Orissa High Court
Prafulla Mallik And Others vs State Of Odisha And Others .... Opp. ... on 12 August, 2025
Bench: K.R. Mohapatra, Savitri Ratho
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 13-Aug-2025 16:20:33
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 16931 OF 2025
Prafulla Mallik and others .... Petitioners
Mr. Sudhir Kumar Mallick, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Manmaya Kumar Dash,
Additional Standing Counsel
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SAVITRI RATHO
ORDER
Order No. 12.08.2025
3. 1. This matter is taken up through hybrid mode.
2. The Petitioners in this writ petition pray for the following relief:
"That, the Petitioners therefore pray that your lordship shall graciously be pleased to admit the writ Petition and to issue RULE NISI to the Opp. Parties to show cause as to
1. Why the Opp.Parties will not be directed to settle the land in respect of Hal Plot No.466 area Ac.0.02 decimals, Hal Plot No.464 Ac.0.02 decimals, Hal Plot No.463 Ac.0.02 decimals, Hal Plot No.462 Ac.0.01 decimals and Hal Plot No.468 Ac.0.03. decimals in toto Ac.0.10 decimals (Homestead) under Hal Khata No.361 (Sarbasadharana) corresponding Sabik Mouza-to Khananagar, Sabik Plot No.1801 Ac.0.10 decimals out of Ac.0.31 decimals under Sabik Khata No.536 of Mouza- Nuapatana, (Sabik Mouza- Khananagar), PS Mangalpur, under Tahasil- Dasarathapur, in the district of Jajpur, in favour of the Petitioner and change the status Govt. Khata (Sarbasadharana) to Sthitiban and
2. Why the Opp.Party Noß will not be directed to dispose of the representation vide Page 1 of 2 Signature Not Verified Digitally Signed Signed by: MADHUSMITA SAHOO Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 13-Aug-2025 16:20:33 Annexure-3 in order to look into the grievance of the Petitioner and to take decision following the provision contained in the OGLS Act within a stipulated period. And may pass any such other order/orders and direction/directions as this Hon'ble Court deem fit and proper;
AND For which act of kindness the Petitioners shall as in duty bound ever pray."
3. Mr. Mallick, learned counsel submits that the Petitioners are landless persons and are occupying different parcels of government land. In this writ petition, they pray for settlement of such government lands in their favour.
4. Admittedly, the Petitioners have not made any application in proper format for settlement of government lands. The Petitioners are not entitled to be recorded with a particular piece of government land, which they have encroached upon.
5. However, if the Petitioners make an application in proper format for settlement of different parcels of government land in their favour, the same may be considered in accordance with law.
6. With the aforesaid observation, the writ petition is disposed of.
(K.R. Mohapatra)
Judge
(Savitri Ratho)
ms Judge
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