Orissa High Court
Srikanta Pradhan vs State Of Odisha & Others .... Opp. ... on 24 September, 2024
Bench: S.K. Sahoo, Chittaranjan Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No. 23179 of 2024
Srikanta Pradhan .... Petitioner
Mr. Lambodar Pradhan, Advocate
-versus-
State of Odisha & others .... Opp. Parties
Mr. Arupananda Das
Addl. Govt. Advocate
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE CHITTARANJAN DASH
ORDER
Order No. 24.09.2024 01. 1. This matter is taken up through Hybrid
arrangement (video conferencing/physical mode).
2. Heard Mr. Lambodar Pradhan, learned counsel appearing for the petitioner and Mr. Arupananda Das, learned Addl. Govt. Advocate.
3. The Petitioner has filed this Writ Petition praying as follows:-
"1. Why the opposite parties will not be directed to settle the case land in respect of Hal plot 49(p) Ac.0.12decs, Hal plot 50 (p) Ac.0.02decs & Hal plot 51(p) Ac.0.06decs under Hal khata 41 (Abadayogya Anabadi) of Mouza Panchagachhia Tahasil / P.S- Mahakalapara, Dist-Kendrapara in favour of the petitioner by changing the Kisam from Jhati Jungle to homestead.
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 petitioner 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."
4. Learned counsel for the Petitioner contended that the Petitioner has already submitted prescribed form/application vide Annexure-2 before Opposite Party No.3 for settlement of land in his favour and the same may be directed to be disposed of within stipulated period.
5. Learned counsel for the State has no objection to such submission.
6. Considering the submissions made by the learned counsel for the respective parties, without expressing any Page 2 of 3 opinion on the merits of the case, we dispose of the writ petition directing the Tahasildar, Mahakalapara, Kendrapara, Opposite Party No.3 to take a decision on the representation filed by the Petitioner vide Annexure- 2 and pass appropriate order in accordance with law within a period of three months from the date of production of a certified copy of this order and communicate the decision taken to the Petitioner within two weeks of taking the decision.
Accordingly, the Writ Petition is disposed of.
(S.K. Sahoo) Judge (Chittaranjan Dash) Judge A.K. Pradhan/ Bijay Signature Not Verified Digitally Signed Signed by: BIJAY KETAN SAHOO Designation: Jr. Stenographer Reason: Authentication Page 3 of 3 Location: HIGH COURT OF ORISSA Date: 26-Sep-2024 10:25:02