submit objection before the concerned authority within ten days from today. If such objection is filed along with an application for condonation of delay, the authority shall consider the same and pass appropriate order in accordance with law. It goes without saying that the application for condonation of delay shall be considered at the first instance.

(Sashikanta Mishra) Judge

Deepak