KEDARNATH PANI 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 endorsements, "i.e., "D.T.C.(District Technical Coordinator) to block the land schedule in the said application dtd. 20/8/2024 vide Annexure-6 of the Opposite Party No.4, as status quo order has been passed under I.A. No.01 of 2018)" made by the Sub-registrar, Khandagiri(Opposite Party No.3) on the top of the application dtd. 20/8/2024(Annexure-6) of the Opposite Party No.4.

(2.) When, on the basis of the above endorsements made by the Opposite Party No.3 on the top of Annexure-6, the Opposite Party No.3(Sub-registrar, Khandagiri) did not receive any deed for sale of the petitioner in respect of the properties covered under Annexure-6, then, the petitioner filed this writ petition under Articles 226 and 227 of the Constitution of India, 1950 praying for quashing(setting aside) the said endorsements made by the Opposite Party No.3 on the top of Annexure-6 on the ground that, the Sub-registrar, Khandagiri(Opposite Party No.3) is not authorized under law to block the right of alienation of interest of the petitioner in the properties covered under the letter of his brother, i.e., Opposite Party No.4 vide Annexure-6.

(3.) I have already heard from the learned counsel for the petitioner, learned Additional Standing Counsel for the State (for Opposite Party Nos.1 to 3) and the learned counsel for the Opposite Party No.4.