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Mrutyunjaya Swain vs Manas Ranjan Tripathy
2026 Latest Caselaw 2674 Ori

Citation : 2026 Latest Caselaw 2674 Ori
Judgement Date : 19 March, 2026

[Cites 0, Cited by 0]

Orissa High Court

Mrutyunjaya Swain vs Manas Ranjan Tripathy on 19 March, 2026

Author: B. P. Routray
Bench: B. P. Routray
Signature Not Verified
Digitally Signed
Signed by: CHITTA RANJAN BISWAL
Reason: Authentication
Location: Orissa High Court, Cuttack
Date: 19-Mar-2026 18:57:59


                              IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                CONTC No.6238 of 2024


                         Mrutyunjaya Swain                             ....         Petitioner
                                                                       Mr.G.Samal, Advocate

                                                         -versus-

                         Manas Ranjan Tripathy, Tahasildar,
                         Mahakalpada                                    ....   Opposite Party
                                                                        Mr.G.Tripathy, AGA


                                         CORAM:
                                         JUSTICE B. P. ROUTRAY

                                                       ORDER

19.03.2026 Order No.

9. 1. Present Tahasildar, Mr.R.N.Acharya is present in person pursuant to the direction of this Court and submits that after his joining on 19th December 2025, he has not conducted any demarcation. But, as per the averment made at para-8 of the affidavit dated 18th March 2026, he has stated that demarcation was successfully conducted by the revenue authorities in presence of police personnel, boundary tenants and village gentries. It is thus clear that the present Tahasildar has no direct knowledge about any demarcation conducted previously to his joining, when he admits that after his joining he has not conducted any demarcation process.

2. Accordingly, the Tahasildar, Mahakalpara is directed to explain under such situation how the statement has been made in his affidavit dated 18th March 2026.

Signed by: CHITTA RANJAN BISWAL

Location: Orissa High Court, Cuttack Date: 19-Mar-2026 18:57:59

3. List on 23rd April 2026. The Tahasildar is directed to remain present on the said date.

( B.P. Routray) Judge

C.R. Biswal

 
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