Orissa High Court
Pramesh Chandra Rout vs State Of Odisha And Others .... Opp. ... on 23 September, 2021
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.25812 OF 2021
Pramesh Chandra Rout .... Petitioner
Mr. Ranjit Mohanty, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mrs. Suman Pattnayak,
Additional Government Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
ORDER
Order No. 23.09.2021 01. 1. This matter is taken up through hybrid mode.
2. The grievance of the Petitioner in this writ petition is with regard to non-implementation of the order dated 15th October, 1996 passed by the Consolidation Officer, Pattamundai in R.R.C. No.981 of 1992.
3. It is submitted by Mr. Mohanty, learned counsel for the Petitioner that pursuant to the direction of the Commissioner, Consolidation, Odisha, Cuttack in Revision Case No.981 of 1992, the Consolidation Officer, Pattamundai initiated R.R.C. No.981 of 1992 and directed to correct the map in Hal Plot Nos.328, 331, 332, 333 and 335 under Holding Nos.135 and 117 in Mouza-Dakhina under Pattamundai Tahasil in the district of Kendrapara. Although the order was passed since 15th October, 1996, but as yet the map in respect of the aforesaid land has not been corrected. The Petitioner has made his best effort to get the copy of the map, but the same was not supplied to him. Thus, finding no other alternative, the Petitioner has filed this writ petition.
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4. Mrs. Pattnayak, learned Additional Government Advocate for the State, on the other hand, submits that she has no instruction in the matter and prays for some time to obtain the same.
5. Taking into consideration the nature of grievance made in this writ petition, this Court feels that no fruitful purpose will be served awaiting instruction from the Opposite Parties.
6. Accordingly, this writ petition is disposed of with a direction that the Consolidation Officer-cum-Additional Sub- Collector, Pattamundai shall do well to implement the order dated 15th October, 1996 in its letter and spirit as expeditiously as possible preferably within a period of four months from the date of production of certified copy of this order, if it has not yet been implemented and there is no legal impediment to implement the same.
Urgent certified copy of this order be granted on proper application.
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