PAWAN KUMAR AGARWAL Vs. STATE OF ODISHA

JUDGEMENT

(1.) In view of the 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), the impugned order of the Assistant Settlement Officer (ASO) is hereby set aside and the following directions are issued in this writ petition:

(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. Issue urgent certified copy of this order as per rules.