SAILABALA BEHERA 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 the impugned order dtd. 9/2/2023(Annexure-5) passed in OLR Case No.166 of 2019 by the Sub-collector, Berhampur(Opposite Party No.2).

(2.) Heard from the learned counsel for the petitioner and the learned Additional Standing Counsel for the Opposite Parties(State).

(3.) The factual backgrounds of this writ petition, which prompted the petitioner for filing the same is that, the petitioner filed an application vide OLR Case No.166 of 2019 under Sec. 22 of the OLR Act, 1960 on dtd. 28/10/2019 before the Sub-collector, Berhampur seeking permission for selling her land indicated in the application to a non-Scheduled Caste person. That OLR Case No.166 of 2019 under Sec. 22 of the OLR Act, 1960 filed by the petitioner before the Sub-collector, Berhampur(Opposite Party No.2) was registered on dtd. 28/10/2019 and the said OLR Case No.166 of 2019 was posted from date to dates, but, lastly as per order dtd. 9/2/2023 passed by the Opposite Party No.2, the OLR Case No.166 of 2019 of the petitioner was dropped.