Basanti Behera vs State Of Odisha And Others .... Opp. ...
2026 Latest Caselaw 2053 Ori

Orissa High Court

Basanti Behera vs State Of Odisha And Others .... Opp. ... on 7 March, 2026

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 07-Mar-2026 17:18:34



                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.P.(C) No.3799 OF 2026
                                Basanti Behera                                      ....          Petitioner

                                                                  Mr. Achyutananda Pattanaik, Advocate
                                                                 -versus-
                                State of Odisha and Others                          ....       Opp. Parties
                                                                                 Mr. Swayambhu Mishra,
                                                                              Additional Standing Counsel
                                           CORAM:
                                           JUSTICE K.R. MOHAPATRA
                                           JUSTICE SANJAY KUMAR MISHRA

                                                           ORDER

          Order No.                                       07.03.2026


             01.          1.       This matter is taken up through hybrid mode.

2. Petitioner in this writ petition prays for the following reliefs.

In view of the facts and grounds stated above, the petitioner humbly prays that this Hon'ble Court may be pleased to issue a writ of Mandamus directing the Opposite Parties to consider and settle the suit land vide C.S. (Sabik) plot No- 2117, Khata No- 1186, Acquired Area AO.04 dec. out of AO. 14 dec. Kisam-Anabadi, Mouza-Guamal, corresponding to M.S. (Hal) Plot No-2203, Khata No- 1263, Acquired Area A0.04 dec. out of AO. 19 dec. Kisam- Anabadi, Mouza-Guamal, corresponding to Con.(Hal) Plot No- 2821, Khata No-1425, Acquired Area A0.04 dec. out of AO. 16 dec. Kisam-Anabadi, Mouza-Guamal, Tahasil-Tihidi, Dist- Bhadrak in favour of the petitioner in accordance with law;

Pass such other order(s) as this Hon'ble Court may deem fit and proper in the interest of justice.

And, for which act of kindness, the petitioner shall as in duty bound ever pray."

3. Upon hearing Mr. Pattanaik, learned counsel for the Petitioner and perusing the averments made in the writ petition, it appears that the Petitioner has encroached upon a piece of Government land.

Signed by: SASANKA SEKHAR SATAPATHY

Location: HIGH COURT OF ORISSA CUTTACK Date: 07-Mar-2026 17:18:34

4. Mr. Mishra, learned Additional Standing Counsel vehemently objects to the prayer made in the writ petition submitting that an encroacher should not be rewarded with settlement of a piece of valuable government land.

5. At this stage Mr. Pattanaik, learned counsel for the Petitioner prays for withdrawal of the writ petition.

6. Accordingly, the writ petition is disposed of as withdrawn.

                                                                   (K.R. Mohapatra)
                                                                         Judge


                                                                       (S.K Mishra)
          Sashikant                                                        Judge