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Orissa High Court

WP(C)/8142/2020 on 2 November, 2020

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

                               W.P.(C) No.8142 of 2020




02.   02.11.2020         Due to outbreak of COVID-19, this matter is taken
                   up through Video Conferencing.
                         Heard Mr. D.K. Sahoo, learned counsel for the
                   petitioner and Mr. Amiya Kumar Mishra, learned
                   Additional Government Advocate for the State-opposite
                   parties.
                         The grievance of the petitioner in this writ petition
                   is with regard to non-acceptance of the petition for
                   mutation of land in Sabik Plot No.452 under Khata
                   No.14 situated in Mouza-Baneikala under Joda P.S. in
                   the district of Keonjhar (for short 'the case land').
                         Mr. Sahoo, learned counsel for the petitioner
                   submits that the petitioner claims title over the case
                   land on the basis of an unregistered Will executed by
                   the recorded tenant, namely Sri Rama Chandra Nayak.
                   On the basis of the said unregistered Will, he wants to
                   mutate the land in his name. But the Tahasildar,
                   Barbil-opposite party no.2 is not accepting the petition
                   for mutation for which this writ petition has been filed.
                         Mr.    Mishra,   learned    Additional   Government
                   Advocate for the State submits that there is no material
                   available on record to show that probate in respect of
                   the said unregistered Will has been granted. Thus, even
                   if the Tahasildar, Barbil-opposite party no.2 accepts the
                   mutation case, it will be a futile exercise. As such, the
                   writ petition is not maintainable.
                         Taking into consideration the submissions of
                   learned counsel for the parties, this Court is of the
                   considered opinion that unless the probate of the Will in
                                 2



     respect of the case land is granted, entertaining the
     mutation petition will be a futile exercise.
           Accordingly, it is directed that if the probate of the
     unregistered Will has been granted, the petitioner will
     be at liberty to file a petition along with necessary
     orders including the order granting probate of the Will
     as well as unregistered Will and in that event, the
     Tahasildar, Barbil-opposite party no.2 shall accept the
     said mutation application and proceed with the matter
     in accordance with law.
           With the aforesaid observation, this writ petition is
     disposed of.
           Authenticated copy of this order downloaded from
     the website of this Court shall be treated at par with
     certified copy in the manner prescribed in this Court's
     Notice No.4587 dated 25.03.2020.


                             ................................
                             K.R. MOHAPATRA,J.

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