CourtKutchehry.com
High CourtsDivision Bench

Itishree Swain vs State Of Odisha And Others

Orissa High Court · Decided on 24 January 2023 · Citation: (2023) 01 OHC CK 0125

HON’BLE JUDGES
Dr. S. Muralidhar, CJ · M.S.Raman, J
ACTS & SECTIONS REFERRED
Orissa Government Land Settlement Act 1962 — Section 3B
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No.8833 Of 2014
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

6 paragraphs · 188 words
1.

In view of the judgment of this Court dated 2nd January, 2023 in W.P.(C) No.1608 of 2014 and batch (Narottam Rath and others v. State of Odisha and others), the impugned order of the Assistant Settlement Officer (ASO) is hereby set aside and the following directions are issued in this writ petition:

(i) A direction is issued to the ASO to now proceed to record the name of the Petitioner concerning the land in question in her name in the ROR, in accordance with law within a period of eight weeks;

(ii) Where the land in question stands recorded in the final published RoR in the name of the Government that entry will stand cancelled by virtue of this order and the ASO will proceed to record it in favour of the Petitioner.

2.

The above directions will be carried out within a period of four months from today. It is made clear that this order will not prevent the Government from exercising powers under Section 3-B of the OGLS Act, in accordance with law.

3.

The writ petition is disposed of in the above terms.

.......................................