NARAYAN PANI Vs. STATE OF ODISHA

JUDGEMENT

(1.) In view of the order passed by this Court on 2/1/2023 in W.P.(C) No.1608 of 2014 and batch (Narottam Rath v. State of Odisha), the impugned order of the Addl. Sub- Collector, Bhubaneswar passed in Appeal under Sec. 22(2)(b) of the Odisha Survey and Settlement Act, 1958 sustaining action of the Asst. Settlement Officer (ASO) in the present petition is set aside and the following directions are issued:

(2.) 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.

(3.) The writ petition is disposed of in the above terms.