GHASIRAM MALLICK Vs. STATE OF ODISHA

JUDGEMENT

(1.) On oral prayer made by the learned counsel for Petitioner, this Court permits the learned counsel for Petitioner to make necessary corrections in the first part of the prayer portion in the Writ Petition by making his challenge to the order at Annexure-4 in Court today, since the Petitioner is affected by the order at Annexure-4.

(2.) On consent of Parties, this matter is taken up for final hearing.

(3.) Undisputedly the conversion involving status of the land involved herein appears to have been allowed in allowing the proceeding under Sec. 8(A) of the O.L.R. Act. Accordingly there has been consequential preparation of Record of Rights. It is after the conversion is allowed, the applicant having attempted to sale the land, there has been attempt for registration of the instrument involved therein. Registration having been turndown by the Registering Authority, an Appeal has been preferred involving Misc. (Registration) Appeal No.16 of 2022. In undertaking an Appeal exercise, the Competent Authority even in spite of the decision of this Court in similar case, may be on the premises of pendency of the Writ Appeal declined to allow the Appeal and thereby rejected the Appeal involved herein.