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Orissa High Court

WP(C)/31132/2020 on 19 November, 2020

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

                              W.P.(C) No. 31132 of 2020




02.   19.11.2020               Due to outbreak of COVID-19, this matter is
                   taken up through Video Conferencing.
                   2.          Heard Mr. Sanjib Mohanty, learned counsel
                   for the petitioner and Mr. Arun Kumar Mishra, learned
                   Additional Government Advocate for the State-opposite
                   parties.
                   3.          The petitioner in this writ petition has
                   prayed for a direction to the Tahasildar, Mathili-
                   opposite party No.5 to delete the entry in Column No.6
                   from the R.O.R. under Annexure-1 published in his
                   name. Entry in Column No.6 of the R.O.R. under
                   Annexure-1 discloses that the land is not alienable.
                   4.          In course of hearing, Mr. Mohanty, learned
                   counsel for the petitioner brings notice of this Court to
                   the order of this Court dated 27.02.2019 passed in
                   W.P.(C) No.16307 of 2018 under Annexure-6, wherein a
                   similar question of law was decided and this Court while
                   deciding the matter directed the Tahasildar to consider
                   the same in accordance with law keeping in view the
                   circulars mentioned in the said writ petition, relevant
                   portion of the order is reproduced hereunder:
                               "In exercise of powers conferred by Sec.8-A of
                        the Odisha Government Land Settlement Act, 1962
                        ("OGLS Act"), the Government of Odisha amended
                        the Rules, namely, Odisha Government Land
                        Settlement Rules, 1983 ("OGLS Rules, 1983"). In
                        OGLS Rules, 1983, Rule-5-BB was inserted, which
                        provides    settlement    of    Khasmahal,     Nazul
                        Gramakantha Paramboke Abadi land for the
                        purpose other than homestead and agriculture. The
                        manner of settlement has been provided under Rule,
                        5-BB. Power has been conferred to the Sub-Collector
                              2



      for settlement of the land under the Rule subject to
      approval of the Collector and compliance to the
      clauses enumerated therein. The procedure for filing
      of application has been stated under Rule-3.
      Thereafter the Government of Odisha in its Revenue
      and Disaster Management Department issued
      another notification dated 21.12.2018 for recording
      of Gramakantha Paramboke, Khasmahal, Nazul
      and Abadi category of land in favour of lawful
      occupants. Clause 8 of the said circular provides that
      the person in occupation of Gramakantha
      Paramboke, Khasmahal, Nazul or Abadi category of
      land has to file application for settlement of the same
      for the purpose for which it is being used, which
      shall be disposed of on merit by following the
      procedure prescribed in Schedule V or Schedule V-A,
      as Revenue and Disaster Management Department,
      this Court disposes the petition with an observation
      that in the event the petitioner files an application
      before the Tahasildar, Jaipur for ecording the land in
      his favour within a period of fifteen days from today,
      the Tahasildar shall disposes of the same within
      three months thereafter keeping in view the circulars
      mentioned supra.
              The petition is disposed of."

4.1          He, therefore, prays for a direction to dispose
of the writ petition in the light of the ratio decided in
W.P.(C) No.16307 of 2018.
5.           Mr. Mishra, learned Additional Government
Advocate for the State submits that he does not dispute
the factual position of the case. He, however, submits
that the petitioner has to make an application to the
Tahasildar, Mathili-opposite party No.5 for disposal of
the same in accordance with law keeping in view the
circulars governing the field.
6.           Taking into consideration the submissions
made by learned counsel for the parties, this Court
without expressing any opinion on the merits of the
                                  3



     case, disposes of the writ petition with a direction that
     in the event the petitioner files an application before the
     Tahasildar, Mathili-opposite party No.5 within a period
     of four weeks hence ventilating her grievances enclosing
     the relevant circulars governing the field, he shall do
     well to consider and take a decision on the same in
     accordance with law by passing a reasoned order as
     expeditiously as possible preferably within a period of
     six months from the date of filing of such application
     along   with   relevant    documents    as    well   as   an
     authenticated copy of this order downloaded from the
     website of the Orissa High Court.
     6.1        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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