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Judgment
1.  This matter is taken up by video conferencing mode.
Heard Mr.N.Panda, learned counsel for the petitioners and Mr.S.K.Samal, learned Addl. Government Advocate.
At the outset Mr.Panda, learned counsel for the petitioners undertakes to deposit Advocate Welfare Fund Fees in course of the day. He also
undertakes to serve an extra copy of the writ petition on Mr.Samal, learned Addl. Government Advocate.
According to Mr.Panda, the grievance of the petitioners relates to non-settlement of Government land in their favour though they have applied for
the same. However, during course of hearing he submits that liberty may be granted to the petitioners to file fresh individual applications under Form-I
annexed to Orissa Government Land Settlement Rules, 1983 before Tahasildar, Vyasanagar (opposite party no.4) and the said opposite party be
directed to take a decision on such applications at an early date.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court grants liberty to the petitioners to file
individual applications before opposite party No.4 along with a copy of this order within a period of two weeks from today. In the event, such
applications are filed, the opposite party No.4 would do well to take a decision on the same in accordance with law within a period of six months from
the date of filing of the applications and communicate the result of such exercise to the petitioners.
Accordingly, the writ petition is disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No. 4587, dated 25th march, 2020, modified by Notice No. 4798, dated 15th April, 2021, and Court’s Office Order circulated
vide memo Nos. 514 and 515 dated 7th January, 2022.
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