RABINDRANATH BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This writ petition under Articles 226 & 227 of the Constitution of India, 1950 has been filed by the petitioner praying for quashing the impugned order passed in Suo Moto Mutation Misc.Case No.4658 of 2025 by the Tahasildar, Bhubaneswar (O.P. No.3) and to direct the Tahasildar, Bhubaneswar (O.P. No.3) to keep the R.o.R. of the case land vide Khata No.617/166 Plot No.1399/3515 in Mouza Chandaka under Bhubaneswar Tahasil in the district of Khordha, as it was prior to the impugned order passed in Suo Moto Mutation Misc.Case No.4658 of 2025.

(2.) The case of the petitioner is that, the case land i.e. Plot No.1399/3515 Ac1.3680 decimals under Khata No.617/166 was in the name of the late father of the Petitioner i.e. Ratnakar Behera under Dakhal Satwa Sunya status and kisam thereof as Baje Fasal-3. But, on the basis of the Notification dtd. 2/7/2025 issued by the Government in Revenue and Disaster Management Department vide LetterNo.RDM-CHS-PGOT-0303-2020-23868/R&DM, the O.P. No.3 initiated a Suo Moto Mutation Misc.Case No.4658 of 2025 and as per order passed in Suo Moto Mutation Misc.Case No.4658 of 2025, the O.P. No.3 (Tahasildar, Bhubaneswar) changed the status of Khata No.617/166 Plot No.1399/3515 from Dakhal Satwa Sunya to Pattadar status and prepared new R.o.R. vide Annexure-3 correcting the status thereof from Dakhal Satwa Sunya to Pattadar.

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