Orissa High Court
WP(C)/31052/2020 on 19 November, 2020
W.P.(C) No.31052 of 2020
02. 19.11.2020 Due to outbreak of COVID-19, this matter is taken
up through Video Conferencing.
Heard Mr. Debaraj Mohanty, learned counsel for
the petitioners and Mr. S. S. Kanungo, learned
Additional Standing Counsel for the State-opposite
parties.
The petitioners in this writ petition have prayed for
a direction for early disposal of O.L.R. Case No.109 of
2012 filed under Section 8(A) of the Orissa Land
Reforms Act, 1960 (for short 'the Act') pending before
the Tahasildar, Rampur-opposite party no.3.
Mr. Mohanty, leaned counsel for the petitioners
submits that although the application was filed in the
year, 2012 and the conversion fees has already been
deposited, the Tahasildar, Rampur-opposite party no.3
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. Kanungo, 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 2012, 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
2
under Section 8(A) of the Act, disposes of the writ
petition with a direction that the Tahasildar, Rampur-
opposite party no.3 shall do well to consider and
dispose of O.L.R. Case No.109 of 2012 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.
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jm K.R. MOHAPATRA,J.