Dasarath Meher And Others vs Additional Commissioner Settlement And Consolidation, Sambalpur-II And Others

Murahari Sri Raman, J

Learned counsel appearing for the petitioner submitted that the Additional Commissioner of Settlement and Consolidation, Sambalpur-II has condoned the delay of around forty-four years vide order dated 4th February, 2025 in R.P. Case No.38 of 2025 filed under Section 15(b) of the Odisha Survey and Settlement Act, 1958 without issuing notice to the opponent and thereby there has been glaring violation of principles of natural justice.

1.1. He also submitted that after condoning the delay, the authority concerned has passed final order vide order dated 12th June, 2025.

The seminal issue so raised by the learned counsel for the petitioner is required to be considered.

Issue notice to the opposite parties.

Mr. Sanjay Rath, learned Additional Government Advocate appears and waives service of notice on behalf of opposite party nos.1 & 2.

Issue notice to the opposite party nos.3 & 4 by Speed Post with A.D., requisites for which shall be filed within three working days. In the event of furnishing such requisites within the period stipulated, the Office shall send the notice to the said opposite parties by fixing a short returnable date.

List this matter in the week commencing 30th March, 2026. It is also directed to the learned Additional Government Advocate to obtain the records (soft copy/hard copy) from the authority concerned in respect of the aforesaid R.P. Case No.38 of 2025.

I.A. No.22702 of 2025

Issue notice as above.

Accept one set of process fee.