Orissa High Court
Nayana Behera vs State Of Odisha And ..... Opposite ... on 26 March, 2025
Bench: S.K. Sahoo, Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.7106 of 2025
Nayana Behera ..... Petitioner
Mr. Manas Ranjan Khatua,
Advocate
-versus-
State of Odisha and ..... Opposite Parties
others
Ms. Suvalaxmi Devi, ASC
CORAM:
THE HON'BLE MR. JUSTICE S.K. SAHOO
THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN Order No. ORDER 26.03.2025
01. This matter is taken up through Hybrid arrangement (video conferencing/physical mode).
This writ petition has been filed by the Petitioner- Nayana Behera with a prayer for settlement of the Government land in her favour under the provisions of the OGLS Act and Rules.
Learned counsel for the Petitioner submits that a representation in that respect has been filed by the Petitioner before the Tahasildar, Bhubaneswar (Opposite Party No.4) on 10.05.2024 and the same may be directed to be disposed of.
Learned counsel for the State, on the other hand, submits that there is prescribed format in which the Petitioner has to apply for settlement of the Government Page 1 of 2 land in her favour under the OGLS Act and Rules and the same has not been done by the Petitioner.
In view of such submission, we are not inclined to pass any order in this writ petition. However, liberty is granted to the Petitioner to file an appropriate application before the appropriate authority seeking relief as prayed for in this writ petition.
With the aforesaid order, this writ petition stands disposed of.
Issue urgent certified copy as per Rules.
MRS/Laxmikant ( S.K. Sahoo) Judge ( M.S. Raman) Judge Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 26-Mar-2025 16:28:56 Page 2 of 2