(1.) Mr. P.K. Rath, learned counsel appearing for the Petitioner informs the Court at the outset that of the total land involved in the present petition, portion has already been acquired by the Government of Odisha and it is only in respect of the remaining land continuing which continues to be in possession of the Petitioner that an order requires to be passed by this Court following its earlier judgment of this Court dtd. 2/1/2023 in W.P.(C) No.1608 of 2014 and batch (Narottam Rath and others v. State of Odisha and others).
(2.) Taking note of the above submission, the Court directs that as regards the land which is remaining with the Petitioner i.e., excluding the land acquired by the Government of Odisha, the impugned order of the Assistant Settlement Officer (ASO) is hereby set aside and the following directions are issued in this writ petition:
(3.) The above directions will be carried out within a period of four months from today. It is made clear that this order will not prevent the Government from exercising powers under Sec. 3-B of the OGLS Act, in accordance with law.