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Judgment
V. Narasingh, J
Heard learned counsel for the petitioner and learned counsel for the State.
Non issuance of the R.O.R with a corrected map in spite of orders being passed in Mutation Case No.10733 of 2022 in his favour is the grievance of the Petitioner.
It is submitted that the Petitioner as the vendee purchased a land by registered sale deed no.10601108055 dated 29.08.2011 from one Truptilata Devi and on the basis of such purchase he filed Mutation Case No.10733 of 2022 for issuance of R.O.R in his name and by order dated 31.12.2023 the Tahasildar, Kukudakhandi, Opposite Party No.3, has passed the order for issuance of R.O.R. and correction of the map in favour of the Petitioner-vendee.
It is stated that in spite of such order, the R.O.R is not being issued and the representations of the Petitioner to the Tahasildar, Kukudakhandi as well as the Sub-Collector, Berhampur dated 28.2.2023 and 29.4.2023 respectively have proved futile. And referring to the instruction issued by the Government dated 8.7.2014 in the Revenue & Disaster Management Department, Government of Odisha, which is stated to be still in vogue, it is submitted that such inaction is in clear violation of such guidelines.
Taking note of the limited nature of grievance, the writ petition is disposed of directing the Tahasildar, Kukudakhandi, Opposite Party No.3, to dispose of the representation of the Petitioner dated 28.02.2023 within a period of four weeks from the date of receipt/production of a copy of this order and within one week of such disposal the R.O.R. be issued in favour of the Petitioner, if there is no legal impediment.
It is incumbent on the Petitioner to produce the copy of this order before the Tahasildar, Kukudakhandi, Opposite Party No.3 along with a copy of the writ petition.
The writ petition is accordingly disposed of.
Issue urgent certified copy as per rules.
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