Orissa High Court
WP(C)/15519/2020 on 13 November, 2020
W.P.(C) No.15519 of 2020
02. 13.11.2020 Due to outbreak of COVID-19, this matter is taken
up through Video Conferencing.
Heard Mr. J. Dash, learned counsel for the
petitioner and Mr. S. Mishra, learned Additional
Standing Counsel for the State-opposite parties.
The petitioner in this writ petition has prayed for a
direction for early disposal of O.L.R. Case No.407/2002-
03 filed under Section 8(A) of the Orissa Land Reforms
Act, 1960 (for short 'the Act') pending before the
Tahasildar, Angul-opposite party.
Mr. Dash, leaned counsel for the petitioner
submits that although the application was filed in the
year, 2002 and the conversion fees has already been
deposited, the Tahasildar, Angul-opposite party has not
taken any positive step for disposal of the petition filed
under Section 8(A) of the Act. He further submits that
the matter is ready for disposal and there is no legal
impediment for early disposal of the same. Hence, he
prays for the aforesaid relief.
Mr. Mishra, learned Additional Standing Counsel
for the State, on the other hand, submits that he has no
instruction with regard to the status of the aforesaid OLR
case. However, since the OLR case filed under Section
8(A) of the Act is pending since 2002, an early decision on
the same should be taken in accordance with law.
Taking into consideration the submissions of
learned counsel for the parties, this Court without
expressing any opinion on the merits of the petition filed
under Section 8(A) of the Act, disposes of the writ
2
petition with a direction that the Tahasildar, Angul-
opposite party shall do well to consider and dispose of
O.L.R. Case No.407 of 2002-03 in accordance with law
as expeditiously as possible preferably within a period of
six months from the date of production of an
authenticated copy of this order downloaded from the
website of the Orissa High Court giving opportunity of
hearing to the parties concerned, if there is no legal
impediment.
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.
................................
jm K.R. MOHAPATRA,J.