KARTIK SINGH Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 of the Constitution of India, 1950 has been filed by the petitioner praying for quashing(setting aside) the impugned order dtd. 20/7/2025(Annexure-7) passed in Mutation Case No.12028 of 2025 by the Additional Tahsildar, Bhubaneswar(Opposite Party No.3), wherein, the Mutation Case No.12028 of 2025 was rejected.

(2.) I have already heard from the learned counsel for the petitioner and learned Additional Standing Counsel for the State.

(3.) The factual backgrounds of this writ petition, which prompted the petitioner for filing of the same is that, the petitioner had purchased the case land through registered sale deed No.5265 dtd. 24/8/1984 from one Kailash Nayak, who had got the case land on lease in W.L. Case No.2331 of 1974. Thereafter, the said land was recorded in the name of Kailash Nayak under Khata No.229/17, Plot No.248/1169 Ac.0.100 decimals under Bhubaneswar Tahasil. Kailash Nayak sold the case land through RSD No.5265 dtd. 24/8/1984 to the petitioner. After purchasing the case land, the petitioner applied for mutation of the same to his name by filing Mutation Case No.12028 of 2025 before the Tahasildar, Bhubaneswar. The Tahasildar, Bhubaneswar transferred the said case to the Additional Tahasildar, Bhubaneswar for its final disposal, but, the Additional Tahasildar, Bhubaneswar rejected the said Mutation Case No.12028 of 2025 of the petitioner through one line impugned order dtd. 20/7/2025(Annexure-7) as follows :- "on perusal of the deed, it is found that, this land scheduled is a leasehold land. Hence, this case is may be rejected."