Orissa High Court
Jagannath Mallick vs State Of Odisha & Others ..... Opposite ... on 17 July, 2023
Bench: B.R. Sarangi, Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.7901 of 2015
Jagannath Mallick ..... Petitioner
Mr. Biplab P.B. Bahali, Advocate
Vs.
State of Odisha & Others ..... Opposite Parties
Mr. A.K. Mishra, AGA
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
17.07.2023 Order No. This matter is taken up through hybrid mode.
05.
2. Heard Mr. Bipalab P.B. Bahali, learned counsel appearing for the petitioner and Mr. A.K. Mishra, learned Addl. Government Advocate appearing for the State-opposite parties.
3. The petitioner has filed this writ petition seeking to quash the notice of show cause dated 15.05.2014 under Annexure-3 series issued by the Odisha State Housing Board, and to issue direction to the opposite parties to settle the land in favour of the petitioner within a stipulated time.
4. Mr. Bipalab P.B. Bahali, learned counsel for the petitioner contended that the petitioner is in occupation of the land for more than 30 years and, therefore, the same can be settled in favour of the petitioner. It is further contended that though the petitioner approached the authority for settlement of the land, but it has been brought to the notice of the petitioner that the land has been transferred to the Odisha State Housing Board. As a consequence thereof, the notice of show cause dated 15.05.2014 has been issued by the Odisha State Housing Board to the petitioner under Annexure-3 series for eviction. It is contended that the petitioner Page 1 of 3 is willing to occupy the land on settlement and whatever amount will be determined by the authority, the petitioner is willing to deposit the same instead of facing eviction.
5. Mr. A.K. Mishra, learned Addl. Government Advocate appearing for the State-opposite parties, on the other hand, contended that the land in question has already been allotted to Odisha State Housing Board. Therefore, the grievance of the petitioner can only be considered by the Board with regard to land occupied by the petitioner, but not the State Government.
6. Having heard learned counsel for the parties and after going through the records, this Court finds that the petitioner is in occupation of the land for more than 30 years, as stated by Mr. Bipalab P.B. Bahali, learned counsel for the petitioner, and, as such, the petitioner is interested to settle the land, which has not yet been done. As such, in the meantime, the State Government has already transferred the land in favour of Odisha State Housing Board. Therefore, it is open to the petitioner to approach the Odisha State Housing Board for settlement of the land on the basis of premium fixed by the Board. Needless to say, similar question had come up for consideration before this Court in W.P.(C) No. 13965 of 1999, W.P.(C) No. 13222 of 2005 and W.P.(C) No. 4338 of 2002 and all those writ petitions were heard analogously and disposed of by the common judgment dated 21.07.2008, wherein this Court observed that since the Government has allotted the land to the Housing Board, it is open to the Housing Board to consider the grievance of the petitioner and to take a decision for allotment of the land to the association in accordance with law within a period of four months.
7. In the above view of the matter, since similar matters have Page 2 of 3 already been disposed of, this writ petition stands disposed of directing Odisha State Housing Board to consider the grievance of the petitioner and take a decision for allotment of the land to the petitioner in accordance with law within a period of four months from the date of production of certified copy of this order.
(DR. B.R. SARANGI) JUDGE (M.S. RAMAN) JUDGE Laxmikant Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 17-Jul-2023 16:09:49 Page 3 of 3