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Judgment
K. R. Mohapatra, J
This matter is taken up through video conferencing mode.
2. The Petitioner in this writ petition seeks to assail the order dated 12th March, 2020 passed by the Sub-Divisional Magistrate, Jharsuguda in a
proceeding under Section 144 Cr.P.C. A further prayer has been made to settle to an area of Ac.0.240 in M.S. Khata No.635 under Mouza-
Brajarajnagar Town, Unit-2 under Jharsuguda Police Station in the District of Jharsuguda in his name.
3. Mr. Prusty, learned counsel for the Petitioner submits that the Petitioner has made an application in proper format before the competent authority
for settlement of the land and prays for a direction to the competent authority to take up the matter for settlement of the Government land in his
favour.
4. Mr. Mishra, learned Additional Government Advocate for the State submits that the application filed by the Petitioner for settlement of the land
before the Collector, Jharsuguda is not maintainable. He has to file proper application under the Odisha Government Land Settlement Act, 1962 for
settlement of Government land in his favour. In that view of the matter, this writ petition is not maintainable.
5. At this stage, Mr. Prusty, learned counsel for the Petitioner prays for withdrawal of the writ petition seeking liberty to move the competent
authority for settlement of the land in favour of the Petitioner.
6. In view of the above, this writ petition is disposed of as withdrawn.
7. It is open to the Petitioner to move the competent authority for settlement of the Government land in accordance with law.
8. It is made clear that this Court has not expressed any opinion on the merits of the case of the Petitioner.
9. 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 as modified by Court’s Notice No.4798, dated 15th April, 2021.
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