BHAGABAN MUNDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Nayak, learned advocate appears on behalf of petitioner and submits, challenge is against refusal to register the sale deed as not accompanied by written permission under sec. 22 of Orissa Land Reforms Act, 1960 as well as notification under sec. 73(c).

(2.) He submits, the challenge is covered, inter alia, by order dtd. 10/1/2022 passed by this Bench in W.P.(C) no.34255 of 2021 (Kokila Kumbhar v. State of Odisha and others).

(3.) Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State and submits, counter has been filed relying on, inter alia, circular dtd. 21/12/2013. Mr. Das submits, the circular has been considered in order dtd. 19/6/2019 mentioned in said order dtd. 10/1/2022.