Orissa High Court
Ajamil Mandal & Others vs State Of Odisha & Others ..... Opposite ... on 18 January, 2024
Author: B.R. Sarangi
Bench: B.R. Sarangi
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No.854 of 2024
Ajamil Mandal & Others ..... Petitioners
Mr. Lambodar Pradhan, Advocate
Vs.
State of Odisha & others ..... Opposite Parties
Mr. S.N. Nayak, ASC
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE SIBO SANKAR MISHRA
ORDER
18.01.2024 Order No. This matter is taken up through hybrid mode.
01.
2. Heard.
3. The present writ petition has been filed with the following prayer:-
"The Petitioners, therefore, humbly pray that your Lordship shall graciously be pleased to admit this writ petition and to issue Rule Nisi to the Opposite Parties to show cause as to
1. Why the opposite parties will not be directed to settle the case land in respect of Hal Plot 135 Ac.0.04decs(p), Hal plot 136 Ac.0.06decs(p), Hal Plot 137Ac 0.23decs(p), Hal Plot 138Ac 0.09 dec(p), Hal Plot 139Ac 0.40decs(p), Hal Plot 140 Ac 0.06 decs(p), Hal Plot 141 Ac 0.24 decs(p), Hal Plot 143 Ac 0.14decs(p) & Hal Plot 151 Ac 0.24 decs(p), Total Ac.1.50 decs(p) Ac.0.50 decs under Khata 166 of Mouza Jamboo, Tahasil/P.S-Mahakalapara, Dist- Kendrapara in favour of the petitioners by converting the Kisam Jangle Due to Homestead & Abadayogya Anabadi Khata to Stitiban Khata.
2. Why the Opposite Party 3 will not be directed to dispose of the representation Vide Annexure-2 in order to look into the grievance of the petitioners for taking a decision following the provisions contained in the OGLS Act within a stipulated period.
And may pass any other order/orders, direction/directions as the Hon'ble Court deem fit and proper.
And for which act of kindness, the petitioners as in duty bound, shall ever pray."
4. In course of hearing, learned counsel for the Petitioners states that the Petitioners have filed an application in a prescribed form before the Opposite Party No.3 vide Annexure-2 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.
5. As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.3 to consider the application filed by the petitioners vide Annexure-2, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.
Issue urgent certified copy as per Rules.
(DR. B.R. SARANGI) ACTING CHIEF JUSTICE (S.S. MISHRA) JUDGE Signature Not Verified Digitally Signed Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Reason: Authentication Ashok Location: HIGH COURT OF ORISSA Date: 19-Jan-2024 17:41:33