AMITABH BOSE 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 setting aside the impugned order dtd. 1/5/2025(Annexure-6) passed in Mutation Case No.1805 of 2022 by the Tahasildar, Nuapada in the district of Nuapada under Sec. 8-A of the Odisha Land Reforms Act (in short the "OLR Act, 1960").

(2.) The factual backgrounds of the writ petition, which promoted the petitioner for filing of the same is that, the petitioner had filed Mutation Case No.1805 of 2022 before the Tahasildar, Nuapada(Opposite Party No.4) for conversion of the nature of the case land of the petitioner from "Jalasaya" to "homestead".

(3.) Heard from the learned counsel for the petitioner and learned Standing Counsel for the State.