GYANARANJAN MAHANTA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Heard Mr. Samantaray, learned counsel for the petitioner and Ms. Mishra, learned ASC for the State opposite parties.

(2.) Instant writ petition is filed by the petitioner for a direction to the opposite parties to settle the schedule land in his favour with respect to Plot No,2959 (Part), Khata No.347 situate in Mouza-Bhagamunda, PS-Harichandanpur in the district of Keonjhar on the grounds stated therein.

(3.) Learned counsel for the petitioner submits that the petitioner is in possession of the schedule land for more than 30 years and hence, he is eligible and entitled for settlement under Sec. 8-A of the OPLE Act but then he has been threatened by the opposite parties and particularly, opposite party No.3, who is forcibly trying to construct a boundary wall over the same.