BASANTI PRADHAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India, 1950 praying for quashing the impugned order dtd. 22/7/2022(Annexure-4) passed in Misc. Case No.68 of 2019 by the Assistant Settlement Officer, Rental Colony, Bhubaneswar (Opposite Party No.2).

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

(3.) Learned counsels of both the sides submitted that, the case land is situated in Mouza-Sampur in respect of which, the settlement operation is going on. As per Sec. 22(2) of the Orissa Survey and Settlement Act, 1958, the order passed by the Assistant Settlement Officer, Rental Colony, Bhubaneswar (Opposite Party No.2) like the impugned order is assailable before the appellate authority, i.e., before the Settlement Officer.